P.T.SREENIVASAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a PWD Contractor, seeks to quash Exts.P7 and P10, direct respondents 1 to 4 to cancel the allotment of Ext.P1 work to the fifth respondent and direct respondents 1 to 4 to accept the technical bid and financial bid submitted by the petitioner and allot the work to him.

(2.) The respondents published Ext.P1 Notice Inviting Tender (NIT) on 12.03.2020 for the work of providing "Flood 2018-19-Providing BM&BC to Calicut - Vythiri - Gudallur Road from 78/150 to 97/150 in Wayanad District". The estimated cost of the work was Rs. 12,45,99,843/-. The petitioner, the fifth respondent and another, bid for the work. The third respondent rejected the pre-qualification bid of the petitioner on the ground that the petitioner has no requisite experience for doing the work.

(3.) The petitioner states that, the second respondent had reported that the fifth respondent is not qualified for doing the work. However, the pre-qualification bid of the fifth respondent was accepted. The petitioner submitted Ext.P8 representation to the Minister of Public Works Department. But, no decision was taken thereon. By Ext.P10, the third respondent intimated the second respondent that the decision to disqualify the petitioner in the pre-qualification remains.