PRATHAM NATIONAL SECURITY Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) The brief facts of the case are that tender (NIT) was floated on 3/8/2022 by the respondent No.4 to grant annual contract of House Keeping Services, Support Staff Services and Computer Operation Services in District Dewas.

(3.) The petitioner as well as respondent No.6 participated in the Bid. After opening of the Bid, even though the petitioner being L-1 was not declared as successful bidder whereas, the respondent No.6 was declared as L-1.