As per case facts, Agros Impex Private Limited, already working on a pilot project, challenged a Notice Inviting Tender (NIT) issued by the State of Punjab for 'Selection of Service ... Provider for Implementation, Operating and Maintenance of Automated Driving Test Track, Personalization of Driving License and providing other allied services'. The Petitioner argued that the NIT included unrelated work like printing driving licenses and establishing RTO Sewa Kendras, limited consortium members to two, and had essential technical experience criteria (Clause 13.4.1) for PVC cards and Sewa Kendra running, which had no nexus with the main work. Petitioner also challenged a corrigendum that diluted essential qualifications. The question arose whether the NIT's conditions were arbitrary, illegal, or designed to favor a specific entity, warranting judicial intervention. Finally, the High Court, after reviewing the arguments and legal precedents, found no illegality, arbitrariness, or favoritism in the tender document or its conditions, including the scope of work, consortium limits, and technical qualifications. The Court concluded that the F&B component was minuscule and that the petitioner failed to prove any prejudice or malafide intent by the State. The Writ Petition was dismissed.