NUSERVAN C.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who bid in a tender floated by the respondents, has filed this writ petition, seeking to direct respondents 1 and 2 to reject the tenders submitted by respondents 3 and 4 with respect to the Raising and Maintenance of 1955 Clear Felled Teal Plantation, Umayamkuppa (Bit II) of North Kumaramperoor Forest Station in Konny Range during 2020-'21, for non-compliance of tender conditions and requirements and award the contract to the petitioner.

(2.) The second respondent invited tender from Class A Contractors for Raising and Maintenance of 1955 Clear Felled Teal Plantation, Umayamkuppa (Bit II) of North Kumaramperoor Forest Station in Konny Range during 2020-'21. The last date for submission of tender was 15.04.2020. The petitioner submitted the tender pursuant to the tender invitation of the second respondent. The petitioner submitted all the required documents along with his tender.

(3.) The petitioner states that as per Rule 16 of the tender conditions, the tenders not submitted in the prescribed online format or submitted incomplete in any respect, shall be summarily rejected. As per Rule 4(i), tenders duly signed using bidder's valid Digital Signature Certificate shall be submitted online. As per Rule 4(iii), the bidder shall mandatorily enclose an attested copy of valid and active Registration Certificate. The Registration Certificate should be attested by a gazetted officer. The envelope containing attested copy of valid and active Registration Certificate and Preliminary Agreement should reach the Department on or before the bid opening date and time.