- (1.) The petitioner contends that he has a licence from the Department of Food Safety and Drug Administration and is also an income tax payee and is fully eligible to participate in the tender notice issued by various departments of Government of U.P.
(2.) The contention of the petitioner is that different departments are floating different tenders with different conditions and therefore it becomes impossible for the petitioner to participate in all the tenders. The contention of the petitioner is that the State Government should float a uniform policy for the purpose of issuance of tender notice which has common guidelines so that there can be healthy participation and conditions like those for a particular turn over or production capacity should be waived so that all the persons who are willing to participate could apply.
(3.) Having heard the learned counsel for the petitioner, we are of the opinion that such generalised submissions for having uniform tender policy cannot be accepted nor can be enforced. Every department has its own requirements for which purpose, particular terms and conditions are indicated for which eligible participants, whoever they may be, may participate. Such conditions so imposed are neither arbitrary nor do they prohibit healthy participation.;