ATTAL PLASTIC Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition, under Article 226 of the Constitution of India, has been filed challenging the condition as stipulated in the e-tender particularly Sec. VI (a) and VI(g) on the ground that such condition has been stipulated only to deprive the eligibility of the writ petitioner.

(2.) The facts of the case, leading of filing of the instant writ petition which requires to be enumerated, read as under:

(3.) The respondent-Jharkhand Education Project Council (JEPC) floated a tender on 8/5/2024 for supply of school bags for children studying in Government Schools in Class I to VII for 2024-25 in the State of Jharkhand. It is the case of the petitioner that the petitioner, being an avid manufacturer of school bags, was desirous to participate in the tender process but was debarred from even participating in the tender process despite his past experience in the said area in the garb of condition as incorporated under Sec. VI (a) and VI (g) of the bid documents. Aggrieved thereof, the petitioner has approached this Court by filing the instant writ petition.