UTL TECHNOLOGIES LTD Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The Commissioner of Seva, Government of A.P., second respondent herein issued a tender notice, dated 23.3.2006, inviting bids for manpower supply in e-Seva centres across the State, in all Districts, except the Districts of Hyderabad and Ranga Reddy. A detailed programme, commencing from 23.3.2006 to 15.4.2006 i.e., bid calling date and bid opening date, was notified.

(2.) The procedure comprised of three stages viz., pre-qualification bid, technical bid and financial bid. The parameters of these bids were stipulated in the tender document (for short 'the Document').

(3.) The petitioners, the third respondent and certain others submitted their tenders. The second respondent issued separate letters, dated 19.10.2006, to the petitioners, informing that they have been qualified for technical bid for Zones-II and III respectively. It was also informed that the technical bids would be opened on 30.10.2006 and on evaluation thereof, the financial bids of those bidders, who qualify therein, would be opened. Thereafter, it emerged that the petitioners did not qualify in the technical bids and thereby, their financial bids were not opened or considered. Letter of intent, for the relevant work, was issued to the third respondent. The petitioners challenge the action of respondents 1 and 2, in this regard.