RANJEET RAI Vs. STATE M.P. AND ORS.

JUDGEMENT

(1.) PETITIONER has filed this writ petition challenging the oral order passed by the respondents communicated to the petitioner on 29.3.2015, by which petitioner's bid for grant of contract of a retail liquor outlet at Devendra Nagar Group, District Panna has been rejected.

(2.) PETITIONER had submitted his bid for the said shop and his bid for Rs. 2,28,56,000/ - was the highest. Petitioner had deposited various cheques for complying with the requirement of payment of half of the amount of the bid and various other security provisions as per the terms and conditions of the tender. However, in the cheques submitted instead of mentioning the date as '27.3.2015', the date is mentioned as '23.3.2015', therefore the bid has been cancelled and the bid of the next person represented by Shri Rahul Diwakar has been accepted.

(3.) THE only question warranting consideration is as to whether on account of furnishing a wrong date in the cheques in question i.e.. mentioning the date as '23.3.2015', the bid of the petitioner which was the highest should be rejected or not.