BHARAT CONSTRUCTION CO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) These two appeals arise in identical circumstances at the instance of same petitioner in respect of his grievance against denial to him to participate in process of granting two separate contracts, for which offers were invited by two separate tender notices. The petitioner-appellant has been eliminated from participation in both cases, at pre-qualifying stage, finding him to be ineligible to enter the field.

(3.) The two petitions filed by him have been dismissed by learned single Judge on 11-12-2001. The detailed order has been made in S. B. Civil Writ Petition No. 4386/2001 out of which D. B. Civil Special Appeal No. 2/2002 had arisen. This relates to NIT No. 1 /2001-2002 issued by Addl. Chief Engineer, Irrigation Zone, Kishore Bagh, Lal Sagar, Jodhpur for execution of Earthwork, Pucca Structure and cement concrete lining with paver machine as per specification of Narmada Canal from 7.88 to 51.50 for estimated cost of Rs.26 Crores.