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Judgment
Sureshwar Thakur, J
The learned Senior Additional Advocate General submits before this Court that the respondents concerned have yet not taken a decision, for, rescinding the biding process, as became earlier initiated pursuant to e-tender notice dated 29.4.2020, and whereafter, the writ petitioner was declared as the successful bidder.
Given the aforesaid, submission made by learned Senior Additional Advocate General, and also, bearing in mind the fact, that there is no disclosure on the part of the learned Senior Additional Advocate General vis-à-vis the fate of the negotiations entered into inter se the writ petitioner, and, the respondent concerned, (i) thereupon the writ petition is disposed of with a direction to the respondent(s) concerned, to after bearing in mind the negotiations entered inter se the writ petitioner, and, the respondent and/or the apposite rates being at par, and, lesser than the rates quoted by the other successful bidders within the State of Himachal Pradesh, to, thereafter proceed to take an appropriate decision. Obviously if the afore statistics', secure the writ petitioner's contention, thereupon the respondents shall proceed to permit the writ petitioner to purvey the services in respect whereof, the afore bid was invited, and, qua wherewith the petitioner became declared the successful bidder.
Liberty is reserved to the writ petitioner to seek redressal of its surviving grievance before the appropriate court, if so desired and advised.
The writ petition stands disposed of alongwith all pending application.