M/S Zuberi Engineering ... vs State Of Rajasthan
2022 Latest Caselaw 8580 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7576/2022

M/s Zuberi Engineering Construction Pvt. Ltd., And M/s Grg Infra (Jv)-121 Line Star, Central Spine, Vidhyadhar Nagar, Jaipur 302039, Through Pradeep Kumar S/o Late Shri Chandra Mowly, Aged 44 Years, Authorized Signatory.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Public Health And Engineering Department, Jaipur.

2. Chief Engineer (Technical) And Tm, Rwssmb, Public Health And Engineering Department, Jal Bhawan, 2- Civil Lines, Jaipur.

3. Chief Engineer (Special Project), Public Health And Engineering Department, Jal Bhawan, Jaipur.

4. Additional Chief Engineer (Project), Public Health And Engineering Department, Bhaleri Road, Churu (Raj.).

5. Executive Engineer, Public Health And Engineering Department, Project Division, Jhunjhunu.

                                                                 ----Respondents


For Petitioner(s)        :     Mr. K.K. Shah

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/07/2022

Learned counsel for the petitioner has submitted that

the E-tender notice involved in the matter was issued on

20.3.2021 whereas the condition of depositing the

additional performance security came into force with the

enactment of Rule 75A in the Rajasthan Transparency in

Public Procurement Rules, 2013 on 22.10.2021.

                                                                             (2 of 2)                  [CW-7576/2022]


                                       Learned       counsel       for     the      petitioner       has   further

submitted this Court in SBCWP No.9620/2021 - M/s.

Shera Ram Choudhary Vs. State of Rajasthan & Ors.

decided on 28.1.2022 has already observed that the

State Government can insist for furnishing additional

performance security only for those E-tenders, which

were issued after 22.10.2021 and not prior to that.

Issue notice. Issue notice of stay petition as well,

returnable on 18.8.2022.

In the meantime, the respondents are restrained

from insisting the petitioner to pay the additional

performance security till the next date.

(VIJAY BISHNOI),J

98-msrathore/-

Powered by TCPDF (www.tcpdf.org)