MOKSH INNOVATIONS INC. Vs. STATE OF U. P.

JUDGEMENT

(1.) Having failed in its bid to get the contract for the work of Supply and Installation of Way Finding and Traffic Enforcement Solution at Naimisharanya, District-Sitapur, these proceedings under Article 226 of the Constitution of India have been instituted by the petitioner-firm impressing upon the Court to judicially scrutinize the action on the part of the respondent-corporation in rejecting the technical bid offered by it.

(2.) Heard Shri Desh Mitra Anand, learned counsel appearing for the petitioner, Shri N. C. Mehrotra, learned counsel representing the U.P. State Construction and Infrastructure Development Corporation Ltd. (hereinafter referred to as "the Corporation") and Shri R. P. Singh, learned counsel representing the respondent no.8-firm in whose favour the contract in question has been awarded.

(3.) The petitioner has prayed that the award of contract dated 18.08.2020 in favour of respondent no.8 be quashed and it be declared that technical bid offered by the petitioner-firm was fit and accordingly the petitioner-firm be also declared to be successful bidder in the financial bid as well.