MADHU Vs. STATE OF M.P.

JUDGEMENT

(1.) In this petition preferred under Section 226 of the Constitution of India, petitioner has challenged inaction of the respondents whereby conditions have been altered and order condition imposed to the effect that only upon receiving of Unique document identification (UDI) number in relation to net worth certificate issued by the Chartered Accountant, bid shall not be accepted and the same shall be cancelled.

(2.) Petitioner had participated in the bid for opening Lok Seva kendra in various districts as per terms and conditions of the bid documents. Various bid documents were examined and objections were received. A clarification has been issued wherein bidders have been directed to submit UDI number and net-worth certificate. Learned counsel for the petitioner submitted that it is a settled legal position that once a process has started, the terms and conditions of the bids cannot be changed/altered.

(3.) Respondents proceeded in the matter as per their whim.