AVULA CONTRACTIONS PRIVATE LIMITED SECUNDERABAD Vs. SENIOR DIVISIONAL ELECTRICAL ENGINEER TRACTION DISTRIBUTION SOUTH CENTRAL RAILWAY VIJAYAWADA

JUDGEMENT

(1.) This writ petition is filed by M/s. Avula Construction Pvt. Ltd., for a declaration that the award of the work "Additions and Alterations to the existing 25 KV over head equipment in Guntur Yard at South end of Vijayawada Division on South Central Railway in connection with extension of Road Nos.2 and 6" to the second, respondent pursuant to the Tender Notice dated 26-8-1998 as arbitrary and illegal.

(2.) The 1st petitioner is a company registered under the Companies Act and engaged in construction works and in particular, execution of electrical, engineering and fabrication of railway traction works. The 2nd petitioner is a qualified Engineer with vast experience of 16 years in various aspects of overhead equipments, in particular, with railway electrical works. Initially, the 1st petitioner was a Partnership Firm and later on it was converted into a Private Limited Company and they executed various projects worth Rs.600 lakhs.

(3.) The first respondent issued the Tender notice dated 26-8-1998 inviting eligible contractors to bid for the works of "Additions and Alterations to the Existing 25 KV overhead equipment in Guntur Yard at South end of Vijayawada Division on South Central Railway in connection with extension of Road Nos.2 and 6". According to Clause 8 of the Tender Schedule, the tendered should have executed 25KV traction OHE works of atleast 10KM. The tenderer shall submit complete details of the works executed in the past and the works presently under execution as per proforma given in Form 5 along with the completion reports/ performance reports, if issued for the work executed/under execution by him. The annual turnover of the tenderer should be at least Rs.25,00,000.00 during any of the last five years.