Uttarakhand High Court
WPMB/307/2023 on 19 October, 2023
Author: Rakesh Thapliyal
Bench: Rakesh Thapliyal
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGES'S ORDERS
No
and Registrar's
order with
Signatures
19.10.2023 WPMB No. 307 of 2023
Hon'ble Vipin Sanghi, C.J.
Hon'ble Rakesh Thapliyal, J.
1. Mr. Akhil Kumar Sah and Mr. Ayush Agarwal, learned counsels for the petitioner.
2. Mr. R.S. Bisht, learned Additional Chief Standing Counsel for the State of Uttarakhand/ respondent no.1.
3. Issue notice.
4. Counsel appears and accepts notice on behalf of respondent no. 1.
5. Let notice issue to respondent no. 2, returnable on 09.11.2023, by all permitted modes, including electronically.
6. The grievance raised by the petitioner in relation to the tender in question is, firstly, that the tender stipulates a condition of Rs. 250 crores turnover in the last three years on average basis, whereas the value of the work is in the range of about Rs. 50 crores. According to the petitioner, this is highly excessive, and this condition has been included to oust most of the players.
7. The second challenge is to the reduction in the quality requirement from CMMi Level 5 to CMMi Level 3, which, according to the petitioner, would be detrimental to the interest of the State and its people, since the respondents have lowered the quality standards.
8. Counter affidavit be filed by respondent no. 1 within two weeks.
9. In the meantime, the tender in question shall not be proceeded with.
10. List on 09.11.2023 (Rakesh Thapliyal, J.) (Vipin Sanghi, C.J.) 19.10.2023 19.10.2023 Rahul