ISHWAR SINGH HADMAT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present bunch of writ petitions, the petitioners have challenged the NIT No. 1/2019-20, dated 08.08.2019.

(2.) As there is commonality of facts, hence, they are being decided conjointly; the facts of SB Civil Writ Petition No. 12637/2019, Bhanwarlal v. State of Rajasthan and Ors. are however being taken note of.

(3.) The respondent No. 3 firstly issued an e-NIT dated 14.08.2018, requiring all the interested bidders to furnish e-bid for the financial year 2018-19, for supply of construction material for various schemes of the Government, mentioned in the NIT. The petitioner submitted his bid and was found to be a successful bidder for supply of the goods at Bagra, having quoted the rate as rate 1.57%, below BSR. A letter of acceptance dated 01.12.2019, came to be issued, followed by a work order dated 15.02.2018, requiring the petitioner to supply goods.