SAROJ GARG Vs. STATE OF H P

JUDGEMENT

(1.) The writ petition is filed with the following reliefs:

(2.) On 14.3.2011 the District Ayurvedic Officer, District Sirmaur at Nahan, H.P. issued notice inviting tenders (Annexure P-3) for the supply of "cooked/prepared diet to the indoor patients of District Ayurvedic Hospital, Nahan for the year 2011-12". Amongst others, Petitioner submitted his offer in terms thereof. Names were short listed but however before the work could be awarded to the successful tenderer a decision was taken not to complete the process and return the earnest money of the tenderers. It was desired to have a re-look into the terms and conditions of the tender. The terms were modified and on 2.4.2011 a fresh process was initiated by inviting tenders (Annexure P-4) on the modified terms and conditions.

(3.) According to the Petitioner condition No. 11 was modified only to give benefit to the private Respondent.