- (1.) HEARD Sri Sharad Kumar Srivastava, learned counsel for the petitioner, and learned Standing Counsel for respondents.
(2.) PETITIONER before this Court is private limited company involved in construc­tion work. The petitioner is registered as Grade-A Contractor with the Public Works Department in the State of Uttar Pradesh, the same is stated to be renewed and valid upto 30th June, 2009. Petitioner has approached this Court for a writ of mandamus commanding the authorities of the Public Works Department of the State of Uttar Pradesh to not to insist upon the petitioner to furnish bid security to the tune of 10% of the estimated cost of the work/contract at the time of submission of tender form/application, nor to reject the tender form/application submitted by the petitioner, in case such bid security of 10% has not been furnished.
(3.) THE facts in short relevant for deciding the present writ petition are The State Government, by means of the Government Order dated 5th June, 2007, laid down the guidelines in respect of allotment of contracts for execution of works, with a further direction that the guidelines should be strictly enforced. The clauses, which are subject matter of issue in the present writ petition are con­tained in Paragraphs-11,12 and 18, and read as follows:;