Mahamaya Security Services Vs State Of Chhattisgarh Abd Ors

Chhattisgarh High Court 17 Aug 2018 Writ Petition (C) No. 2318 Of 2018 (2018) 08 CHH CK 0195
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 2318 Of 2018

Hon'ble Bench

Ajay Kumar Tripathi, CJ; Prashant Kumar Mishra, J

Advocates

KPS Gandhi, Prafull N Bharat

Final Decision

Dismissed

Judgement Text

Translate:

Ajay Kumar Tripathi, CJ

1. Heard counsel for the parties.

2. The Notice Inviting Tender (NIT) dated 24.7.2018 is the cause of action for the petitioner to file the present writ petition.

3. Learned counsel for the petitioner submits that certain terms and conditions laid down in the eligibility criteria for providing security services are

onerous and are difficult to comply, therefore, the same should be struck down. Some of those requirements has been reproduced by the petitioner in

para 8.6 of the writ petition.

4. Since none of those conditions laid down therein seems to violate any law or statute, therefore, merely because the present petitioner, who wants to

bid, does not fulfill those requirements, the eligibility conditions cannot be struck down to be tailor made according to his eligibility and capability.

5. We do not find any reason to interfere with the terms and conditions in the NIT because the tenderer knows best as to what kind of service

provider and what kind of persons have the capability to provide the service, for which, NIT has been issued.

6. The writ petition has no merits and it is accordingly dismissed.

From The Blog
ITAT Ahmedabad Rules: Calculation Error in Section 54F Exemption Not Tax Misreporting
Nov
29
2025

Court News

ITAT Ahmedabad Rules: Calculation Error in Section 54F Exemption Not Tax Misreporting
Read More
Delhi High Court Refuses to De-Freeze Bank Account, Cites Concealment in ₹19.39 Crore GST ITC Fraud Probe
Nov
29
2025

Court News

Delhi High Court Refuses to De-Freeze Bank Account, Cites Concealment in ₹19.39 Crore GST ITC Fraud Probe
Read More