CONSORTIUM OF ALSTOM TRANSPORT INDIA LTD. Vs. DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA LTD. & ANR.

JUDGEMENT

(1.) Facts

(2.) The tender process was a multi-staged one. The Petitioners' bid was declined at the pre-qualification stage, specifically on interpretation of Clause 4.1, which deals with General Construction Experience. The said condition reads as follows:

(3.) The Petitioners complain that they were disqualified from the tender process in both the matters through letters sent to them and in both the cases the reasons for the disqualification state that: