MAHALSA SERVICES Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. The rule is made returnable immediately at the request and with the consent of the learned Counsel for the parties. Even otherwise, the Court had ordered that this petition be placed at the end of the admission Board so that the same could be taken up for final disposal.

(2.) By a Notice Inviting Tenders (NIT) dtd. 24/11/2016, the Government invited tenders for housekeeping regarding various hospitals, health centres, etc. The work was divided into five Modules to facilitate the acceptance of bids. On 13/2/2016, the petitioner submitted bids for all five Modules, quoting the expected price of Rs.17,31,06,000.00.

(3.) Regarding Module I, the petitioner was found to be the lowest bidder. Regarding the other Modules, some other tenderers were found to be the lowest bidders. Module I was to comprise about twenty-seven hospitals or health centres.