S HARIKUMAR Vs. KERALA WATER AUTHORITY

JUDGEMENT

(1.) Heard Sri.P.K.Suresh Kumar, the learned senior counsel duly assisted by Adv.Sri.Sergi Joseph Thomas, for the appellant/petitioner. Also heard Sri.P.Benjamin Paul, the learned Standing counsel for the Kerala Water Authority (KWA).

(2.) The matter pertains to a contract under the KWA for modernisation of Aruvikkara Pumping Station, where the bidders are required to supply and erect the Raw Water and Clear Water pump sets and the substation improvement works. The communication dated 23.3.2018 (Ext.R4(J)) reflects that the Joint Venture tender of the Writ Petitioner M/S Nirman Electricals was found to be non responsive, for the following reasons:

(3.) On the last date, the learned counsel for the appellant submitted that the above defects in the tender of the Joint Venture were not so substantial as to make them technically non-responsive. Accordingly, he prayed for time to receive instruction on the justification on the nonqualification of the appellant, in the tender process.