HANUMANBUX UMADUTT Vs. UNION OF INDIA

JUDGEMENT

(1.) WP(C). No.246/2018 and WP(C). No. 247/2018 are taken up together for hearing as the issues are the same in both the cases.

(2.) The brief facts of WP(C). No. 246/2018 is as follows:

(3.) Learned counsel for the petitioners submits that the Director General of Assam Rifles (Respondent No. 2) published a Notice Inviting Tender (for short NIT) dated 11.5.2018 and 25.05.2018. Accordingly, in WP(C). No 246 of 2018, the petitioners submitted their tenders for both the Technical bids and Financial bids which were opened on the same date i.e. 08.06.2018. The respondent authority rejected the Technical bids of the petitioners on 12.07.2018 as updated in the status of the Tender Summary Report dated 22.07.2018 which is at Annexure-4 page 115 of the writ petition and also rejected the Financial bids of the petitioners vide Tender Summary Report dated 22.07.2018. In WP(C). No. 247/2018 the petitioners submitted their tenders for both the Technical bids and Financial bids which were opened on the same date i.e. 19.06.2018. The respondent authority rejected the Technical bids of the petitioners on 19.07.2018 as updated in the status of the Tender Summary Report dated 19.07.2018 which is at Annexure-4 page 116 of the writ petition and also rejected the Financial bids of the petitioners vide Tender Summary Report dated 19.07.2018.