DHARANI GEOTECH ENGINEERS Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The appeal is directed against a judgment and order of November 15, 2022 by which the appellants' writ petition has been rejected.

(2.) The grievance that the appellants carried to the writ court was that the bid of the first appellant for a project for the repair and upliftment of the Umiam dam had been wrongfully rejected.

(3.) Two principal grounds have been canvassed in this appeal: that even the respondent employer and the bid evaluation committee set up by the employer were satisfied that the first appellant met the eligibility criteria for its financial bid to be considered; and, that that the initial satisfaction of the bid evaluation committee was modified upon obtaining the opinion from a Central government organisation which had no business to interfere in the matter.