MANISH RICHHARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted by the Counsel for the petitioner that the petitioner is a Class-I Electrical Contractor and authorized dealer of Wipro Company and dealing in contractor-ship of supply and maintenance of electrical items. The petitioner is also having MP PWD registration and also having EPF registration. It is submitted that the Municipal Corporation, Gwalior issued a Notice Inviting Tender (NIT) for providing, supplying, fixing, testing and commissioning of electrification work at various parks. It is submitted that in the NIT it was mentioned that at the time of submission of bid, the bidder should have valid A-Class electrical contractor registration and authorized dealership certificate. It is submitted that the petitioner is the authorized dealer of Wipro Company, however, the list of items were uploaded at a later stage and in that list, it has been provided as under:-

(3.) It is submitted that since the petitioner is an authorized dealer of Wipro and as the Wipro has not included the items mentioned at Serial Nos.11 and 12, therefore, the Notice Inviting Tender (NIT) is bad.