M-TECH INNOVATIONS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Respondent No.2 - Commissioner of Transport issued Request For Proposal (RFP), i.e. tender for selection of service provider for centralised issuance of Driving Licences in the form of laminated card type without a chip on 25/6/2021 prescribing last date for submission of queries as 1/7/2021 and the date for pre-bid meeting was scheduled to be held on 5/7/2021 and the last date for online submission of bid was 28/7/2021 and opening of the technical bid was scheduled to be held on 2/8/2021. The said process was scrapped which was intimated to all the bidders vide communication dtd. 7/9/2021 (Annexure-G) which is under challenge in this petition and further direction is sought to quash the fresh tender bearing RFP No.480749 (Annexure-B) called for and restoration of the first tender is sought for with a prayer to conclude the same by undertaking the requisite formalities including allotment of contract.

(2.) Brief background of the case:

(3.) On being notified, respondents have appeared and filed their reply affidavits viz. Respondent Nos.2 and 3 denying the averments made in the petition, except to the extent expressly admitted thereunder. Respondent No.3 has contended that even in the earlier tender viz. first tender floated deviation / difference in the chemical composition / mixture of the sample cards of the respondent as compared to the standard of 60:40 criteria, was merely -0.55%, whereas deviation of other bidders ranged from -0.90% to -63.80% and that of the petitioner - 4.63%.