(1.) The petitioner has challenged the decision of respondent no.2 to disqualify the petitioner at the technical stage in connection with the tender invited by the said respondent on 25.5.2018 for the purpose of supplying meals to residential and non residential schools in the District of Chhota Udepur run by the said respondent.
(2.) Brief facts are as under. The petitioner is a society stated to be registered under the Mission Mangalam Scheme framed by the State Government. Respondent no.2 Gujarat State Tribal Education Society is an organization fully funded by the State Government and is engaged in the activities of education in the tribal areas. Respondent no.2 society runs several schools in the tribal areas of Chhota Udepur District. These schools are residential boys schools, residential girls school as well as Day schools. The students of the schools would need regular meals. Respondent no.2 therefore, invited tenders from interested agencies to apply with their rates for supplying three meals a day to the students of residential schools and two meals a day for non residential schools. The petitioner in response applied to such tender invitation. The petitioner's tender was however rejected by respondent no.2 on the ground that the petitioner did not fulfill several essential requirements of the tender.
(3.) Case of the petitioner in brief is that the petitioner had been supplying such meals to the students of respondent no.2 society since several years satisfactorily. Respondent no.4 herein is the only surviving tenderer after the technical stage, thereby leaving no competition in the field. The petitioner has been unlawfully ousted from the tender process. The rates of the petitioner are competitive and likely to be substantially lower than the rates offered by respondent no.4.