SREEDHANYA CONSTRUCTION COMPANY Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) The petitioner, a Construction Company based in Trivandrum, has filed this writ petition seeking to quash Ext.P1 tender notice issued by the respondent-Kerala Water Authority and to direct the respondent to forbear from taking any further steps to finalise the bid pursuant to Ext.P1 tender notice.

(2.) The petitioner states that the respondent, as per Ext.P1, invited tenders for the work 'Supplying, Laying, Jointing, Testing and Commissioning of 1422mm MS pipe with 12.5mm thick clear water gravity main from 120 mld Water Treatment Plant at Neyyar Dam site to PTP Nagar GLSR and allied works'. The probable amount of contract was ?1,82,00,03,805/-. The work had to be completed within 18 months. The last date for submission of tenders was 14/2/2022.

(3.) According to the petitioner, as per the documents forming part of the tender notification, ranking of pre-qualified bidders will be done as per QCBS system and the work will be awarded to the bidder with rank No.1. Tender submitted was to be evaluated in Phases. Phase-I required pre-qualification based on financial standing, past experience and organisational capacity. Phase-II was the evaluation of price bids of pre-qualified and the rates. In phase-III, ranking of pre-qualified bidders was to be done as per QCBS system. Weightage in terms of marks was to be in the ratio of 60:40, technical and financial scores respectively.