M/S. SHIVENDRA CONSTRUCTION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner assails the rejection of his technical bid and allotting the tender to present respondent no.5.

(2.) Mr. Jadhavar, learned counsel for the petitioner submits that the petitioner is disqualified on the ground that the petitioner has not done similar work as required under the tender. Respondent no.5 is also placed in the same situation. He has also not done the similar work, still his tender is accepted and the petitioner 's technical bid is rejected. The learned counsel submits that the same is arbitrary and illegal and does not stand to reason.

(3.) The learned advocate for the Municipal Council submits that the petitioner was ineligible in view of the fact that he has not done a single similar work as required under the tender condition, whereas respondent no.5 has done the similar work of the necessary amount.