YASHODHARA MAHILA SAHAKARI AUDYOGIK UTPADAK SANSTHA MARYADIT Vs. ADDITIONAL COMMISSIONER, TRIBAL DEVELOPMENT DEPT.

JUDGEMENT

(1.) These petitions involve similar set of facts and the arguments advanced are also common. Therefore these petitions are being disposed of by a common order.

(2.) The Petitioner is common in all these petitions, who is challenging the order/decision dtd. 08/10/2024 passed by Respondent No.1 (Additional Commissioner, Tribal Development, Department, Thane) with respect to e-tender for providing food services to tribal students in hostels, under Integrated Tribal Development Project Jawahar, District Palghar, for a period of 2 years being 2024-25 and 2025-26. The Petitioner is seeking further directions to Respondents to issue work orders in its favour being L-1 Bidder.

(3.) For the sake of convenience, case made out in Writ Petition No.14371 of 2024 is being narrated. On 24/07/2024, Respondent No.1 published a tender inviting bids for food supply for the hostel of tribal students. The Petitioner submitted technical and final bids through online process. On 30/08/2024, the Petitioner's technical bid was accepted and it was qualified for opening of its final bid. On 04/09/2024, the financial bids were opened and since the Petitioner had quoted lowest rate, it emerged as L-1 Bidder. The rate quoted by the Petitioner was Rs.3,780.00 per person per month. On 08/10/2024, the Respondents changed the method of valuation / assessment of financial bid and applied the 'base-rate method' with permissible range of -20% to +10% and thereafter, declared successful bidder, being Respondent No.4 in the petitions. The comparative chart showing necessary details of the petitions are as below: