A.B.ENTERPRISES Vs. STATE OF H.P.

JUDGEMENT

(1.) Aggrieved by the cancellation of the tender that was awarded to it, the petitioner has filed the instant petition for grant of the following substantive relief:-

(2.) The facts lie in a narrow compass and are that an online publication was made with respect to e-tendering for outsourcing of security services at Regional Hospital, Reckong Peo for the year 2025-27 on 30/1/2025. The petitioner being fully eligible, participated in the tender process and his bid being the lowest, was called for two rounds of negotiations as against the bid amount of Rs.3,85,000.00 and the amount of tender was agreed and reduced to Rs.3,75,000.00.

(3.) Respondent No.3 accordingly issued work order for the award of contract in favour of the petitioner vide communication dtd. 29/3/2025, which was received by the petitioner on 30/3/2025. In terms of award letter, the petitioner was requested to execute the contract agreement and deposit the requisite security money amounting to Rs.1,00,000.00 within 15 days positively. Accordingly, the petitioner within a period of two days submitted communication dtd. 1/4/2025, annexing the receipt of Rs.1,00,000.00 of security money and also submitted a copy of contract agreement that was required to be executed between the parties.