- (1.) The present writ petition has been filed under Articles 226/227 of the Constitution of India for quashing the award of tender No.290 for construction of wrestling hall and tender No.291 for construction of boxing hall in Sports Complex, Sector-6, Rohtak by respondent No.1 to respondent No.2, M/s Freewill Infrastructure Private Limited and further writ, order or direction in the nature of mandamus directing respondent No.2 to re-invite the aforesaid tenders after removing the special terms and conditions No.4, 5 & 6.
(2.) The pleaded case of the petitioner is that he has been dealing in the business of sports flooring and is a reputed name in the trade circle and registered with several sports associations which provides sports flooring and also maintaining standards for better performance in sports.
(3.) Respondent No.1 invited tenders, on line, on 28.12.2011 for construction of wrestling hall and boxing hall in the Sport Complex, Sector- 6, Rohtak and the tender Nos.290 & 291 had the same terms and conditions and the tender documents were required to have an earnest money, technical bid alongwith tender and price bid in the 3 envelopes. The technical bid was only to be opened if the earnest money was found proper and the financial bid was to be only opened of those tenderers who were qualified as per the technical bid.;