BIJU S Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner who is the successful bidder pursuant to Ext.P1 Notice Inviting Tender, is before this Court aggrieved by the cancellation of the tender proceedings and re-tender of the work.

(2.) The petitioner responded to Ext.P1 Notification Inviting Tenders for the work of demolition of NGO Quarters at Kollam. The upset price was fixed at Rs. 15,85,000/-. In the bid evaluation, the petitioner was found to be the highest bidder who quoted Rs.16,01,000/-. Ext.P2 communication was issued to the petitioner informing that he is selected for the work. He was further informed that once he pay the requisite deposit, the work can be started.

(3.) To the surprise and predicament of the petitioner, the very next day on 05.10.2021, the 2nd respondent issued Ext.P3 order cancelling the award of tender in favour of the petitioner. The work was subsequently re-tendered.