NARESH KUMAR VIJ Vs. STATE OF H.P.

JUDGEMENT

(1.) The challenge in the present Writ petition is to the office order dtd. 9/7/2025, passed by respondent No.4, who has communicated the decision taken by respondent No.2, whereby the tender process issued for up-gradation of Tikkar Jarol Gahan Nankhari Khamadi Road Km.0.000 to 52.000 has been returned unapproved, though the petitioner was the lowest bidder and L-1 in the financial bid.

(2.) Shorn of unnecessary details, the key facts for adjudication of the issue in the present petition are that the respondents-State had invited tenders for the aforementioned work vide tender No.PW/RMP/TA/2024-15561-62 dtd. 25/3/2025. Thereafter, respondent No 2 issued corrigendum(s) and dates were extended to submit the applications till 9/5/2025.

(3.) The eligible persons as per the conditions of tender document applied for awa d of he aforementioned work and since the petitioner was eligible, he too applied well before the last date fixed to receive the applications.