INDUCARE PHARMA PVT. LTD Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard Mr. V. P. Sawant, learned Senior Advocate representing the Petitioner, Mr. Abhay Khandeparkar, learned Senior Advocate representing Respondent No.1 and Mr. M. M. Pabale, learned AGP representing Respondent No.2 - State of Maharashtra.

(2.) By means of this Writ Petition, the Petitioner, who is a Company and is engaged in producing wide range of ayurvedic medicines, cosmetics and nutraceuticals, assails the validity of tender condition No.8 of the e-tender No.1/2023-24 published on 22/8/2023 inviting bids for supply of Micro-Nutrients Supplements Granules (hereinafter referred to as the 'Granules') in Ratnagiri District at Anganwadis to be administered to children between 3 to 6 years of age and also to pregnant and lactating women. The e-tender floated is a tender for rate contract and has invited bids for determining the rate of supply of item-wise invoice.

(3.) The impugned tender condition No.8 with its English translation is quoted below: