CEECO TECHNOLOGIES PVT. LTD. Vs. CENTRAL PUBLIC WORKSDEPARTMENT

JUDGEMENT

(1.) THE petitioner herein seeks quashing of impugned order dated 03.02.2014 passed by respondent Nos. 1 and 2 whereby the representation made by the petitioner in terms of order dated 22.01.2014 passed by this Court in W.P(C) No.444/2014 has been rejected. The petitioner further seeks a direction compelling respondent Nos. 1 and 2 to reconsider the tender submitted by the petitioner in response to NIT No. 07/SE(E) /PEWC/2013 -14.

(2.) VIDE NIT No. 07/SE(E) /PEWC/2013 -14, respondent Nos.1 and 2 invited bids for the replacement of old video projectors through supply and installation of new video projectors. In addition to this, column 20 of the price bid pertained to the buyback of old projectors. Since the quote in column 20 referred to the amount that the bidder would have to pay to the respondent, therefore, it was categorized as a 'minus' item of the work.

(3.) THE petitioners bid towards buyback of 7 projectors came to be Rs.56,000/ - and towards the entire contract was Rs.1,77,27,750/ -. The winning bid being Rs.1,77,27,500/ - the petitioners bid was accordingly, rejected.