IVECO MAGIRUS Vs. UOI

JUDGEMENT

(1.) THE present writ petition seeks the quashing of the letter dated 21st July, 2008 whereby the tender/bid of the petitioner was rejected and further for declaring the tender process adopted by the respondent No. 2 in respect of supply of air field crash fire tenders at various airports in India as illegal and void.

(2.) THE brief facts of the case as per the averments of the petitioner are as follows :-

(3.) IN order to qualify the technical bid there were various conditions laid down as eligibility criteria which were to be fulfilled by the bidders as per the tender document which reads as follows:-