RANDEEP CHAUHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive relief:-

(2.) Respondent No.4 issued notice inviting tender dtd. 2/8/2022, seeking bids for construction of link road from Fandiyari to Ajroli Khalla via Jasvi Bijwa Bindoli, Ajroli km. 0/0 to 2/500 in Distt. Sirmour, H.P. (SH-Formation cutting 5/7 meters wide road km. 0/0 to 1/00) under MNP.

(3.) Petitioner along with other bidders submitted their respective bids in response to above mentioned notice inviting tender. The bid submitted by petitioner was found technically responsive. Petitioner was further found to be "L-1" after opening the financial bids. Respondent No.4, however, recommended the recalling of tender vide Annexure P-4 on the ground that the bid amount quoted by petitioner was (-) 30.56% below amount put to tender.