LALCHAND Vs. STATE OF HIMACHAL PRADESH AND OTHERS

JUDGEMENT

(1.) Petitioner claims following main reliefs by way of instant petition:

(2.) Briefly stated the facts of the case, as emerge from the record are that respondent No.2 issued a public notice calling for rates for providing food and refreshment in the canteen and hostel of the aforesaid institute, providing taxi, Mali/Mazdoor for the garden/lawns/poly-house, managing hostel, sweeping and security guard, as per list and conditions shown in tender form, by or before 30.8.2016. In response thereto, bids/rates from five persons were received including petitioner and respondent No.3, which were opened on 30.8.2016, and, on the basis comparative statement of rates, respondents awarded work to respondent No. 3 on 8.9.2016. Petitioner feeling aggrieved, preferred present petition.

(3.) Mr. Rajesh Kumar, learned counsel representing the petitioner vehemently argued that the petitioner being lowest bidder, ought to have been awarded work.