I BILT TECHNOLOGIES LTD Vs. TELECOMMUNICATIONS CONSULTANTS

JUDGEMENT

(1.) The facts of the case, as initially presented to us by learned counsel for the Petitioner seemed rather startling, but on hearing learned counsel for the Respondents, we are of the opinion that there is no merit in the writ petition, which deserves to be dismissed.

(2.) The Department of Agriculture and Co-operation, Ministry of Agriculture, Government of India intends to develop a Kisan Knowledge Management System (the System) on a turnkey basis. For this purpose, the Department appointed Respondent No.1 Telecommunications Consultants India Ltd. (for short TCIL) as their consultants.

(3.) For implementation of the System, TCIL invited an Expression of Interest some time in March, 2005 from qualified and experienced information technology vendors. On an evaluation of the Expressions of Interest received by it, TCIL short-listed a few vendors including the Petitioner.