SAHELI NANDI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner participated in a tender floated by the respondentAuthorities for supply of cooked diet for the indoor patients of the ESI Hospital, Uluberia. The present challenge has been thrown against a Resolution dated September 4, 2023 whereby the tender conditions were modified to the extent that bids below Rs.88.63p will not be considered as a valid bid during financial evaluation.

(2.) Learned counsel argues that the said major alteration in the terms of the tender was brought in much after the submission of the bids.

(3.) It is argued that the said alteration was brought in to favour a particular bidder, that is, the respondent no.13 herein.