- (1.) The petitioner is aggrieved by the declaration made by the respondents that it is disqualified from the tendering process in question and the action of the respondents has been challenged on the ground that it is arbitrary and violative of Article 14 of the Constitution.
(2.) A notice inviting e-tenders was issued by the Punjab Irrigation Department and the petitioner applied for the same. However, the petitioner was found to be in-eligible and was granted permission to withdraw (P-7).
(3.) The basic reason given for in-eligibility of the petitioner is that in the e-tender, the eligibility for participation/conditions for pre-qualification, have been laid down. According to the first condition only those contractors were eligible who were registered with the Punjab Irrigation Department and have deposited the requisite licence fee.;