- (1.) The petitioner has sought a writ of certiorari to quash Eligibility Clause G in a notice inviting tenders (NIT) for running a hostel mess and facility shop for the Meritorious School at Jalandhar and the award of the tender to respondent Nos.4 and 5. Eligibility Clause G reads as follows: "ELIGIBILITY Documents required from the Tenderer: ........................................... G. the contractor must have Rs.1.50 crores (annually) turnover in the similar type of work during the last three years for financial Session 2012-13 to 2014-15. Certified copies of audited P&L Statement and balance sheets by practicing C.A for the last 3 years i.e. FY 2012-13 to 2014-15 must be uploaded. Scanned copies uploaded without valid CA certification shall be rejected."
(2.) Respondent No.2 runs a senior secondary residential school for meritorious students at Jalandhar. Respondent No.3 is the Deputy Commissioner, Jalandhar. Respondent No.4-Tript Food and respondent No.5-Nav Prayas are private parties to whom the tender has been awarded.
(3.) Respondent No.3-Deputy Commissioner, Jalandhar, on behalf of the Project Director of the respondent No.2-Society for Promotion of Quality Education for Poor and Meritorious Students of Punjab, invited a short term tender for a hostel mess and facility shop.;