MUSKAN INDUSTRIES Vs. STATE OF J & K

JUDGEMENT

(1.) An e-NIT bearing No. 23 of 2017 dtd. 21/6/2017 came to be issued by the office of the Director General of Police, J&K Srinagar, inviting tenders inter alia for the supply of Hosiery items and All weather Jackets. All the bids were required to be submitted in the office of respondent No. 2, both at Jammu and Srinagar in two separate covers which included the technical bid and the financial bid. The petitioner submitted his bid. Not only was the technical bid accepted, but even in the financial bid, the petitioner was declared as L-1. However, by virtue of the order impugned dtd. 2/6/2018, the aforesaid tender was cancelled.

(2.) For facility of reference the order impugned is reproduced hereunder:

(3.) Clause V of the General Terms and Conditions of the e-NIT referred to in the order impugned envisages as under: