FAWAS ASHRAF Vs. KAVANNUR GRAMA PANCHAYATH

JUDGEMENT

(1.) The petitioner, who is engaged in the business in works contract, is before this Court seeking to quash Ext.P8 by which the 2 nd respondent has awarded a works contract to the 5th respondent.

(2.) The petitioner is the Proprietor of Elster Electronics and is in the business of installations of street lights and connected electric amenities. The 2 nd respondent- Secretary to Kavannur Grama Panchayat invited e-tenders for installation of 24W LED street lighting system as per Ext.P1. The last date for submission of tender was 27.02.2020. The tender was to be opened on 29.02.2020 at

(3.) p.m. 3. The petitioner participated in the tender and quoted a price of Rs. 1,579/-, as evidenced by Ext.P2. According to the petitioner, there were only two tender participants. The petitioner submitted all the requisite documents in support of his tender. The bid results were not published. Later, the petitioner came to know that bid has been finalised on 09.03.2020 in favour of the 5 th respondent and work order was issued on 20.03.2020. The 5 th respondent had quoted Rs. 1,599/- which is higher than the quote submitted by the petitioner. The petitioner being the lowest tenderer, the work should have been allocated to him. Award of tender in favour of the 5 th respondent is on extraneous considerations, contended the petitioner.