SHARAD SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The subject tender for internal electrification work under Rs.10 lacs cost building in Block Akaltara, Pamgarh & Nawagarh, having total tender amount of Rs.40 lacs has already been awarded to respondent No.3. It is stated at the Bar that the work under the subject tender is in the process of execution. However, we have kept this writ petition pending to verify the tender process as to whether financial bid of the petitioner was opened on the date when only technical bid was supposed to be opened by the department.

(2.) By referring Annexure-P/8, the petitioner tried to convince us that as on the date of opening of technical bid on 20 th March, 2018, the petitioner's tender papers were opened by the SAC RES Janjgir Champa and the said officer was aware of the rates quoted by the petitioner. It is submitted that having known that the rates quoted by the petitioner is L- 1, the petitioner was declared disqualified even though the awardee was also suffering from technical disqualification.

(3.) The petitioner's tender has been rejected on the ground that his signatures were not available on Annexures 1 to 3 with tender papers. The petitioner would allege in para-8.4 that some documents submitted by the successful bidder suffered from similar disqualification but yet his bid was opened. To this pleading, the respondent/State has replied that the bid papers of successful bidder was signed by one of the partners and that it did not suffer from any disqualification.