RAJARAM CONSTRUCTION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present petition challenges the legality and propriety of the communication dtd. 14/3/2024, regarding the technical bid summary, which demanded details of bid capacity and technical manpower, as well as the communication dtd. 18/6/2024, rejecting the petitioner's bid and declaring the petitioner disqualified.

(2.) The petitioner, a proprietorship firm engaged in civil construction works for the past 15 years, has brought this petition. Respondents Nos. 2 and 3 issued e-Tender Notice No. 40 of 2001 (2023-2024), inviting bids for two works, which were published online from 15/2/2024 to 29/2/2024. The details of Notice No. 40 of 2001 (2023- 2024) were made available on the respondents' website for the construction of a cement concrete road from Lekha Nagar to Chhatrapati Shivaji Chowk in P. No. 24, New Nashik Division.

(3.) The estimated cost of the work was Rs.5,47,68,859.00, with a completion period of 18 calendar months, including monsoons. As per the tender conditions, the date for opening the tender was fixed for 1/3/2024 at 3:00 p.m. Clause 12 of the tender outlined the necessary work experience qualifications as follows:"12) Eligibility of Tenderer:-