SIGMA MINERALS LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been preferred by the petitioner under Article 226 of the Constitution of India with the following prayers:-

(2.) Brief facts of the case are that the respondent No 2 Director, Mines and geology, Udaipur issued a Notice Inviting Tender (herein after referred to as NIT for short) dated 03. 07.2019 (Annexure-1) for various blocks of Limestone in District, Nagaur, Rajasthan as per which, an applicant was required to have net-worth of Rs.4,03,14,624.00, and since the petitioner was having the net-worth of aforesaid amount therefore, the petitioner company participated in the auction proceedings and submitted the bid and all the necessary documents. The petitioner also deposited bid security in the form of bank guarantee to the tune of Rs.40,31,463,.00 and upon being found eligible, the bid was considered and examined and the petitioner-Company was found technically qualified and, thus, accordingly it was rated as technically qualified bidder as evident from the communication issued by the Director, Mines and Geology Udaipur, dtd. 19/8/2019 (Annexure-2) for the Block No.13, wherein the name of the petitioner company was shown at item No.8.

(3.) As per the aforementioned letter (Annexure No.2), the Initial Price Offer (in short I.P.O.) of the above-mentioned blocks was to be opened on 21/8/2019. Thereafter the price offer was opened by the concerned agency and in that process the bid of the petitioner was found to be the highest final price where the petitioner's offer was 25.60% and accordingly a declaration was made on 5/9/2019 and thus, the petitioner was declared as a 'Preferred Bidder' on 5/9/2019 as per declaration dtd. 5/9/2019 (Annexure3).