G.S. Sistani, J. - (1.) C.M. Appl. No. 29229/2019 (for exemption) Exemption allowed, subject to all just exceptions. C.M. stands disposed of. W.P.(C) 7010/2019 1. With the consent of the parties, the writ petition is taken up for hearing and final disposal, at the admission stage itself.
(2.) The necessary facts to be noticed for the disposal of this writ petition are that the respondent no. 2 invited an open e-tender for procurement of Ayurvedic and Unani medicines vide NIT dated 20th September, 2018. The petitioner was informed that on 18.10.2018, the respondents had disqualified the petitioner at the stage of pre-qualification bid although according to the petitioner, he had submitted all the required documents, which was according to him reflected in the screenshot of the submitted files.
(3.) On 5.11.2018, the petitioner filed a writ petition bearing W.P.(C) No. 12611/2018 challenging the order of Respondent No. 2 dated 18.10.2018, disqualifying the petitioner.;