ECIL RAPISCAN LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) These two writ petitions involving common questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) For supply of 39 colour X-Ray Baggage [nspection Systems, a tender was floated by the second respondent herein; pursuant to or in furtherance whereof the petitioners herein submitted their offers. Technical bids were opened on 22nd March 2000 whereas commercial bids in relation to the said tender were opened on 23rd October 2000.

(3.) The petitioner in CWP No. 2944/2001 ECIL Rapiscan Ltd. by a letter dated 30th October 2000 addressed to the second respondent alleged that having regard to the violation of the mandatory terms of M/s Heimann Systems INC, Canada (hereinafter called & 'the Canadian company' for short) and Beijing Zhongdun Security Technology Development Co. (hereinafter called 'the Chinese Company' for short), their bids are liable to be cancelled as being disqualified without notice.