A2Z INFRASERVICES LIMITED Vs. CENTRAL WORKS PUBLIC DEPARTMENT

JUDGEMENT

(1.) The petitioner has preferred the present writ petition to assail the technical disqualification of the petitioner in respect of the tender floated by the respondent Central Public Works Department (CPWD) for 'Automated Housekeeping and Preventive Maintenance of Building and Furniture at Parliament Library Building, New Delhi' vide NIT 01/CE/PCWZ/CPWD/2021-22.

(2.) The crux of the matter is that the petitioner has been disqualified on the ground that the petitioner did not meet the quality standards which the bidders were required to meet in respect of their past experience for similar works. The respondents stipulated that the bidders works should have been assessed as 'very good' or even higher.

(3.) In this regard, we may refer to the stipulation in the NIT which required submission of documents, including performance report of works referred in Form C and in Form D.