SUNITA AGARWAL Vs. CENTRAL ELECTRICITY SUPPLY UTILITY BBSR

JUDGEMENT

(1.) In this writ application, the petitioner has challenged the action of opposite party Nos. 1 and 2 in re-spect of tender notice for supply of Service Connection Kits and awarding of such con-tract.

(2.) The facts as narrated in this writ appli-cation are as follows :

(3.) Opposite party Nos. 1 and 2 filed their counter-affidavit contending that the peti-tioner was never declared as L-l. As per the terms and conditions of the tender call no-tice, the entire tender is single part tender for supply of service connection kits. A bid-der participating in the tender is required to satisfy the terms in the tender condition in-cluding Clauses 1 and 9 which run as fol-lows :