MAHALAXAMI ENTERPRISES Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner has sought a writ of certiorari to quash a corrigendum issued to respondent No.3 in tender notice No.2189 dated 13.05.2015 and the proceedings pursuant thereto.

(2.) Respondent Nos.2 and 3 are the Director, Department of Local Government, Chandigarh and the Municipal Corporation, Mohali, respectively. Respondent No.4 is M/s New Malwa Sales Corporation to whom the work has been awarded. Respondent No.5 is Gharda Chemicals Ltd. whose products are used by respondent No.4 for carrying out the work awarded to them by the official respondents.

(3.) Respondent No.3-Municipal Corporation invited e-tenders on a two bid system viz. 'technical and financial bids' for the works specified therein from the manufacturers, authorized dealers and companies. The name of the work as per the NIT is "DELTAMETHRIN 1.25% U.L.V." Clause (j) of the NIT reads as under:-