Ramesh Sinha, J. - (1.) Heard Sri Prashant Chandra, learned Senior Advocate assisted by Sri Satyawan Shahi, learned counsel for the petitioner, Sri Amit Saxena, learned Senior Advocate assisted by Sri Abhishek Srivastava, learned counsel for the respondents and perused the record.
(2.) It would not be out of place of mentioned that a counter affidavit has been filed on behalf of respondent nos. 1 and 2 and on a query being made by the Court, counsel for the petitioner states that he does not wish to file reply to the counter affidavit and prayed that the Court may hear the matter, hence the Court proceed to hear the matter.
(3.) By means of this writ petition, the petitioner has prayed for quashing of the impugned order dated 23.5.2019 passed by respondents and further a direction to the respondents not to treat the petitioner as disqualified on account of impugned order dated 23.5.2019 issued by the respondents and allow the petitioner to participate in future tenders floated for contracts.;