The High Court of Delhi has sought response of the Centre and the NCERT on a plea challenging online bids from firms currently empanelled for the supply of items of the new kit 'Jaadui Pitara' developed by the organisation.
The plea alleged that the National Council of Educational Research and Training (NCERT) while issuing corrigendum has set the one-sided and biased criteria of eligibility conditions and other requirements for bidders.
The plea was listed before a vacation bench of Justice Amit Mahajan which asked the Ministry of Education and NCERT to file reply to the petition.
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