Gopal Krishan Vyas, J. - (1.) - In this writ petition, the petitioner has prayed that the respondents may be directed to grant contract for setting up a computerized weighing balance of 40 tonnes in the Gaun Mandi Area and not to consider ineligible bidders for the said contract. Further, it is submitted that respondents be directed to execute contract for setting up 40 tonnes' weighing balance in Gaun Mandi area.
(2.) According to facts of the case, respondent No.3 Secretary, Krishi Upaj Mandi Samiti invited applications for grant of contract for setting up a computerized weighing balance of 40 tonnes in the Gaun Mandi area. Said NIT was issued under Rule 91 of the Rajasthan Agriculture Produce Marketing Rules, 1963 (in short, hereinafter called the Rules'). The petitioner being eligible for the said NIT purchased the bid documents and filed his bid before the respondents.
(3.) After considering the rates quoted by all the bidders. it is found that there were deficiencies in some tenders filled in by various applicants. More specifically, as per terms and conditions of the eligibility for contract, every bidder was required to submit project report alongwith bid documents; but, surprisingly instead of rejecting the bids, respondents opened the same and proceeded to grant contract to ineligible candidates. As per the petitioner, he has tried to enquiry about the name of said person but respondent No.3 refused to give particulars of the said person, therefore, in the writ petition, he was not impleaded as party.;