HEMANT KUMAR VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner seeks to question the Corrigendum issued vide Annexure P-2, wherein the tender was withdrawn. He submits that he is the most successful tenderer and only to avoid him, the impugned Corrigendum has been passed.

(2.) On hearing learned counsels, we do not find any merit in this petition. The tender called for has been revoked. It is the jurisdiction of the respondents to do so. There is no contract that has been entered, which entails violation of any legal right of the petitioner. In the absence of infringement of any legal right, no relief could be granted to the petitioner. Hence, the petition is dismissed.

(3.) Pending miscellaneous application is also disposed off.