MAHAMAYA SWA SAHAYATA SAMUH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has challenged the action of respondent No. 3 calling in question the award of tender for supply of food and snacks to in- patients at State Mental Health hospital, Sendri, Bilaspur (in short the 'Hospital') for a period of one year.

(2.) Brief facts of the case in nutshell are that, on 10-01-2019, respondent No. 3 issued notification inviting tender for supply of breakfast, lunch and dinner (in short 'supply of food') to in-patients of the Hospital. Last date for submission of the bids from interested participants was 13-02-2019 till 11:00 AM and the same date i.e. 13-02-2019 was tender opening date at 12:00 PM. Petitioner, respondent No. 4 and other self help group submitted their tender forms in which total six bidders were qualified and their financial bids were opened. After opening of the price bids, three tenderers were qualified having rates quoted of all the three tenderers to be the same. Tender was awarded to respondent No. 4 and on the basis of the award of the tender, respondent No. 4 is supplying food to the in-patients of the Hospital at present.

(3.) The terms and conditions of the tender document mention that the award of tender for supply of food in the Hospital will be given only to the Women Self Help Groups and in clause-12 of the terms and conditions of the tender notification it has been provided that priority will be given to the tenderer who had worked with mental hospital and minimum one year working experience in 100 bedded hospital to be mandatory.