TAPAN SOLAR ENERGY PVT. LTD. THROUGH ITS REPRESENTATIVE SHRI JAI PARKASH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Respondent Nos.4 to 8 are the private parties. Respondent No.1 is the State of Haryana and respondent No.3 is the Director of respondent No.2 Haryana Renewable Energy Development Agency (HAREDA).

(2.) The petitioner has challenged the decision of respondent No.1 dated 22.08.2016 rejecting its representation against the first respondent's decision considering the petitioner's bid to be ineligible in respect of the work which we will shortly refer to. The petitioner has also challenged the award of rate contracts dated 04.08.2016 in favour of the private respondents. The learned Advocate General, Haryana states that the work was actually awarded on 23.09.2016.

(3.) The official respondents issued an e-tender notice re-inviting bids for the Annual Rate Contract for tentative aggregate capacity of 3.25 MWp of Rooftop Grid Connected SPV Power Plants for a period of five years. The bids were invited in a two bid system. The last date for submitting the bid was 31.12.2015. Clause-4 of the detailed notice inviting tenders (DNIT) reads as under:-