NAGESH M DAIVAJNA Vs. STATE OF GOA

JUDGEMENT

(1.) IN these petitions, the Petitioners seek a Writ of Certiorari to quash the Award of work of printing and distribution of books for Standards V-VII in the State of Goa in favour of the 3rd respondent Holy Faith International Pvt. Ltd. pursuant to tenders invited vide advertisement published in the daily Navhind Times dated 30th January, 1996 by the 1st and 2nd Respondents. The petitioners also seek directions in the nature of Writ of Mandamus for the award of tender in their favour.

(2.) THE facts giving rise to these petitions may first be stated. Tender Notice for the award of work in question was published in Navhind Times dated 30th January, 1996. The last date for submitting the tender was 15-2-1996. In all, 20 persons had submitted the tenders which were opened on 16-2-1996. The Screening Committee met on 23-2-1996 and 7 parties including the petitioners and the respondent No. 3 were shortlisted and the Screening Committee decided to call the parties on 1-3-1996 for discussion to assess their credibility, reputation, financial capacity and experience for printing text books. The petitioner in Writ Petition No. 179/96 did not report on 1st March, 1996. The other 6 parties including the petitioner in Writ Petition No. 280 of 1996 and the respondent No. 3 furnished necessary information in relation to the following parameters :

(3.) THE case of the Petitioner in Writ Petition No. 179/96 is that he did not receive the telegram alleged to have been sent by the Respondents Nos. 1 and 2 to remain present on 1st March, 1996. However, when he came to know that some parties had been called by the 2nd Respondent, the Manager of the Petitioner met the 2nd Respondent and handed over to him letter dated 7-3-1996 containing necessary particulars which were required to be furnished on 1-3-1996.