M.M. VARGHESE Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) THE petitioners had submitted tender as a joint venture pursuant to a notice inviting tender issued by respondents 1 and

(2.) FOR the work relating to supply, laying, testing and commissioning of High Density Poly Ethylene (HDPE) pipes as part of the augmentation of water supply scheme to Alappuzha Municipality. The tenders were submitted online in respect of tender no. 13 and 14 and it was a two-bid-system. 2. According to the petitioners though they were technically qualified and having the requisite experience and turnover as specified in the tender conditions, the respondents 1 and 2 did not qualify them in respect of the said work. It is contended that the rejection of the petitioners' tender as technically not qualified is illegal and arbitrary as the petitioners were qualified in relation to all the parameters specified for the technical qualification. The petitioner also challenged introduction of an addendum to the qualification criteria.

(3.) WHILE admitting the above writ petition this court had issued an interim order stating that finalization of the contract shall be subject to the result of the writ petition.