SATIA INDUSTRIES LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the Petitioners and learned Addl. Government Pleaders for the Respondent State. This group of petitions (Writ Petition No.995 of 2021, Writ Petition (L) Nos.7598 and 7709 of 2021) challenges tender conditions forming part of invitations to tender.

(2.) The tenders (two in number) are for supply of 70 GSM (White Shade) writing and printing paper (With Mill's and Bureau's Water Mark). They have been issued by Respondent No.2 - Maharashtra State Bureau of Textbooks & Production and Curriculum Research ("Balbharti"). The invitations to tender contain various conditions inter alia concerning technical qualifications for bidding and instructions to bidders.

(3.) The condition, with which we are mainly concerned in the present petition, is contained in clause (3)(a) of para 2.2.1 titled as "Important Instructions to bidders". The clause is in the following terms: