JINDAL WATER INFRA LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is calling in question order dtd. 4/2/2023, by which the petitioner is technically disqualified to participate in the tender any further.

(2.) Heard Sri P.P.Hegde, learned senior counsel appearing for the petitioner and Sri M.Vinod Kumar, learned Additional Government Advocate appearing for the respondents.

(3.) Brief facts that lead the petitioner to this Court in subject petition, as borne out from the pleadings, are as follows:- The Government of Karnataka notifies a tender for lifting of 243 MLD of Secondary Treated Water from Vrishabhavathi Valley STP to feed 82 Tanks in Bengaluru Urban, Bengaluru Rural and Tumkur Districts under Phase-I. The said notice inviting tender was issued on 2/12/2022. The petitioner, a joint venture, finding itself eligible to participate in the said tender applied. The petitioner was invited for a pre-qualification assessment. The documents that the petitioner submitted were all taken note of and proceeded for technical assessment of petitioner's capacity to perform the work. On such scrutiny, it was made known to the petitioner that its technical bid is rejected and it could not participate any further in the tender process. It is calling in question the said action, the petitioner has knocked at the doors of this Court.