LAWS(BOM)-2021-3-322

IMS BHATIA TRANSPORT CONTRACTOR Vs. UNION OF INDIA

Decided On March 19, 2021
Ims Bhatia Transport Contractor Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The respondent Nos. 2 and 3 issued an on-line tender notice for transportation and rake handling of fertilizers to its dealers from Nanded Maltekadi Rake Point to different dealers in Nanded District.

(2.) Pursuant to the tender notice, the petitioner along with others filled in the tender. The petitioner's technical bid is rejected on the ground that the petitioner does not possess the experience of rake handling and transportation as per NIT requirements. The same is assailed in the present writ petition.

(3.) The work experience required by the tenderer as per the clause in the tender reads thus -