KSHATRIYA CONSTRUCTION Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith and with consent, taken up for inal hearing.

(2.) The present petition has been iled for quashing and setting aside the order dtd. 28/8/2025 passed by the Executive Engineer, Public Works Department, Kolhapur disqualifying the Petitioner at the stage of technical bid on the ground that Maintenance, Operation and Safety Team certiicate [for short "MOST certiicate"] of Batch Mix Plant (Asphalt) was not obtained by the Petitioner on 29/7/2025, which was the last date for bid submission.

(3.) Facts of the case are that the Government of Maharashtra through Public Works Department, Kolhapur had loated e-tender vide Notice No. 25 comprising of 2 projects, out of which Tender No.1 was "Improvement to Road Starting from SH 196 Kolhapur ITI Pachgaon Vadgaon Khebawade to Bamni MDR 30 Km. 0/00 to 14/400 Tal Karveer Distr Kolhapur" of B2 type" i.e., "Road Tender", which is subject matter of present petition.