VIJAY BISHNOI,J.- - (1.) This writ petition has been filed by the petitioner-partnership firm while claiming following reliefs:- "i issue a writ, order or direction in the nature of prohibition restraining the Respondent from in any manner whatsoever proceeding with the tender process pursuant to the Tender Document dated 12.08.2016; (Annex-1). "ii issue a writ, order or direction in the nature of certiorari quashing the eligibility criteria for turnover prescribed in the Tender Document dated 12.08.2016 at Section V, Serial Number 2 insofar as it requires a bidder to have an net sales turnover of Rupees 200 crores in each of the last three financial years; and "iii issue any other writ, order or direction that this Hon'ble Court may deem fit to grant in the interests of justice, equity and good conscience."
(2.) Brief facts of the case are that respondent No. 2-Directorate, Secondary Education, Government of Rajasthan issued Tender Document dated 08.06.2016 (Annexure-P/2) on 17.06.2016 for procurement of approximate three lac complete ladies cycles. The petitioner along with other bidders submitted its tender document. Later on, the respondent No .2 cancelled the Tender (Annexure-P/2) and intimated the same to the participating bidders by way of e-mail dated 10.08.2016. Immediately thereafter on 12.08.2016, the respondent No. 2 issued a fresh Tender (Annexure-P/1).
(3.) The main grievance raised by the petitioner in this writ petition is regarding the crierion of turnover for the bidders provided in the Tender Document dated 12.08.2016 (Annexure-P/1).;