Ramesh Sinha,J. - (1.) Heard Shri Sanjay Awasthi and Shri Saksham Singh, learned counsel for the petitioner and Shri H.P. Srivastava, learned Additional Chief Standing Counsel for the State-respondents, through video conferencing.
(2.) The petitioner has instituted the instant petition in the shape of Public Interest Litigation claiming the following reliefs:- "(i) Issue a writ, order or command or direction in nature of certiorari summoning (wrongly mentioned as 'summing' in the petition) the record in original and quashing the tender summary report dated 26.05.2021 through which the opposite party no.3 has been declared successful bidder true copy of which is marked as Annexure no.1 to this writ petition. (ii) Issue a writ, order or command or direction in nature of mandamus directing Opposite Parties No.2 to not to issue letter of intent in lieu of successful bidder."
(3.) The submission of the learned counsel for the petitioner is that the petitioner is an Advocate and a public spirited citizen. It has further been submitted that the petitioner is concerned about health delivery system in the State of Uttar Pradesh.;