ANAND KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE petitioner has challenged the rejection of his tender on the ground that he had submitted incomplete documents. By an e -mail dated 03.12.2014, the petitioner was informed that he had been disqualified at the stage of the technical/eligibility criteria evaluation.

(2.) THE State of Haryana is impleaded through the Principal Secretary, Public Health Engineering Department. Respondents No. 2 and 3 are the Executive Engineers in that department. Respondent No. 3, who is the Executive Engineer of the Public Health Department, is impleaded in his name. Respondent No. 4 -The Jagrambass Coop L & C Society Ltd. has been awarded the tender.

(3.) THE undersigned reserves the right to reject any tender or all the tenders without assigning any reason.