VIKASH CONSTRUCTION Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present petition, the petitioner seeks for setting aside and quashing of the Tender Notice dated 17th July, 2015 and for a direction to the respondents to allot work to the petitioner pursuant to appointment letter dated 30th June 2015.

(2.) Briefly recapturing the facts as stated in the petition are that, the respondent Food Corporation of India (FCI) floated a Tender dated 03rd March, 2015 inviting eligible bidders for appointment as Road Transport Contractor for transportation of the foodgrains/allied materials in the route from Railhead Baihata/FCI Godown Baihata, Assam to FSD Lunglei, Mizoram for a period of six months on regular basis (extendable by three months).

(3.) The petitioner participated in the aforesaid tender process. It is stated that the petitioner quoted very competitive rate and was appointed as a contractor for transportation of foodgrains/allied materials in the route from Railhead Baihata/FCI Godown Baihata, Assam to FSD Lunglei, Mizoram for a period of six months and accordingly the respondent issued acceptance of tender dated 26th May, 2015 for appointment of Transport Contractor for a period of six months subject to payment of Rs. 19, 35,000/- (Rupees Nineteen Lakhs Thirty Five Thousand only) in the form of Demand Draft and another sum of Rs. 58,05,000/- (Rupees Fifty Eight Lakhs Five Thousand only) as 15% of Bank Guarantee and another sum of Rs. 38,70,000/- (Rupees Thirty Eight Lakhs Seventy Thousand only) as additional Bank Guarantee.