KAMAL NARAYAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. Rahul Agrawal, learned counsel for the petitioner. Also heard Mr. Vikram Sharma, learned Deputy Government Advocate, appearing for respondent No.1 and Mr. Anish Tiwari, learned counsel, appearing for respondent No.2.

(2.) The petitioner as well as respondent No.3, along with others, had participated pursuant to an e-tender notice ("NIT') vide E-Tender Kra/Parivahan/2022-23/154 issued on 21/10/2022 by respondent No.2 inviting bids from interested bidders for long route transport work. Technical bid was opened on 11/11/2022 wherein four bidders including the petitioner and respondent No.3 were found to be qualified. On 24/11/2022, financial bid was opened and while the petitioner was found to be L-2, respondent No.3 was found to be L-1.

(3.) Case of the petitioner is that on 23/11/2022, petitioner had raised an objection stating that in terms of Clause 4.2 of the NIT, what was asked for was Truck, but respondent No.3 had uploaded vehicle particulars of Trailer, and therefore, respondent No.3 is liable to be disqualified for not meeting the technical criteria.