DINESH KUMAR SHARMA CONSTRUCTION PVT. LTD. Vs. HPTDCL

JUDGEMENT

(1.) Aggrieved against the rejection of technical bid, the petitioner has assailed the administrative action of respondents No. 1 to 3 by way of the instant petition with following reliefs:-

(2.) In response to 'Notice Inviting Tender' (for short NIT), dtd. 29/7/2024, in respect of remaining work of Shiv Dham (Phase-I) at Kangnidhar, Mandi, for total contract amount of Rs.29.00 crores approximately, petitioner and respondents No. 4 and 5 submitted their respective bids.

(3.) The technical bid of the petitioner was declared non-responsive for the reasons as under:-