(1.) The writ petitioner herein has filed the present writ application seeking a direction to quash the entire tender process vide Tender Call Notice No./3587/SW Dated 29.3.2007 under Annexure -1 issued by the Sub -Collector, Bhubaneswar and has prayed to direct the opposite parties to publish the tender call notice once again by giving adequate wide publicity in newspapers and to direct the opposite parties to permit all the eligible persons to participate in the tender process and also to quash the stipulation of residence in the same Block as contained in condition No. 2 under Annexure -1 as according to the petitioner the same is in violation of Article 19 of the Constitution of India.
(2.) MS . Rath, learned counsel for the petitioner essentially raised the following two contentions:
(3.) SO far as the second contention is concerned Ms. Rath, learned counsel for the petitioner, submitted that in imposing a condition in the tender, limiting the same to the residents of the concerned Block, is clearly violating Article 19 of the Constitution of India. It is further submitted that the stipulation of such a condition is not in consonance with the Government guidelines on the subject, as well as, has been imposed without any authority of law.