SATISH VIJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The case of the petitioner is that he is a Contractor registered with the Himachal Pradesh Public Works Department. That the respondents floated tenders for the construction of the link road from Khatnol to Dandibag from Kms 0/00 to 6/150. The date of issuance of the notice inviting the bid was 10/5/2021 and the deadline for submitting the bid was 24/5/2021. The petitioner and others submitted various documents. By the impugned order, vide Annexure P-3 the Bid Evaluation Committee decided to recall the tender for this work. Questioning the same, instant writ petition is filed.

(2.) Learned counsel for the petitioner contends that the cancellation of the bid is improper. That it attracts Article 14 of the Constitution of India. He submits that Article 14 gets invited in view of the fact that in another tender, certain conditions were not insisted upon, whereas in this case it is being insisted upon. Therefore, it attracts Article 14 of the Constitution of India. Hence, he prays that the petition be allowed.

(3.) Heard learned counsels.