PROGRESSIVE ENGINEERING ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Writ Petition was filed, originally, seeking a direction to the respondents to consider petitioners technical bid submitted pursuant to Tender No.STCKRPU- V-G_D-GOT116, dtd. 7/11/2025 issued by 3rd respondent, without reference to the petitioners bank guarantee for a period of 180 days validity from 20/11/2025 to 19/5/2026, instead of 1/12/2025 to 31/5/2026.

(2.) Case of the writ petitioner is as follows:

(3.) On 30/12/2025, when the Writ Petition came up for admission, it was posted to 2/1/2026 for getting instructions. On 2/1/2026, the learned counsel for respondents brought to the notice of the Court that the technical bid was finalized on 31/12/2025 and financial bid was opened on that day i.e. 2/1/2026. Pursuant thereto, the petitioner filed I.A.No.1 of 2026, seeking amendment of prayer and filed additional affidavit. In the said prayer, the petitioner sought to declare the action of respondents in rejecting the petitioners technical bid on 1/1/2026 pursuant to the subject Tender issued by the respondent No.3 as illegal and arbitrary, and consequently direct the respondents to consider the technical bid, without reference to the petitioners B.G. for a period of 180 days validity from 20/11/2025 to 19/5/2026, instead of 1/12/2025 to 31/5/2026, and further direct the respondents to open petitioners financial bid and allow the petitioner to participate in reverse auction (e-RA).