KANWALJIT SINGH AHLUWALIA,J. - (1.) The present writ petition has been filed under Article 226 of the Constitution of India, praying that the respondent LIC be directed to treat the petitioner firm qualified in a technical bid to participate in the financial bid.
(2.) Briefly stated, the respondent Life Insurance Corporation of India, published a notice dated 8.6.2016 in the newspaper inviting tenders for taking on rent premises for storage of docket. It was stated in the Notice Inviting Tenders that total 19000 sq.fts. Carpet area was required with permissible difference of (+)(-)5% on either side. It is further stated in the advertisement that the premises should be situated within radius of 30 kms from Jaipur. All the persons interested to give bid were required to submit tender between 8.6.2016 to 28.6.2016. The technical bid was to be opened on 29.6.2016.
(3.) It is averred in the writ petition that the petitioner is having one plot bearing F-96 situated at Road No. 7, Vishwakarma Industrial Area, Jaipur, measuring 2193 sq.mtrs. and the lease of the said plot has been executed in favour of the petitioner by Rajasthan State Industrial Development and Investment Corporation Limited (hereinafter called as 'RIICO'). It is further averred that the petitioner company had constructed godown over the said plot and same was suitable to be taken by the respondent LIC on rent. The petitioner entertained an apprehension that his bid is not being considered by the respondent LIC, therefore, he approached this Court by filing the present writ petition.;