ROSMERTA TECHNOLOGIES LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Motor Vehicles Department, Government of Maharashtra (hereafter "GoM", for short) issued Tender Notification No. TCO/Comp/RCDLTender/2021/On4180 dtd. 25/3/2021 in the form of a REQUEST FOR PROPOSAL (hereafter "RFP", for short) for Selection of a Service Provider for Centralized Printing of Registration Certificates and Driving Licenses for a period of five (5) years.

(2.) In this writ petition dtd. 6/6/2022, the petitioner has questioned clauses 2.15 and 2.16 of the RFP on grounds as urged therein and has prayed for, inter alia, the following relief:

(3.) Since clauses 2.15 and 2.16 (partly) are under challenge, we consider it appropriate to extract the same in its entirety below for facility of appreciation. The said clauses read thus: