HEMA SRI SECURITIES Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner prays for writ of mandamus declaring the action of the respondents 3 and 4 in not considering the bid of the petitioner who is the successful bidder and complied with all conditions and instead, issuing work order dated 22.09.2020 to 5th respondent, who was disqualified in the tender process i.e., in the financial bid (Annexure-III), as illegal, arbitrary and against the tender conditions and for a consequential direction to the respondents 3 and 4 herein not to enter into agreement with 5th respondent by virtue of the aforesaid work order dated 22.09.2020 and pass such other orders deemed fit.

(2.) The petitioner's case succinctly is thus:

(3.) The respondents 1 to 4 filed counter opposing the writ petition and contending thus: