AQUASUB ENGINEERING Vs. MANAGING DIRECTOR, KARNATAKA MAHARSHI VALMIKI SCHEDULED TRIBE DEVELOPMENT CORPORATION LTD

JUDGEMENT

(1.) The petitioner, a manufacturing Company, having Captive Electrical Lamination (Stamping) Unit with high speed, high accuracy AIDA, press lines is before this Court under Article 226 of the Constitution of India praying for a writ of certiorari to quash the order dtd. 29/1/2022 passed by the 5th respondent in Appeal No.PE 61 Jr 2021 vide Annexure-S and for a writ of mandamus directing the first respondent to issue work order in furtherance of Letter of Acceptance dtd..6/11/2021 vide Annexure-C.

(2.) Brief facts of the case are that, the first respondentKarnataka Maharshi Valmiki Scheduled Tribe Development Corporation Limited, Bengaluru (for short "the Corporation") issued tender notification dtd. 30/6/2021 (Annexure-B) calling tenders for the work of Supply, Installation and Electrification (Energization) of Irrigation Submersible Pumpsets with Accessories Suitable for 165 mm Dia Borewells under "Ganga Kalyana Scheme" for the year 2018-19. The last date for uploading the e-Tender to the Procurement Portal was on 12/7/2021; 7/7/2021 was the date for pre-bid meeting; 14/7/2021 was the date for opening of technical bids. The petitioner as well as respondents No.2 to 4 submitted their tenders pursuant to tender notification dtd. 30/6/2021. The petitioner's tender being the lowest tender was accepted and Letter of Acceptance was issued on 6/11/2021 as per Annexure-C. The petitioner was asked to deposit security deposit of Rs.168.68 Lakhs and to enter into an agreement with the Corporation. The petitioner is said to have deposited the security deposit and furnished Bank Guarantee for a sum of Rs.21.00 Crores on 27/11/2021.

(3.) Respondents No.2 to 4 aggrieved by awarding tender in favour of the petitioner and against rejection of their tenders filed an appeal before the 5th respondent. The 5th respondent on consideration of the appeal under the impugned order dtd. 29/1/2022 (Annexure-S) allowed the appeal and cancelled the tender awarded to the petitioner. The petitioner being aggrieved by cancellation of acceptance of tender in his favour is before this Court challenging the appellate order and for a direction to the first respondent to issue work order in furtherance of Letter of Acceptance dtd. 6/11/2021.