M/s J.K. Enterprises vs State Of Uttarakhand & Others

Manoj Kumar Tiwari, J

There is no representation for the petitioner. Heard Mr. T.S. Phartiyal, learned Additional C.S.C. and Mr. Vipul Sharma, learned counsel for

respondent no.2 through video conferencing.

By means of this writ petition, petitioner has sought the following reliefs:-

(i) Issue a writ, order or direction in the nature of certiorari quashing the order dated 4.7.2018 illegally rejecting petitioner’s technical bid on

unsustainable and arbitrary grounds (Annexure No.5 to this writ petition).

(ii) Issue a writ, order or direction in the nature of certiorari quashing the order dated 5.7.2018 (Annexure no.2 to the petition) passed on opening of

financial bid thereby declaring the respondent no.3 as L-1/lowest bidder.

(iii) Issue a writ, order or direction in the nature of mandamus, commanding the respondent no.2 to forthwith issue letter of award of tender in question

in favour of the petitioner herein as he is the sole responsive tendered/bidder.

A perusal of writ petition reveals that bids were invited by Nagar Nigam Rudrapur for supply of manpower for the financial year 2018-19 only.

Petitioner’s technical bid was rejected; thus, feeling aggrieved, he has approached this Court.

Since the contract was in respect of financial year 2018-19 and now we are in 2021; therefore, this writ petition has become infructuous by efflux

of time.

Accordingly, writ petition fails and is dismissed.