LEEMA CONSTRUCTION Vs. CHAIRMAN

JUDGEMENT

(1.) The petitioner has been filed challenging the tender document in Tender Specification No.CE/NCTPS-1/SE/CM/121/2025-26 dtd. 26/11/2025, quash the same and further direct the respondents to issue a fresh tender for providing portable water for drinking water purpose to Power Hose at NCTPS-I premises for a period from 1/12/2025 to 30/4/2026.

(2.) It is the case of the petitioner that petitioner undertakes civil contract works, by participating tenders. While so, impugned public tender was issued for providing portable water for drinking water purpose to Power House at NCTPS-I premises for period from 1/12/2025 to 30/4/2026. The petitioner found anomalies under the Bidder Qualification Requirements Requirements(BQR), wherein, it is mandated that the bidder should have previous experience in water supply of minimum quantity of 180KL per day for a continuous period of one month in Government undertakings within the last 10 years from the date of tender opening for a value more than Rs.10.00 lakhs in a single order and the above BQR is totally unprecedent. Therefore, the petitioner challenges the tender.

(3.) The learned counsel for the petitioner submitted that in the tender conditions, there is no clarification whatsoever issued as to from where the water has to be supplied and in the absence of such conditions, the same will lead to exploitation of ground water.