BHUPINDER PAUL MAHAJAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Challenging the disqualification of the technical bids of the petitioner as non-responsive and seeking consequential directions, a person registered as a Class-A Contractor with the Himachal Pradesh Public Works Department, has come up with the above writ petitions.

(2.) We have heard Mr. Shrawan Dogra, learned Senior Counsel appearing for the petitioner in both the writ petitions, Mr. Ashok Sharma, learned Advocate General appearing for respondents No. 1 to 4 in both the writ petitions, Mr. Sanjeev Kuthiala, learned Senior Counsel appearing for the fifth respondent in one writ petition and Mr. Vivek Singh Attri, learned counsel appearing for the fifth respondent in another writ petition.

(3.) The fourth respondent herein invited bids online, through an Invitation dated 09.04.2019 for the execution of a work titled as "Up-gradation of T06-Ambla Galoo to Gadiatar road Km. 0/0 to 14/600 under PMGSY (World Bank RRP-II) Batch-I, 2018-19, Complete Stage, District Mandi (H.P.) (SH:-Metalling and Tarring, Missing R/walls, B/walls, Gabion walls, Missing C.D. works, V-shape drain, Parapets, Logo Boards and five years routine maintenance) Package No. HP-08-500".