ROSMERTA TECHNOLOGIES LIMITED Vs. COMMISSIONER OF TRANSPORT

JUDGEMENT

(1.) Invoking jurisdiction of this Court under Article 226, and asserting violation of Article 14 and 19(1)(g) of the Constitution, the petitioners herein have prayed for setting aside the Letter of Intent dated 30th June, 2015 issued by respondent No.1 - Commissioner of Transport, Government of Gujarat in favour of private respondent No.3 pursuant to an E - Tendering process and thereby selecting respondent No.3 to be the agency for supply of consumables and manpower for supply and preparation of Smart -Card based Driving Licences in the State of Gujarat. Along with the said principal prayer to quash the award of the contract to respondent No.3, the petitioner has prayed for a direction against the respondent authorities to award the aforesaid work/tender to the petitioner company, to treat respondent No.3 as technically disqualified, etc.

(2.) Commissioner of Transport, Government of Gujarat -respondent No.1 came out with tender being E - tender No.GIPL/COT/2014/SDL/10, for supply of consumables and manpower for preparation of smart card based driving licenses for the State. Respondent No.2 - Gujarat Info Petro Limited (GIPL) was the nodal agency which was assigned the task for completing the bidding process for the said work. The contract period of the project was provided to be of five years.

(3.) The chronology of facts and the event is important. Therefore, they may be adverted to in their requisite details.