SAROJ ENTERPRISES Vs. STATE OF M P

JUDGEMENT

(1.) Challengin G the action of the respondents in issuing a tender vide Annexure P -14 on 30.10.2014 calling for the offers in the matter of giving a contract for certain electricity work in the District of Chhatarpur, petitioner has filed this writ petition.

(2.) It is the case of petitioner that initially for the same work respondent no.4 issued a tender notice on 6.6.2014 vide Annexure P -1. The offers and documents were to be submitted by 3.7.2014 and they were to be opened on the same day at about 4 P.M. It is said that in pursuance to this notice Annexure P -1 petitioner submitted his offer with documents much before the due date i.e. 3.7.2014. It is also the case of the petitioner that after the tender was opened on 3.7.2014 the petitioner's offer being the lowest was proposed to be accepted.

(3.) According to the petitioner it is said that his offer was accepted and thereafter no agreement was executed, instead a show cause notice Annexure P -2 was issued to the petitioner on 21.7.2014 pointing out various discrepancies in the proposal/offer submitted by the petitioner. The petitioner is said to have submitted his explanation to the same alongwith justification for the irregularities pointed out and it is now the grievance of the petitioner that without finalizing his case a fresh tender has been issued, which is unsustainable.