KHEM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) NOTICE of motion.

(2.) ON asking of the Court, Mr. J.S. Puri, learned Additional Advocate General, Punjab accepts notice on behalf of the respondents No. 1 to 8.

(3.) IT is right of every eligible person to obtain and submit bids pursuant to notice inviting tenders. Evaluation of the tender may be a different matter and on the evaluation to whom the contract is to be awarded will depend upon the comparative merit of the bidders. However, those who want to bid cannot be denied the right of submitting the bids and their consideration which right is drawn from Article 14 of the Constitution of India.