REGENT COMPUTRONICS PVT. LTD.

PRADEEP SINGH Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
UMA CHARAN VS. STATE OF MADHYA PRADESH [REFERRED TO]
INSTITUTE OF CHARTERED ACCOUNTANTS OF INDIA VS. L K RATNA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
STATE OF WEST BENGAL VS. ATUL KRISHNA SHAW [REFERRED TO]
KUMARI SHRILEKHA VIDYARTHI VS. STATE OF UTTAR PRADESH [REFERRED TO]
MAHESH CHANDRA VS. REGIONAL MANAGER U P FINANCIAL CORPORATION [REFERRED TO]
KRISHNA SWAMI RAJ KANWAR ADVOCATE VS. UNION OF INDIA [REFERRED TO]
LIC OF INDIA VS. CONSUMER EDUCATION AND RESEARCH CENTRE [REFERRED TO]
KRANTI ASSOCIATES PVT LTD VS. SH MASOOD AHMED KHAN [REFERRED TO]
SANT LAL GUPTA VS. MODERN CO OPERATIVE GROUP HOUSING SOCIETY LTD [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]
JAGDISH MANDAL VS. STATE OF ORISSA [REFERRED TO]
PANKAJ GARG VS. MEENU GARG [REFERRED TO]

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:

(2.) The instant petition came up for hearing on 14/2/2025 and the learned Vacation Judge passed the following order:-

(3.) Adverting to the facts of the case, the respondentDepartment initially issued notice inviting tender (NIT) for the construction of B.O. quarters at Wasni under Forest Division, Rajgarh, Tehsil Rajgarh, District Sirmour, H.P., with estimated cost of work of Rs.19,87,078.00. Tender was published through online and last date for bid submission was fixed as 22/2/2024. The petitioner being duly eligible submitted his bid before the cut-off date, however the same was cancelled as the petitioner was single bidder. Thereafter, the second NIT was published on 16/7/2024. The technical bids of the tender process were opened by the respondent-department on 9/8/2024. The petitioner's technical bid was accepted alongwith other bidders and ultimately, financial bids were opened on 20/9/2024, wherein the petitioner was declared as lowest bidder L-1.

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PRADEEP SINGH Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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