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.
