K. R. ASSOCIATES Vs. STATE OF RAJASTHAN

JUDGEMENT

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

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioner, are that the respondents issued a tender for awarding a contract pertaining to collection of Excess Royalty, DMFT, RSMET & Other fees (ERCC Contract); the petitioner was awarded such contract to undertake the work at, for a period of one year, which was to come an end on 31/3/2023.

(3.) Learned counsel for the petitioner submitted that the respondents again and again issued the various corrigendum and preponed the dates in relation to the E-auction advertisements; even the respondents on same day, changed the schedule for deposition of the earnest money, and auction dates, without due application of mind, which cannot be sustained in the eye of law.