GURUDATTA INFRASTRUCTURES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. Heard learned Counsel for the parties finally with their consent.

(2.) Respondents No.2 and 3 on 04.07.2018 published notice in local dailies "Lokmat" and "Sakal" inviting E-tenders, for the work 15 of reconstruction of S.T. bus stand (Depot) and sub-work at Beed.

(3.) The respondent Nos.2 and 3 received six offers all of which were claimed to have been found to be eligible as per the Technical Bid Evaluation Statement. In so far as the present petition is concerned, the contractor's registration certificate was 5 not submitted by the petitioner, as it was a private contractor and, therefore, considering that the value of the work was more than 150 lakhs, it was necessary for it to strictly comply with the requirements as prescribed therefor, in terms quoted above. 10