KOLHAPUR VIDYUT APPRENTICE SWAYAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India, the Petitioner has prayed for writ of certiorari for quashing and setting aside the Letter of Award dtd. 31/12/2021 issued by the Respondent No. 3 in favour of the Respondent No. 4.

(2.) The MSEDC Kolhapur Circle published a Tender on 15/01/2021 for providing skilled and unskilled man power on outsource basis for entire Kolhapur circle. The Petitioner, the Respondent Nos. 4 and 6 other bidders submitted their bids.

(3.) The technical bids were opened on 08/02/2021. Out of 8 bidders participated in the said tender, three bidders were qualified in Technical Bid which included the Respondent No. 4. In so far as, the Petitioner is concerned, the Petitioner was not qualified. Financial Bids were subsequently opened on 17/03/2021. Out of the three bidders, Respondent No. 4 was found L-1 bidder.