PANKAJ ARORA Vs. NFL

JUDGEMENT

(1.) THEY are heard.

(2.) PETITIONER in this petition has prayed for as relief that direction be issued to the respondents to open financial bid of the petitioner, because the petitioner has qualification for the contract.

(3.) IT is an admitted fact that earlier the contract was awarded to M/s. Bishamber Lal Arora H & T Contractor, Panipat from the year 2000 -2014. It was a partnership firm. Deed of partnership has been filed as Annexure P/1 alongwith the writ petition. In the aforesaid partnership firm, the petitioner was holding 50% shares of the firm. Subsequently, another deed of partnership was constituted, copy of the same has been produced by the learned Senior Counsel for the petitioner during the course of arguments. The deed is dated 1st April, 2014. In the aforesaid deed, Mr. Pankaj Arora was retired from the partnership business with effect from 01st April, 014 and all the remaining partners accepted his retirement from the partnership firm. It is an admitted fact that M/s. Bishamber Lal Aora H & T Contractor and the present petitioner -both submitted their tenders for award of contract. Tender of the petitioner was not accepted on the ground that he did not fulfil the criteria of seven years' experience and his bid was rejected on technical ground.