- (1.) This writ petition has prayed for quashing of the disqualification stated to have been incurred by the petitioner preventing further participation in the bid according to the tender floated by the respondent no. 3, and further to quash the consequential communications dated 24.11.2015 and 16.12.2015 rejecting the representations of the petitioner.
(2.) The petitioner was a bidder for certain construction of roadside work whereby upgradation of the road between Edilpur to Gopalganj via Shahpur Nahar was proposed under the Pradhan Mantri Gram Sadak Yojna Rural Roads Project.
(3.) The tender documents which are undisputed have been filed alongwith the writ petition as Annexure 6. The bidders were also required to fill up the qualification information under Section 3 of the bid documents, particularly the information under the heading "works for which bids already submitted". This information was to be tendered alongwith the bid documents which the petitioner admittedly did not furnish in the tender form.;