VAIBHAV KUMAR Vs. STATE OF HARYANA & OTHERS

JUDGEMENT

(1.) The petitioner has challenged the communication dated 12.02.2015 (Annexure P-6), whereby the offer of the petitioner for toll collection at toll (TP-48) bridge over river Yamuna on Karnal-Meerut road, near U.P. border was accepted for a period of 14 months instead of 18 months or up to 30.09.2016, as stipulated in the Tender Notice (Annexure P- 1).

(2.) The petitioner points out that initially a tender was issued inviting offers for toll collection at toll (TP-48) bridge over river Yamuna on Karnal-Meerut road, near U.P. border for a period of 14 months, but such tender was amended vide corrigendum dated 13.01.2015 so as to invite bids for the said contract for a period of 18 months or up to 30.09.2016 whichever is earlier. The contract period was to commence from 01.4.2015.

(3.) In the tender form at various places, the words 18 months were mentioned, whereas in the template, the words 14 months were mentioned. The petitioner and one other bidder quoted bids for collection of toll for a period of 14 months. Subsequently, the respondents awarded contract for collection of toll to the petitioner being highest bidder for a period of 14 months. It is, in these circumstances, the petitioner invoked the writ jurisdiction of this Court to direct the respondents to award contract for a period of 18 months as per the terms of the Tender Notice.