ALANKIT ASSIGNMENTS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Gauraj Shah, learned counsel for the Petitioner-Alankit Assignments Limited and Ms. Gathi Prakash, learned counsel representing Respondent No.2.

(2.) By filing this Petition under Article 226 of the Constitution of India, the Petitioner assails the Request for Proposal Document bearing reference No.LIC/BDS/RTA/2023- 24/001 dtd. 30/8/2023 which has been published inviting proposals for appointment of Registrar and Share Transfer Agent (RTA) for a period of five years from 1/12/2023 or a later date which may be decided by Respondent No.2. The prayers made in the Writ Petition are extracted hereinbelow;

(3.) Learned counsel for the Petitioner has submitted that evaluation criteria as per the RFP document is such that it restricts participation of adequate number of bidders in the bid process and that it has been tailor made to suit a particular participant. It has thus been argued that the RFP document cannot be acted upon and hence the same may be quashed and a direction may be issued to Respondent No.2 to withdraw the same.