DESAI CONSTRUCTION Vs. CHIEF OFFICER

JUDGEMENT

(1.) Leave to place on record the copy of the representation made by the petitioner on 25.08.2017 addressed to the Chief Officer, Godhra at Annexure-G.

(2.) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate writ, direction and order directing the respondent to consider the bid of the petitioner and open it for evaluation process.

(3.) That the tenders were invited by the respondent Nagarpalika for the work of "Designing, Constructing, Testing and Commissioning of Water Treatment Plant, Clear Water Reservoir, pump house, Civil and Electromechanical works, distribution network all complete including all allied works complete including post completion O &M for 5 years for water treatment plant and 2 years for pump house". That as per the terms and conditions of the technical bid and to become eligible for qualification as per Clause 3 the bidder must fulfill all the terms and conditions/eligibility criteria as mentioned in Clause 3. Over and above that the bidder must have completed similar nature of work i.e. water supply projects or drainage sewage projects within last 2 years from 201011 to 201617 and upto one month prior to the last date of submission of the bid of the value not less than - one contract of Rs. 12 Crore or two contracts of Rs. 7.50 Crore or three contracts of Rs. 3 Crore each. It further provides that the bidder must have following experience.