SULBHA ENTERPRISES Vs. CHAIRMAN, U.P. JAL NIGAM

JUDGEMENT

(1.) By means of this petition filed under Article 226 of the Constitution of India challenge has been made by the petitioner-firm to the tender process conducted by the Construction and Design Services, Uttar Pradesh Jal Nigam (Urban) Lucknow for execution of work relating to rehabilitation, cleaning and maintenance work of sewer line at Bachcha Park to Hapur Road, Meerut.

(2.) Heard Shri Vivek Raj Singh, learned Senior Advocate, assisted by Shri Akshat Kumar, Advocate for the petitioner, Shri Rishabh Kapoor, learned counsel representing the respondent nos.1 to 4, Shri Ajay Kumar Gupta, learned counsel representing the respondent no.5 and Ms. Kaviya Singh, learned counsel representing the respondent no.6 and perused the records available before us on this writ petition.

(3.) For execution of the aforesaid work, a tender notice dtd. 1/11/2021 was issued inviting e-tender. As per the said tender notice, the technical bid was to be opened first on due date and time and the time and date of financial bid of those contractors who qualified the technical bid was to be opened at a later date.