1. This petition has been filed by the petitioner being aggrieved by the act of the respondents in technically disqualifying the petitioner firm without assigning any reasons in the tender proceedings initiated vide tender enquiry dated 29.01.2021 for awarding transportation works for the period 01.04.2021 to 31.03.2022 at District Panipat.

2. Learned senior counsel for the petitioner submits that inspite of the orders dated 13.03.2019 passed by this Court in Civil Writ Petition No. 6224 of 2019 and other connected matters issuing general directions by way of a writ of mandamus to the respondent-authorities for communicating the reasons for rejecting the technical bids, no reasons have been assigned by the respondent-authorities and simple communication of disqualification of the petitioner’s firm has been issued vide communication dated 30.04.2021 Annexure P-4

3. Learned counsel appearing for respondent No.1 submits that the reasons are there and the same were posted at the website of the authorities but on account of some technical problem, the same could not be displayed

4. In view of the aforesaid, learned counsel for respondent No.1 submits that they would immediately take steps to communicate the reasons of technical disqualification of the petitioner’s firm bid to the petitioner within a period of three days. He also undertakes that in future, the authorities would make all efforts to ensure compliance of the directions issued by this Court in Civil Writ Petition No. 6224 of 2019 and other connected matters.

5. In view of the aforesaid statement made by learned counsel for respondent No.1, the petition stands disposed of.