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Supreme Court Of India

(From : Gujarat)

Hon'ble Judge(s): Dipak Misra, R. F. Nariman , JJ

Constitution of India , Art.14, Art.226— Tender - Commercial bid - Format for price contained in tender documents - Has to be followed strictly - Price format making it clear that salary paid to deployed manpower should not be less than the minimum wage - Component of salary quoted by respondent-bidder far way below the minimum wage fixed by Government - Bid liable to be rejected - Further, no open ended bid can be entertained when it is clearly indicated that price quoted by the bidder have to be fixed - Not open for High Court to revisit tender conditions - Writ jurisdiction cannot be utilized to make a fresh bargain between parties. (Para 13 14 17)