DURGAMBA TOURS & TRAVELS Vs. DIRECTOR, NATIONAL CENTRE, BIOLOGICAL SCIENCES TATA INSTITUTE OF FUNDAMENTAL RESEARCH; HEAD PURCHASE OFFICER UNION OF INDIA; STATE OF KARNATAKA; GURU TOURS AND TRAVELS

JUDGEMENT

(1.) The petitioner is before this Court assailing the letter dated 31.12.2015 impugned at Annexure-Q as also the letter dated 12.01.2016 impugned at Annexure-T to the petition. The petitioner in that light is seeking that the second respondent be directed to accept the Techno- Commercial bid of the petitioner and issue work order to the petitioner.

(2.) The petitioner is a registered Tours and Travel Agency and had responded to the tender notification issued by respondent No.2 for providing vehicles for the use of respondents No. 1 and 2. Respondent No.5 had also responded to the said tender. Ultimately on evaluation, respondent No.5 has been issued the work order. The petitioner claiming to be aggrieved is before this Court.

(3.) Learned counsel for the petitioner while assailing the action of the respondents would contend that the evaluation as made by respondents No. 1 and 2 is biased and in that regard, it is contended that the petitioner to the extent possible had furnished all the documents and the documents submitted by respondent No.5 is also of similar nature. Insofar as the evaluation to be made, the marks were to be assigned for different criterion as has been specified by assessing the operators who had responded to the notification.