ALPHA ENGINEER JAIPUR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Common question as to authority and power of State of Rajasthan (for short State) to make interference in the functioning of Rajasthan Housing Board, Jaipur (for short Board) emerges for consideration in this cluster of writ petitions. All the writ petitions, therefore, are taken together for disposal.

(2.) The Board floated tender notice on Dec. 19, 2001 for construction work of different categories of residential houses in Indira Gandhi Nagar (Jagat Pura), Jaipur. It was also notified that the tender forms will be sold from January, 22, 2002 to January 24, 2003 up to 4 pm. and tender forms duly filled in will be received on January 25, 2002 up to 1.00 pm. and opened on January 25, 2002 at 2.00 p.m. The time for submission of tender form was however extended from 2.00 pm. to 5.00 pm. The petitioners, pursuant to the NIT, submitted tenders, which were opened on January 25, 2002 at 5.00 pm.

(3.) As per the Boards decision negotiations were held on Feb. 27, 20002 between the parties and the Board . The petitioners thereafter lowered down the rates quoted in the tender forms and submitted fresh offers after making required modification. The offers got acceptance of the Board and the same was communicated to the petitioners.