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Judgment
Sr. No.,Writ Petitions,NIT number with packages
1,3381/2018,"NIT No.88/2016-17 dated 26.12.2016
 Village Paldi Khichiyan, Package-VII
2,3887/2018,"NIT No.88/2016-17 dated 26.12.2016
Village Paldi Khichiyan, Package-V
3,3903/2018,"NIT No.88/2016-17 dated 26.12.2016
Village Paldi Khichiyan, Package-II
4,3905/2018,"NIT No.88/2016-17 dated 26.12.2016
Village Paldi Khichiyan, Package-II
5,3907/2018,"NIT No.88/2016-17 dated 26.12.2016
Village Paldi Khichiyan, Package-I
6,3844/2018,"NIT No.88/2016-17 dated 26.12.2016
Village Paldi Khichiyan, Package-IV
7,3846/2018,"NIT No.88/2016-17 dated 26.12.2016
Village Paldi Khichiyan, Package-V
the 3 preceding years, the turnover falls below 30 crores. In such a situation, the average would be calculated and if the figure comes to 30 crore",,
rupees, the bidder would qualify on the technical aspect. Admittedly, the petitioner was not having minimum annual turnover of 30 crore rupees in the",,
preceding 3 years and thus, was rightly disqualified on the technical parameters in the respective questioned tender process. The impugned orders ex-",,
facie do not suffer from any illegality, arbitrariness or perversity nor the same can be termed as illegal by any stretch of imagination so as to warrant",,
interference in exercise of extraordinary writ jurisdiction of this Court.,,
Hence, the writ petitions and stay applications are rejected summarily as being devoid of merit. No order as to cost.",,
A copy of this order be placed in each file.,,