SWAPNA CONSTRUCTIONS Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) The petitioner claims to be a registered Firm having Special Class Registration for executing contracts in earth work fabrication and erection of steel structures etc., and claims to have successfully completed several high value contract works in the State Government and Government Corporations.

(2.) On 2-1-2000, in the first instance, the 1st respondent issued tender notice calling for tenders in respect of the work, viz., "S.L.B.C. Lift Scheme, fabrication and erection of steel structures, such as gates, blockout, E.M. parts service gates etc., at their Akkampalli Balancing Reservoir, P.A. Pally Mandal, Nalgonda District". The approximate value of the work is Rs. 296 lakhs, HMD payable is Rs. 2.96 lakhs and the period of completion of work is nine months. The petitioner and others filed their tenders and on 22-1-2000 when the tenders opened, the price of the bid of the petitioner was not opened. Ultimately, the respondents cancelled the tender notice dated 2-1-2000, on the ground that there is only one valid tender.

(3.) Again, on 8-2-2000, the first respondent issued a fresh Tender Notice No. 10/OSE/SLBC.C.1/99-2000 calling tenders in respect of the same work. Petitioner states that the tender filed by him in response to the previous tender notice dated 2-1-2000 was not opened on the ground that the petitioner has not executed similar nature of work of not less than Rs. 148 lakhs in the financial year as notified in the tender notice.