PUSHPENDRA SINGH BHATI,J. - (1.) As per Rajasthan High Court Rules, an advance copy was served upon Shri Pankaj Sharma, learned Additional Advocate General, to appear on behalf of the respondents and he appears accordingly.
(2.) This Court on finding the issue critical, due to the limited time directed Shri Pankaj Sharma to assist the Court on merits, upon which he provided necessary assistance.
(3.) The petitioner has preferred this writ petition under Article 226 of the Constitution of India claiming the following relief :- (a) The respondents may kindly be directed to relax the condition of having Electrical Contractor Licence for the Established Entrepreneur for Tender, and accept the petitioner bid for the tender. (b) The respondents may kindly be directed to take appropriate actions regarding the extending the online submission of tender bidding date for one month. (c) The respondents may kindly be directed to allow the petitioner to became eligible for the technical bid and shall not be disqualified in want of Electrical Contractor License. (d) The respondents may kindly be directed to allow the petitioner by undertaking to furnish Electrical Contractor License within one month or prior to opening of price bid." ;