BALDEV KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner participated in the tender process and was declared to be the highest bidder. Contract was also awarded to the petitioner. However, the petitioner failed to comply with the condition specified in Clause 13 of the tender document. The said condition reads thus:

(3.) NO fault can be found with the said action of the Authority. As a matter of fact, condition No. 13 stood relaxed to the extent of permitting the petitioner to pay the 100% of the bid money amount in four equal installments. As per the original condition, he was required to pay 100% of the bid money amount within seven days from the date of issuance of contract.