PANCH GHATI CONSTRUCTION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has applied for a works contract for construction of a road, namely, Paperseli-Balta Motor Road to Bintola MR Stage-I, in which the petitioner has been declared technically non-responsive and his financial bid has not been opened.

(2.) By an interim order of this Court dated 05.12.2019, the respondent authorities have been restrained to proceed further with the bid process. However, by that time the financial bid had been opened. According to the petitioner, his bid is Rs.30,00,000/- (Rupees Thirty Lakh Only) lower than the bid of L-1 i.e. respondent no.6.

(3.) But that is not the main issue before this Court. The only ground on which the petitioner has been declared technically disqualified is that the bank draft which was submitted by the petitioner in the form of bid security, which is to the tune of Rs.6,36,000/- (Rupees Six Lakh Thirty Six Thousand Only), and which was to be given by each of the bidders, was to be given in the name of "EE PIU Almora-2". However, the draft submitted by the petitioner as security was in the name of "EE PMGSY Div Almora".