M/S. Shri Jagdamba Construction ... vs State Of Rajasthan
2021 Latest Caselaw 15400 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13858/2021

M/s. Shri Jagdamba Construction Company, Rawatpura, Tehsil Pokharan, Through Its Proprietor Blavant Singh S/o Narayan Singh Aged 34 Years, Resident Of Rawatpura, Phalsoond, Tehsil Pokharan, District Jaisalmer.

----Petitioner Versus

1. State Of Rajasthan, Through The Additional Chief Secretary, Panchayati Raj Department Secretariat, Jaipur, Rajasthan.

2. The Secretary And Commissioner, Panchayati Raj Department, Secretariat, Jaipur, Rajasthan.

3. The Chief Executive Officer, Zila Parishad Jaisalmer, District Jaisalmer.

4. The Block Development Officer, Panchayat Samiti Bhanyiana, Pokharan, District Jaisalmer.

                                                                      ----Respondents


For Petitioner(s)            :     Mr. K.S. Bhati




              HON'BLE MR. JUSTICE VIJAY BISHNOI

                                    Judgment

04/10/2021

This writ petition has been filed being aggrieved by the

action of the respondents of rejecting bids submitted in response

to the different E-NITs issued by the Panchayat Samiti Bhaniyana,

District Jaisalmer.

Having heard the learned counsel for the petitioner and

taking into consideration the facts and circumstances of the case,

this Court is of the opinion that the petitioner is having an

alternate remedy of filing an appeal under Section 38 of the

(2 of 2) [CW-13858/2021]

Rajasthan Transparency in Public Procurement Act, 2012

(hereinafter referred to as 'the Act of 2012) against the action of

the respondents of rejecting his bids.

In such circumstances, I am not inclined to interfere in this

writ petition, therefore, the same is hereby dismissed. However, if

the petitioner prefers an appeal under Section 38 of the Act of

2012 against the action of the respondents of rejecting of his bids,

the appellate authority after providing an opportunity of hearing to

the petitioner shall consider and decide the same within a period

of 15 days strictly in accordance.

(VIJAY BISHNOI),J

249-Babulal/-

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