BUDGET SIGNS Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) One Jagmohan Singh carries on business in the firm named and style of the petitioner-M/s Budget Signs as the sole proprietor thereof. The petitioner has challenged the respondents revocation of a Letter of Acceptance (LoA) dated 22.06.2017 issued by them and the respondents' decision to invite fresh tenders.

(2.) In April-2017, the respondents invited tenders for the work of road signage at different locations in Ludhiana under the Smart City Mission. The following provisions of the instructions to bidders are relevant:-

(3.) Section III of the above provisions deals with the evaluation and qualification criteria. This section inter-alia requires the bidders to have the following experience:-