KEWAL KRISHAN GUPTA Vs. STATE

JUDGEMENT

(1.) Challenge in this Letters Patent Appeal is to the judgment and order dated 29.05.2013 passed by the learned Single Judge in OWP No. 1209/2012, in case, titled as, Kewal Krishan Gupta v. State of J&K & others, whereby the writ petition filed by the writ petitioner, appellant herein, came to be dismissed with costs of rupees one lac (for short, impugned judgment), on the grounds taken in the memo of appeal.

(2.) The facts in brief are that M/s. Chenab Construction Joint Venture, a sole proprietorship firm of the appellant, responded to e-Tender Notice floated by respondent No.2, i.e., Chief Engineer, Pradhan Mantri Gram Sadak Yojana (for short, PMGSY), Jammu vide No.DIP/JK-1512 dated 29.05.2012 dated 29.05.2012. Writ petitioner, appellant herein, along with others submitted the bids in so far as it related to Item No.4 of the tender notice, i.e., for construction of road from Rajdhani to Paryali, Block Manjakote, Phase VII (JK12-103). However, the technical bid of the writ petitioner, appellant herein, came to be rejected and he was informed vide communication dated 16.08.2012. Aggrieved by the same, writ petitioner filed the writ petition, bearing OWP No. 1209/2012 in this Court questioning the rejection order on various grounds taken in the memo of writ petition.

(3.) Respondents filed objections and resisted the writ petition. The Writ Court after considering the pleadings, documents and the arguments advanced by the learned counsel for the parties dismissed the writ petition vide the impugned judgment. This is how the writ petitioner has filed the instant appeal seeking setting aside of the impugned judgment and allowing the writ petition.