CHIMMAN Vs. MUNICIPAL COUNCIL MORENA

JUDGEMENT

(1.) THE grievance of the petitioner in the present petition is that the respondent No. 1 after having invited tenders for disposal of the dead bodies of animals for the year 2002 -03 vide notice dated 13.3.2002 as contained in Annexure, P -1 has given the contract for the said purpose to respondent No. 2 without following the due procedure and the respondent No. 2 has not participated in the tender proceedings.

(2.) IT is the case of the petitioner that in pursuance to the tender notice, Annexure P -1, he has submitted his offer and had also deposited the amount of security and other documents. The tenders were opened and his tender was the highest. In the meanwhile, it has been intimated to the petitioner that the tender has been awarded to the respondent No. 2. That being so, the present petition has been filed for quashing the award of contract to respondent No. 2 on the ground that the contract has been awarded to respondent No. 2 Without his having participated in the tender proceedings in pursuance to the tender notice, Annexure P -1.

(3.) THE learned counsel appearing for the respondents submit that there is no illegality, therefore, no case for interference is made out. I have heard the learned counsel for the parties.