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M/s Falcon Security & Multipurpose Services Through Its Sole Proprietor vs Secretary, Department Of Urban Development & Others

Uttarakhand High Court · Decided on 25 July 2022

HON’BLE JUDGES
Vipin Sanghi, CJ · R.C. Khulbe, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (M/S) No. 1715 Of 2022
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Judgment

9 paragraphs · 342 words

Vipin Sanghi, CJ

1.

Issue notice. Learned counsels appear and accept notice on behalf of the respondents.

2.

The grievance raised by the petitioner in the present writ petition is that the respondent no.3 invited online tender for the purpose of collecting entry fees, maintenance of Company Garden, and for managing the swings in Company Garden. The last date and time for submission of the bids was stipulated as 18.07.2022 till 05:00 PM. The last date and time for downloading the tender form was also 18.07.2022 till 02:00 PM.

3.

The grievance of the petition is that, even though, the bid submission time was still 05:00 PM, on 18.07.2022, the respondents closed the portal at 02:00 PM itself. For this purpose the petitioner has placed on record, the printout of the e-Procurement System of the Government of Uttarakhand in relation to the tender in question, taken at 04:06 PM on the same day, which states that the bid submission end date and time was 18.07.2022 till 02:00 PM.

4.

On advanced notice, learned counsels for the respondents have put their appearance. Learned counsel for respondent no.3 states that the anomaly, pointed out by the petitioner, has been brought on their notice upon receiving a copy of the writ petition. On instructions, he states that the respondent no.3 shall issue a corrigendum, and specifically put all those persons who have procured the e-tender form till 02:00 PM on 18.07.2022, and who have not submitted their e-bids, with regard to the extension of time for submission of the bids by twenty-four hours.

5.

Let the respondents issue the said corrigendum so that all persons who have downloaded the e-tender form and have not submitted their e-bids, have notice that they have time to submit their bids within twenty-four hours.

6.

With the aforesaid directions, the writ petition stands disposed of.

7.

Pending application, if any, also stands disposed of.

8.

Urgent certified copy of this order be issued to the learned counsel for the parties during the course of the day, as per Rules.