WPMS/1545/2022
2022 Latest Caselaw 2041 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                     COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPMS No.1545 of 2022
                                  Shri Vipin Sanghi, C.J.
                                  Shri Ramesh Chandra Khulbe, J.

Mr. Siddhartha Singh, learned counsel for the petitioner.

Mr. Shobhit Sahari, learned counsel appearing on behalf of the respondent.

We have heard learned counsel for the petitioner. The only aspect, which in our view requires consideration is the imposition of the condition in Clause 10 of the conditions of technical bid, which provides that the Firm of the bidder should be registered in the State of Uttarakhand and the proprietor of the Firm should be a resident of Uttarakhand State.

Learned counsel for the petitioner has submitted that this condition is violative of Article 14 of the Constitution of India. He has also relied upon the judgment of the learned Single Judge of this Court in Writ Petition (M/S) No.3816 of 2019 decided on 27.07.2021 'Kanwaljeet Singh Batra vs. Uttarakhand State Warehousing Corporation & another' 2021 (2) U.D.,47.

Learned counsel for the respondent wishes to take instructions, in this regard.

List this matter on 11.07.2022.

(R.C. Khulbe, J.) (Vipin Sanghi, C.J.) 07.07.2022 BS