RAMJILAL SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) THE petitioner by this petition has called in question the propriety and validity of order dated 30-12-98, Annexure P-1 issued by respondent No. 2 by which the tenders said to have beena ccepted were cancelled.

(2.) IT is the case of the petitioner that the Krishi Upaj Mandi Samiti, Baroda, Distt. Sheopurkalan had invited certain tenders for construction items. The tenders were published in daily newspaper "dainik Nav Prabhat" and "dainik Chambal Wani". The petitioner submitted his tender as he was a registered A-2 Class contractor. It is the case of the petitioner that as the rates quoted by him were the lowest, his tender was passed and a resolution No. 12 was passed on 29-10-98, accepting his tender. It is submitted by him that by the impugned order the tender has been cancelled only on that ground that the notice inviting tender was not given vide circulation in any State level newspaper.

(3.) IT is the case of the petitioner that there is no such rule of publishing tender in a State level newspaper on the contrary it is submitted by him that vide Annexure P-7 the Regional Public Service Officer has informed that there is no prescribed State level newspaper.