ROSMERTA TECHNOLOGIES LTD Vs. STATE OF GOA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India for the following reliefs :

(2.) On 14th August, 2013, respondent No.1 issued a tender for preparation of Smart Card based driving Licences and Registration Certificates at the Registering and Licensing Offices of the Directorate of Transport, on Built, Own, Operate and Transfer (BOOT) basis. Clause 29 of the tender document is in regard to Award Criteria, which reads as under :

(3.) The petitioner contends that it is one of the reputed suppliers of Smart Card based Driving Licences and Vehicle Registration Certificates, and being so it proposed to bid for the above tender. It is contended that the petitioner thereafter obtained a copy of the tender document, and upon perusal, on 18th September, 2013 filed written objections to clause 29. The pre-bid meeting of the prospective bidders was held on 20th September, 2013. In this meeting, M/s. Gemalto Digital Security Limited and M/s. Smart Chip Limited objected to retention of clause 29 and requested the respondent No.1 to remove the said clause. These objections were, however, rejected by respondent No.1.