SIDDHIVINAYAK CONSTRUCTION COMPANY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, matter is taken up for final disposal at admission stage.

(2.) The respondents issued composite tender calling upon the prospective contractors for execution of different K.T. Weirs, Khadakwadi, Waranwadi, Taluka Parner, District Ahmednagar.

(3.) Seven tenderers participated in the process. Upon opening the technical bid, six including petitioner were disqualified. Respondent no. 5 was held to be qualified in the technical bid. The petitioner assails its disqualification and also the act of the respondents - authorities declaring respondent no. 5 as technically qualified.