BCITS PVT LTD, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is seeking quashing of the tender and the amended tender at Annexures -B and C. The order dated 24.05.2013 passed by the first respondent at Annexure -AE in relation to the said tender process is assailed. Further the petitioner is also seeking that letter of intent dated 17.12.2012 and the detailed work award dated 29.12.2012 as also the agreement dated 19.12.2012/18.01.2013 at Annexures -X, AB and AC be quashed.

(2.) THE brief facts are that the second respondent issued the tender bearing enquiry No.BESCOM/GM(Rev)/BC -27/01/2012 -13 inviting the service providers to provide web based Total Revenue Management (TRM) services for the sub -divisions and accounting sections of Bangalore rural area zone and Chitradurga zone. Certain of the qualifying requirements therein was amended by the notification dated 25.09.2012. The petitioner and the fourth respondent had submitted their bids. The Tender Scrutiny Committee (TSC for short) through its proceedings held on 22.11.2012 has evaluated the bids of the petitioner and the fourth respondent. The bid of the fourth respondent was considered as technocommercially responsive, while that of the petitioner was considered as techno -commercially non -responsive.

(3.) HEARD Sri Udaya Holla, learned senior counsel on behalf of Sri Vivek Holla, learned counsel appearing for the petitioner, Sri S.Naganand, learned senior counsel on behalf of Sri Sriranga for respondents No.2 and 3, Sri D.N.Nanjundareddy, learned senior counsel on behalf of Sri V.S.Naik, learned counsel for respondent No.4 and Sri H.V.Manjunatha, learned Government Advocate for respondent No.1 and perused the petition papers.