K.D.GEORGE Vs. GREATER COCHIN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking to quash Ext.P10 whereby the 1st respondent invited competitive e-tenders from registered A-class civil contractors who possess required qualifications for the works related to Jawaharlal Nehru International Stadium (JNIS) in connection with FIFA Under-17 World Cup Foot Ball, and for other related reliefs. Material facts for the disposal of the writ petition are as follows:

(2.) Petitioner is a registered A Class Civil Government contractor having registration No.9A/SECCA/2008, evident from Ext.P1. Petitioner has got Service Tax Registration also evident from Ext.P2. The 2nd respondent invited online bids for the work of fixing Chairs at JNIS, in connection with FIFA Under-17 World Cup Foot Ball Tournament, evident from Ext.P3 tender dated 09.01.2017. In Ext.P3, it is stipulated that all conditions prevailing in PWD regarding tendering are applicable to the said tender. A true copy of the P.W.D Manual is produced as Ext.P4. As per the tender notice, bids are invited from A Class Civil Contractors registered with PWD/Central/State/Public Sector Undertakings, who have satisfactorily completed single similar work costing not less than Rs.75 lakhs during the last five years, and having service tax registration. As per Ext.P3, the probable amount of contract for the said work is Rs.3,84,72,768/-. The last date for submission of the tender was 17.01.2017. The said date was later extended by the 2nd respondent by issuing a corrigendum, till 25.01.2017, evident from Ext.P5. As per Ext.P5, the tender was expected to be opened on 31.01.2017 at 11 a.m.

(3.) Since the petitioner is having all the necessary qualifications and work experience, petitioner submitted tender on 25.01.2017 in response to Exts.P3 and P5, producing all necessary documents and Work Experience Certificate required as per the tender notification along with requisite EMD of Rs. One lakh, evident from Ext.P6. The bid submitted by the petitioner was confirmed as per Ext.P7 dated 25.01.2017.