KARAN RAJ SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Aggrieved by the cancellation of the tender that was awarded in his favour, the petitioner has filed the instant petition for grant of the following substantive reliefs:-

(2.) The undisputed facts of the case are that the respondents had invited bids through e-procurement on 24/4/2023 for the construction of link road from Dhatehar Mahrana Duhak km 0/0 to 6/310 (SH: formation cutting, passing places, retaining walls, cross drainage works, GSB, WBM G-II, WBM G-III) tarring work, interlocking paver block, cement concrete pavement, road side drain and parapets, P/F road furniture including five years routine maintenance of above mentioned road which falls under NABARD RIDFXXVIII. The estimated cost of work as per tender notice was fixed at Rs.327.51 lacs towards construction of road and Rs.36.16 lacs towards maintenance for five years.

(3.) After completion of codal formalities, the tender was eventually awarded to the petitioner being L-1 vide award letter dtd. 20/6/2023. Shortly, within a period of 2 1/2 months, the respondents withdrew the tender vide letter dtd. 5/9/2023 "due to administrative reasons" and aggrieved thereby, the petitioner has filed the instant petition for the reliefs as quoted above.