SERUM INSTITUTE OF INDIA LTD Vs. A P HEALTH AND MEDICAL HOUSING AND INFRASTRUCTURE DEVELOPMENT CORPORATION

JUDGEMENT

(1.) This writ petition is filed questioning the illegal action of the 1st respondent Corporation in reconsidering the technical bid of the 2nd respondent Company which was earlier rejected by the Technical Committee in pursuance of the Tender Notice dated 25-5-2005 for procuring Hepatitis-B Vaccine as arbitrary and illegal.

(2.) The facts, in brief, may be noted as under :

(3.) On a request made by the Commissioner of Family Welfare to procure 46.55 lakhs doses of Hepatitis-B Vaccine with World Health Organisation (W.H.O.) pre-qualification, the 1st respondent Corporation floated a global tender vide Tender Notice dated 25-5-2005 inviting tenders through e-procurement platform (on line) for supply of Hepatitis Vaccine. The last date for receipt of tenders was 22-7-2005. As per the tender conditions stipulated under the Tender Notice, only those domestic and international manufacturers complying with W.H.O. pre- qualification and having at least Rs.1 crore annual turnover are eligible to participate.