TSEWANG GYATSHO KALEON Vs. STATE OF SIKKIM

JUDGEMENT

(1.) THE petitioners are registered Government contractors in the State of Sikkim and they claim that they have successfully completed various Government contracts, semi-Government contracts as well as private contracts. Accordingly, they filed their tenders pursuant to the `Notice Inviting Tender' published by the Urban Development and Housing Department, Government of Sikkim ON 14.05.2010. THE said Notice was also published in the Daily "Herald Classified" dated 17.05.2010 for the work namely, "Infrastructure Development for notified Slum Area, Singtam (IHSDP).

(2.) THE Notice Inviting Tender dated 14.05.2010 prescribes 34 conditions for submission of Tenders, suffice it to refer to condition No. 34, which reads as hereunder:

(3.) THE writ petition was admitted by this Court on 27.07.2010.