M/S Current Crafts vs. Chhattisgarh State Power Distribution Company Limited
Held
The Court held that participation in a government tender is not an absolute right and the tendering authority can take administrative decisions to maintain the sanctity of the process. The Court found no illegality or arbitrariness in the decision-making process.
Facts
The petitioner, a proprietorship firm registered under GST, participated in tenders invited by the Chhattisgarh State Power Distribution Company Limited. The petitioner was disqualified via a letter alleging misbehavior with officials, which the petitioner claims was retaliatory and lacked due process.
Key Issues
Whether the disqualification of the petitioner from tenders was arbitrary and violative of natural justice, or a valid administrative decision to maintain discipline and fairness in the tender process.
AI-generated summary — verify with the full judgment below
1
2026:CGHC:27334-DB
NAFR HIGH COURT OF CHHATTISGARH AT BILASPUR WPC No. 3411 of 2026 M/s Current Crafts, Through Its Proprietor Smt. Payal, Patel W/o Nilesh Patel, Aged About 30 Years R/o Village Tendua, Post Deorbija, District- Bemetara (C.G.)
... Petitioner(s) versus
Chhattisgarh State Power Distribution Company Limited, Through The Managing Director, Chhattisgarh State Power Distribution Company Campus, Danganiya Raipur, District- Raipur (C.G.)
Superintending Engineer Chhattisgarh State Power Distribution Company Limited, Circle Durg District- Durg (C.G.)
Executive Engineer Chhattisgarh State Power Distribution Company Limited (O And M) Division Saja, District- Bemetara (C.G.)
...Respondent(s) (Cause-title taken from Case Information System) For Petitioner : Mr. Ankush Borkar, Advocate. For Respondent/State : Mr. Shashwat Rai, Advocate. BRIJMOHAN MORLE BRIJMOHAN MORLE Date: 2026.07.03 15:51:36 +0530
2 Hon'ble Shri
Ramesh Sinha,
Chief Justice
Hon'ble
Shri Ravindra Kumar Agrawal
, Judge
Order
The judgment continues below.
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