LAWS(CHH)-2017-1-110

TEJAS CONSTRUCTIONS & INFRASTRUCTURE PRIVATE LTD Vs. STATE OF CHHATTISGARH, THROUGH ITS SECRETARY, MINI

Decided On January 30, 2017
Tejas Constructions And Infrastructure Private Ltd Appellant
V/S
State Of Chhattisgarh, Through Its Secretary, Mini Respondents

JUDGEMENT

(1.) The Petitioner by means of this writ petition has challenged the decision of the Respondents in rejecting the bid submitted by the Petitioner on the ground that it was not technically qualified.

(2.) Briefly stated, the facts of the case are that Respondent-Municipal Corporation, Bhilai floated a tender for augmentation of water supply scheme Part II, Bhilai. The condition with which we are concerned reads as follows:

(3.) The Petitioner's bid has been rejected by the Respondent-Corporation only on the ground that it does not have experience of construction of overhead service reservoir (hereinafter called 'the OHSR') of 1600 KL at 20 meter staging. The Petitioner contends that the documents supplied by him on record clearly indicate that it has sufficient experience in this regard. The Petitioner claims that it has constructed 12900 KL of OHSR and the details given by it are as follows: