WPMS/25/2022
2022 Latest Caselaw 90 UK

      IN THE HIGH COURT OF UTTARAKHAND
                           AT NAINITAL
             ON THE 10TH DAY OF JANUARY, 2022
                                BEFORE:
      HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

              Writ Petition (M/S) No. 25 of 2022

 BETWEEN:
       Chandra Singh.                                 .....Petitioner
       (By Mr. B.D. Pande & Mr. Sandeep Sen, Advocates)


 AND:
       State of Uttarakhand & another                  ....Respondents
       (By    Mr.   G.S.    Negi,    Addl.   C.S.C.   for   the     State   of
       Uttarakhand/respondents)



                             JUDGMENT

Heard learned counsel for the parties through video conferencing.

2. Petitioner is aggrieved by rejection of his technical bid. It is contended on behalf of the petitioner that initially his bid was technically found to be non- responsive, however, on petitioner's representation, it was declared to be responsive, vide order dated 31.12.2021.

3. Grievance of the petitioner is that subsequently on 01.01.2022 again petitioner's bid was declared to be non-responsive.

4. Learned State Counsel was asked to get instructions vide order dated 05.01.2022. Today, on instructions, Mr. G.S. Negi, learned Addl. C.S.C. has apprised the Court that complaint was received against order dated 31.12.2021, whereby petitioner's bid was

held to be responsive and after considering the allegations made in the said complaint, a decision was taken to declare petitioner's bid non-responsive.

5. Learned counsel for the petitioner submits that copy of the complaint was not supplied to petitioner.

6. Learned Addl. C.S.C. appearing for the respondents is directed to supply copy of the complaint to petitioner's counsel during the course of the day. Petitioner shall file representation against the order dated 01.01.2022 within 72 hours. The Competent Authority (respondent no. 2) shall consider petitioner's representation and take appropriate decision, as per law, within ten days. For a period of ten days or till disposal of petitioner's representation, whichever is earlier, status quo qua the contract in question shall be maintained.

7. With the aforesaid observation, writ petition stands disposed of.

(MANOJ KUMAR TIWARI, J.) Navin