- (1.) The petitioner preferred this present writ petition aggrieving and dissatisfied with the order dated 29-10-2004 issued by the Rajasthan State Mines and Minerals Limited (for short, RSSML) through fax to the petitioner by which the respondent has cancelled the tender notice dated 29-6-2004.
(2.) Brief facts of the case are that the petitioner pursuant to NIT dated 29-6-2004 has submitted his bid dated 31-7-2004 in two parts. In all seven tenders were submitted in pursuace to NIT dated 29-6-2004. On 9-9-2004, price bid was opened. Tenders of only three companies were found feasible and petitioner was marked as "L-1", which means lowest tenderer. Apart from the petitioner, one another company M/s. Jain Carrying Corporation was also marked as "L-1". Third company M/s. R.K. Carrying Company was kept in the category of "L-2" (second lowest tenderer).
(3.) A fourth company M/s. Shri Mohangarh Construction Company also participated in the tender proceedings, however, its tender was not found feasible hence, its tender was rejected. The rejection of his tender was assailed by M/s. Shri Mohangarh Construction Company before the High Court of Judicature at Jodhpur seeking direction that its price bid may also be directed to be considered and a final decision of the tender may be taken thereafter only.;