NEERAJ CHANDEL Vs. STATE OF H.P.

JUDGEMENT

(1.) . Petitioner has invoked the jurisdiction of this Court by the medium of this writ petition for quashing the tender notice No. HPSEDC/CC/STUDENTS/NETBOOKLAPTOP/2K13, issued by the respondents for purchase of laptops/netbooks, which are to be supplied to the students, who are meritorious, on the grounds taken in the writ petition.

(2.) THE respondents have resisted the writ petition on various grounds taken in the memo of reply.

(3.) IN order to answer the question supra, it is necessary to summarize the grounds on the basis of which the jurisdiction of this Court by way of Public Interest Litigation is sought: 4(a). That the respondents have issued tender notice in order to favour a particular company by making allotment order. 4(b). That various companies/firms had brought to the notice of the respondents the objections and differences but they have turned deaf ear and proceeded to conclude the tender process in favour of the said company. 4(c). That the laptops/netbooks, which are to be supplied, are substandard and are also having substandard specifications, which will adversely affect the health of students and particularly will tell upon their eye sight. 4(d). The petitioner has also tried to explain, how they are not beneficial, in a technical way.