Chinmay Associates Civil Contractors v. Hubli Dharwad Municipal Corporation and Ors. - (High Court of Karnataka) (28 Jul 2015)

Introducing higher standards in tender for renewal not illegal

MANU/KA/2025/2015

Commercial

In a case where the Petitioner, a civil contractor, urged that a tender by the government raised standards specifically to exclude him, the Court found in favour of the State. Though the Petitioner had performed the duties under tender for the past five years, simply fixing higher conditions in the fresh tender did not render it arbitrary. The Court, reiterating previous decisions, added that the State had to be given sufficient latitude in granting a tender and interference by courts was not warranted in the absence of misuse of power.

Relevant : Siemens Public Communication Networks Private Limited and Another v. Union of India and Others reported in MANU/SC/8245/2008 Michigan Rubber (India) Limited v. State of Karnataka and Others reported in MANU/SC/0662/2012 Directorate of Education and Others v. Educomp Datamatics Ltd., and Others reported in MANU/SC/0210/2004

Tags : TENDER STATE COURT INTERFERENCE