M&S COMPANY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this writ petitoin, this petitioner has prayed for the following reliefs:-

(2.) It is not in dispute that the petitioner has put forth a Certificate (Annexure 2) to show that his gross turnover for the year 2020-21 is Rs.1,72,90,77,797.24. However, his bid was rejected by the authorities on the ground that the Certificate that has been attached to the bid document that is issued by the Chartered Accountant M/s. A.K. Mishra and Associates shows the income of the petitioner for the financial year 2020-21 as Rs.146.99 Crores. Thus, the authorities came to the conclusion that the documents filed by the petitioner are contradictory and discrepant and, therefore, the bid was rejected.

(3.) Learned counsel to the petitioner would submit that it was a mistake on the part of the Chartered Accountant and this document was not required to be filed in the bid document. Hence, the authorities acted illegally.