MARSHAL ENGINEERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition seeks a direction to the respondents to consider tender of the petitioner which was wrongly rejected on the ground that the petitioner did not furnish proof of ownership of Batch Mixing Plant and Concrete Pump, as required in terms of tender notice.

(2.) Case of the petitioner is that in pursuance of tender notice dated 17.6.2010 for construction of D.R. Bridge, the petitioner submitted its tender along with all documents but respondent No.3-Executive Engineer, Jhajjar did not open the tender of the petitioner thereby causing huge loss to the public exchequer by wrongly ignoring the bid of the petitioner which could be lowest.

(3.) Respondent No.3 in reply filed on behalf of all the respondents denies the allegation that the petitioner was eligible and that its tender was wrongly ignored.