WPMS/1806/2021
2021 Latest Caselaw 3565 UK

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                                     WPMS No.1806 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Sanjay Kumar, Advocate, for the petitioner.

Mr. T.S. Fartiyal, Additional CSC, for the State of Uttarakhand.

Mr. Ajay Veer Pundir, Advocate, for the respondent Nos.3 & 4.

A very vague and unfounded apprehension is expressed by the petitioner, that in pursuance to the invitation of the tender, the petitioner would be deprived of purchasing the tender document in order to create an obstruction against him in participating in the tendering process.

This apprehension expressed by the petitioner is uncalled for, and without any material basis on record.

On the contrary, learned counsel for the respondent Nos.3 and 4 Mr. Ajay Veer Pundir, submits that in fact as against the invitation of tender, about 46 bidders have already purchased the tender document, but since the petitioner has not approached before them, his name doesn't finds placed in the list which is available with them. He further submits that subject to the condition that the petitioner fulfils the criteria, for issuance of the tender documents to him, they will be issuing the same, but within the parameters of and conditions of the invitation of the bidding document. In case, if the petitioner approaches the respondents and if he fulfils the terms and conditions of the invitation of the bidding documents, the respondents would consider, and provide him a tender documents in order to enable him to participate in the tender process.

Subject to the above observations, the writ petition stands disposed of.

Let a certified copy of this judgment be supplied today itself to the learned counsel for the parties on payment of usual charges.

(Sharad Kumar Sharma, J.) 09.09.2021

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