RAHUL BATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) CM 10187/2017

(2.) For procurement of six items, all of which are partition frame sets, but to be used in different classes of coaches, the respondents had floated the tender No.3105160311 for which bids had to be submitted on 30.09.2016. The schedule of requirement clearly stipulated each item with its specific PL number and the required quantity. In the instruction to the bidders with respect to evaluation criteria, it was clarified vide clause No.11.2 that in cases of multi-consignee/multi-item tenders, the tender would be evaluated item-wise and consignee wise, unless otherwise specified and in tenders where schedule of requirement would consist of several items, inter-se ranking would be considered for each item separately and the firms were required to quote the rate for each item separately.

(3.) The petitioner had submitted his bid online on 30.09.2016 with respect to all the six items required by the respondents. The bid offer was valid till 28.12.2016.