SUDHIR AGARWAL, J. - (1.) Heard Sri Sunil Kumar, learned counsel for petitioner, learned Additional Chief Standing Counsel for respondents 1 to 3 and Sri H.N.Singh, learned Senior Advocate, for respondent 4.
(2.) This writ petition has been filed under Article 226 of Constitution of India by petitioner, a registered Contractor, challenging proceedings dated 02.02.2019 of opening tender in respect of right of collection of Teh Bazari of District Agricultural, Industrial and Cultural Exhibition-2019 held by respondent-2 whereby contract has been recommended to be awarded to respondent 4. Petitioner has requested that said recommendation be cancelled and respondent-2 be directed either to accept petitioner's bid of Rs.1,21,00,000/- or proceed for fresh auction.
(3.) Facts in brief giving rise to present writ petition are that for collection of Teh Bazari of District Agricultural, Industrial and Cultural Exhibition-2019, a tender notice was published by respondent-3 on 22.01.2019. It was an open bid for tender subject to qualifying conditions of eligibility, as contained in the notice.;