VIJAY BISHNOI, J. - (1.) This writ petition is filed by the petitioner being aggrieved with the action of the respondent - Jodhpur Vidyut Vitran Nigam Ltd., Jodhpur (for short 'the Jodhpur Discom' hereinafter) of not issuing work orders in its favour for which the petitioner applied pursuant to the NIT dated 30.06.2017.
(2.) The facts, which are not in dispute, are that the petitioner-firm is engaged in operation and maintenance of 33/11 KV sub-stations of the Jodhpur Discom. At present the petitioner- firm is holding contract for operation and maintenance of various 33/11 KV sub-stations. The respondents issued NIT on 30.06.2017, whereby e-tenders were invited for 11 circle under the domain of Jodhpur Discom for work of operation and maintenance of 33/11 KV sub-stations identified in respect of various sub-divisions, division/load-wise of respective circles.
(3.) The petitioner has applied pursuant to the said e- tender and the technical as well as the financial bids of the petitioner were accepted on 02.09.2017 for certain 33/11 KV sub- stations description of which is given by the petitioner in para No.6 of the writ petition. The rates quoted by the petitioner for the above works were found lowest. Thereafter, the Superintending Engineer (T.W.), Jodhpur Discom sent a communication to the petitioner - firm on 03.10.2017 and invited it for price negotiation. The representative of the petitioner went to the office of the respondent No.3 on 09.10.2017 and discussions regarding the price negotiation were held.;