SUSHILA DEVI JHAWAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY means of this application, the petitioners have prayed for setting aside and quashing of the decision of the respondent-authority to cancel the tender submitted by the petitioners in respect of the particular work. Consequential prayer made is for acceptance of the technical bid of the petitioners.

(2.) THE facts material for the purpose of disposal of this writ petition are in a narrow compass :-

(3.) THE petitioners in response to the said tender notice submitted their tender, admittedly without the sales tax clearance certificate.