A. G. CONSTRUCTION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for both the sides finally at the admission stage.

(2.) The petitioner is challenging its disqualification from the four tender processes which are communicated by distinct letters dtd. 18/8/2023 by the respondent No. 2. It is seeking mandamus to permit it to participate in the further tender process.

(3.) The respondent No. 2 issued E-tender notice on 5/7/2023 inviting the bids for various construction works pertaining to Nandur Madhmeshwar Canal. The petitioner participated in the tender process by submitting its bid in four tender processes. It was informed by letters dtd. 18/8/2023 to the petitioner that during the technical evaluation conducted on 18/7/2023, the petitioner was found to be not qualified for violation of tender condition Clause Nos. 2.2(A)(XX) and 2.2(A)(XXII), 5.1 and 5.2. The petitioner immediately made representation to the respondents being aggrieved by the disqualification.