M/S Khushbu Enterprises vs State Of Rajasthan
2022 Latest Caselaw 3826 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3393/2022

M/s Khushbu Enterprises, Behind Dhudi Dharmshalla, Sadul Colony, Bikaner Through Proprietor Shri Maphik Ali S/o Shri Mazid Mohammad, Aged About 43 Year, R/o 87, Dhudi Bai Dharamshalla Ke Peeche, Khan Colony, Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Medical Education Department, Government Of Rajasthan Jaipur.

2. Sardar Patel Medical Sciences College, Bikaner, Through The Principal.

3. Additional Director, Medical Education, First Appellate Authority, Rajasthan, Jaipur.

4. Governing Secretary, Medical Education, Second Appellate Authority, Jaipur.

5. P.b.m. Associated Hospital Category, Bikaner, Through Superintendent.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. M.S. Purohit
For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2022

The civil writ petition has been filed by the petitioner being

aggrieved with the action of the respondents of rejecting his

technical bid.

This Court is of the opinion that against the order of rejection

of technical bid of the petitioner, the petitioner is having an

alternate remedy under Section 38 of the Rajasthan Transparency

in Public Procurement Act, 2012.

(2 of 2) [CW-3393/2022]

In view of the availability of the alternate remedy, I am not

inclined to entertain this civil writ petition and the same is hereby

dismissed.

(VIJAY BISHNOI),J 104-mohit/-

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