VAISHNAV TRANSFORMER Vs. UNION OF INDIA

JUDGEMENT

(1.) These petitions seek quashing of the Request for Proposal (hereinafter referred to as the RfP) dated 28.01.2016, read with Request for Empanelment (hereinafter referred to as the RfE) dated 16.10.2015 and a further direction to the respondents to consider the petitioner for empanelment under the RfE dated 16.10.2015 and thereafter to permit the petitioner to bid under the RfP dated 28.01.2016.

(2.) On 110.2015, the Power Grid Corporation of India Ltd., respondent No.2 issued an advertisement inviting interested parties to empanel themselves with respondent No.2 for the purposes of supplying cables, transformers, etc. Pursuant to the said advertisement, the respondent No.2 issued RfE on 16.10.2015.

(3.) It is contended that the purpose of RfE clearly indicated that the objective of empanelment was to obtain most competitive prices from the empanelled parties to enable Power Grid Corporation of India Ltd. to finalize a Rate Contract with them for supply of various equipments/items.