GIEPL Vs. ADDITIONAL CHIEF ENGINEER

JUDGEMENT

(1.) The only issue which arises for consideration in the appeal is whether the decision taken by the Water Resource Department of the State of Rajasthan that bid by the appellant was non-responsive is correct.

(2.) We note that the decision dated 05.01.2018 was challenged by the appellant before the First Appellate Authority. The appeal was dismissed on 29.01.2018. Second appeal was dismissed by the Second Appellate Authority vide order dated 13.04.2018.

(3.) The said decisions were challenged by way a writ petition before the learned Single Judge and the writ petition has been dismissed vide impugned order 26.10.2018.