MAHALSA SERVICES Vs. STATE OF GOA AND ANOTHER

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The respondents waive service. Taken up for final disposal.

(2.) Both these Petitions arise on account of issuance of tenders by the State of Goa for the work of housekeeping and other activities in various hospitals in the State of Goa.

(3.) The Director of Health Services, Goa decided to invite bids from service providers for maintenance of the various hospitals, health centres, offices of health institutions, including Goa Medical College, Goa Dental College and Hospital, IPHB, and Food and Drugs Administration, situated in the State of Goa. On 24 November 2016, a tender was issued by the Respondent-State for up-keeping at various hospitals, health centres, and offices of health institutions in the State of Goa. The scope of the work was housekeeping, sweeping and swabbing, environmental support services etc. The last date of submission of online technical bid was 16 December 2016, and the last date of opening the technical bid was 20 December 2016. The date of opening financial bid was 2 January 2017. This was a part of larger work, which contained five modules. Module-I was Directorate of Health Services and its peripheral units in North Goa, Module-II was Directorate of Health Services and its peripheral units in South Goa, Module-III was Goa Medical College and Hospital, Bambolim, Module-IV was Goa Dental College and Hospital, Bambolim, and Module-V was Directorate of Foods and Drugs, Bambolim. Earnest Money Deposits for each of these modules were different.