SMC FOODS LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner-Company, are that the respondent issued a Notice Inviting Tender (NIT NO. MSTC/JPR/Directorate of Mines and Geology Rajasthan Udaipur/54/Udaipur/23-24/15159) on 10/7/2023 for the purpose of granting of mining leases/composite license for the blocks of Major Mineral. The last date for purchase of tender document was fixed as 25/7/2023, upon payment of a fees to the tune of Rs.2.00 Lacs and the last date of submitting the technical bid along with the requisite documents was 14.08.20203 (upto 1.00 PM).

(3.) Learned counsel for the petitioner submitted that the petitioner made all efforts to submit its technical bid in time and the petitioner firstly contacted the help desk of the respondent portal on 14/8/2023 at 11.24 AM and bring the technical glitch/ error to their notice; such glitch/error clearly reveals that same plagued the online portal of the respondent.