Ajay Tewari,J. - (1.) This petition has been filed challenging the rejection of the tender of the petitioners for the reason "Not meeting PQC (Pre Qualifying Criteria) of turnover and for not submitting mandatory documents I.P. (Integrity Pact) agreement".
(2.) As per the advertisement, e-applications had to be filed which the petitioners complied with. By Annexure P-3 deficiencies were observed in the application of the petitioners which were permitted to be rectified and time was granted upto 1600 Hrs on 04.12.2020 for uploading the complete documents. As per the petitioners they complied with that but thereafter by order dated 12.01.2021 (Annexure P-7) the tender was rejected.
(3.) The case set up by the petitioners is that the petitioners had actually complied with all the requirements and were fully qualified and therefore, the rejection of their tender was illegal. Responses were sought and in the reply filed by respondent No.1 it was mentioned that the documents had not been fully uploaded. Thereafter, on 09.03.2021 the following order was passed :- "Learned counsel for the respondents states that in fact the entire process of the application was done by the National Informatics Centre (NIC) and therefore, it would be the NIC who would be able to respond to the averments that the petitioner had uploaded the documents in time or not. He seeks a short adjournment to file an affidavit in this regard. Adjourned to 16.3.2021." ;