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Judgment
Manoj Kumar Tiwari, J
General Manager, Pashu Aahar Nirmanshala, Rudrapur, District Udham Singh Nagar had invited tenders for supply of wheat straw as cattle
feed.
Pursuant to the said tender notice, several bids were received, however, the bid submitted by the petitioner was found to be the lowest at Rs. 37.30
per quintal. Accordingly, a work order was issued to the petitioner on 31.03.2018.
It transpires that thereafter on 03.04.2018, petitioner made an application to the Competent Authority stating that due to mistake in his price bid,
petitioner has quoted Rs. 37.30 per quintal as price of wheat straw in his financial bid, which may be read as Rs. 373 per quintal and if petitioner’s
bid @ Rs. 373 per quintal is not acceptable to the Competent Authority then his bid may be cancelled and his earnest money be refunded without
making any deduction.
The said application of the petitioner was rejected by General Manager, Pashu Aahar Nirmanshala, Rudrapur, District Udham Singh Nagar vide
order dated 17.04.2018, which is under challenge in the present writ petition.
A perusal of the impugned order dated 17.04.2018 reveals that cogent reasons have been assigned for rejecting petitioner’s application.
Petitioner had offered to supply wheat straw to the respondent at the rate of Rs. 37.30 per quintal and treating his offer to be bonafide, his bid was
accepted. Therefore, his request for revising the said rate to Rs. 373 per quintal could not have been accepted.
Earnest money is required to be deposited by the bidders in order to maintain sanctity of tender process. Since petitioner violated sanctity of the
tender process, therefore, respondent authority was justified in forfeiting the earnest money of the petitioner.
In such view of the matter, this Court does not find any reason to interfere in the present writ petition. Accordingly, writ petition is dismissed.