K.S. Rathore, J. - (1.) Petitioner filed this present writ petition seeking writ order or direction to quash and set aside the award of the contract awarded Rn favour of respondent No. 2 in pursuance to the tender document dated 19.4.2002 for supply of the OTR tyres and further seek direction to restrain respondent No. 1 from taking any action, in the matter of, in the process of and in terms of awarding the contract in favour of respondent No. 2 or, in alternate to restrain respondent No. 2 to take any action i.e. supply order of the OTR tyres in terms of the said Tender, alternatively prayed for cancellation of the award of contract in favour of respondent No. 2 and issue direction to award the contract in favour of the petitioner or in the alternative to re-invite the tender for supply of OTR tyres with other prayers.
(2.) The petitioner is a company incorporated under the Companies Act, 1956 at Delhi and having its registered office at Kashmere Gate, New Delhi and carrying on the business, trading, importing, handling, distributing, exporting or otherwise dealing in all kinds of automobiles parts, components and accessories therein including, in particular, tyre, tube, sole, retreading of tyre and rubber and all other spare parts.
(3.) Respondent No. 1 issued a tender notice which was published in the daily newspaper Rajasthan Patrika dated 25.4.2002 and in response to this short term tender notice dated 19.4.2002 the petitioner also participated in the tender. The contract was awarded in favour of respondent as the offer of respondent No. 2 is less than the petitioner's offer.;