MALWA LAND SOLUTION AND SURVEYOR THROUGH ITS PROPRIETOR GURPREET SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner an unsuccessful bidder has approached this Court by filing the instant writ petition challenging the acceptance of the bid of respondent No.5. A further writ of mandamus has been claimed to declare him a successful bidder and to command the respondents to accept his bid.

(2.) Respondent No.3 issued a Notice Inviting Tender (NIT) for the work of demarcation through DGPS/TS machine of outer boundary by plying and fixing stone pillars at the abadi area of 30 villages of Bhakra Dam oustees resettled in District Hisar, Fatehabad and Sirsa. The time limit of the work as per the NIT was three months'.

(3.) In response to the aforesaid NIT, the petitioner firm as well as respondent No.5 alongwith other bidders submitted their bid. Petitioner firm submitted its bid quoting lump sum amount of Rs. 9,50,001/-. Respondent No.5 also submitted its bid quoting the rate at the rate of Rs. 9500/- per day.