AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
11 paragraphs · 184 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought the following relief:
“i) Issue a writ, order or direction in the nature of certiorari quashing and setting aside the impugned tender notice dated 04-06-2018 (contained as
Annexure no. 1 to this writ petition) as published in newspaper on 05-06-2018 issued by respondent no. 2 after declaring the same as illegal, null and
void and this Hon’ble Court may further be pleased to proceed with and declare the result of the fourth tender process wherein three tenderers
including petitioner had participated.â€
The impugned tender notice is on record as Annexure No. 1. Perusal of the same indicates that bids were invited for providing food to the patients
of Government Doon Medical College, Dehradun for the Financial Year 2018-2019, 2019-2020, 2020-2021.
Today, we are in the year 2021. The period, for which the contract was to be given, is over long back.
In such view of the matter, the relief, as claimed in the writ petition, cannot be granted.
Accordingly, the writ petition fails and is dismissed.