KALER CONSTRUCTION COMPANY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the decision dated 28.08.2019 of the District Procurement Agency i.e. Collector and District Magistrate, Churu, vide which he has taken an in-principle decision to issue work order to the successful bidder-L1, which is reported to be M/s R.R.K. Construction Company, Churu.

(2.) The precise facts are that in furtherance of the e-bid notice dated 17.01.2019, the technical bids were opened on 13.02.2019 and the District Collector has now (28.08.2019) decided to issue work order.

(3.) The basic argument of the petitioner is that since the technical bids were opened on 13.02.2019, the respondents cannot proceed to issue work order on 28.08.2019, as life of the bid had come to an end, upon passing of three months' time. He relied upon the provisions contained in Rule 48 of the Rajasthan Transparency in Public Procurement Rules, 2013 (hereinafter referred to as the 'Rules of 2013').