Chattisgarh High Court
Rakesh Singh vs The State Of Chhattisgarh 17 ... on 25 July, 2018
Bench: Ajay Kumar Tripathi, Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPPIL No. 127 of 2017
Rakesh Singh, S/o Shri Parmanand Singh, Aged About 26 Years,
R/o Tendua, Raipur, Chhattisgarh
---- Petitioner
Versus
1. The State Of Chhattisgarh Through The Chief Secretary,
Mahanadi Bhawan Mantralya, Naya Raipur, Tehsil and District
Raipur, Chhattisgarh
2. The State Of Chhattisgarh Through The Chairman Chhattisgarh
Housing Board, Head Office, Sector - 19, Paryawas Bhawan,
Naya Raipur, Chhattisgarh
3. Department of Housing and Environment, Government of
Chhattisgarh, Through Its Secretary, Mantralaya, Naya Raipur
Chhattisgarh
---- Respondents
For Petitioner Shri Abhinav Kardekar, Advocate For Respondent-State Shri Y. S. Thakur, Addl. AG Hon'ble the Chief Justice Mr. Ajay Kumar Tripathi Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 25/07/2018
1. This writ petition (PIL) is dismissed with observation that a clause of a tender will not be permitted to be assailed by a public spirited person, specially when he himself is not directly aggrieved nor is he a participant to the notice inviting tender.
2. The writ petition is dismissed with the aforesaid observation.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Prashant Kumar Mishra)
Chief Justice Judge
Nirala