SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition seeks quashing of order dated 17.7.2010, Annexure P-9, passed by Haryana State Road and Bridges Development Corporation (HSRDC), respondent No.2, on the representation of the petitioner.

(2.) Case of the petitioner is that he gave his bid in pursuance of Tender Notice dated 31.3.2010, Annexure P-1, for a period of one year for toll collection on Shamli-Panipat road. Though bid of the petitioner was duly registered, the same was not processed on the account of technical snag in the system in processing e-tenders. His representation having not been considered, he filed CWP No.9136 of 2010 which was disposed of on 18.5.2010 with a direction to take decision on the said representation. In pursuance thereof, impugned order was passed, inter-alia, stating as under:-

(3.) We have heard learned counsel for the parties.