RACHANA CONSTRUCTION CO. Vs. STATE OF M.P.

JUDGEMENT

(1.) Being aggrieved by the decision taken by the Evaluation Committee dated 13.3.2020 whereby the appellant/petitioner was declared non-responsive for want of fulfilling the criteria under Clause 2.2.2.2 (ii) of RFP document for one similar work of 25% of the estimated project cost, a writ petition No. 8404/2020 was filed and after the dismissal of the writ petition vide order dated 2.7.2020 appellant/petitioner is before this court by way of this review petition.

(2.) Facts of the case, in a nutshell, are that the appellant/petitioner is a partnership firm having its registered office at Panoli, Teh. Ankleshwar, District Bharuch, Gujarat, engaged in the construction of highway, bridge, flyover, etc. The respondents issued a tender for the construction of an elevated corridor from LIG Square to Navlakha Square, A.B. Road in Indore city. In response to the aforesaid NIT, the appellant/petitioner amongst 11 others was one tenderer. The technical bids of all the 11 bidders were opened by Office of Chief Engineer, MP PWD, Bridge Zone, Bhopal on 3.2.2020.

(3.) Being aggrieved by the decision of the Evaluation Committee taken on 13.3.2020 and 1.5.2020 the appellant/petitioner filed a writ petition before this Court inter alia on the ground that as per the certificate issued by Dy. Chief Project Manager, Engg., DFCCIL, Ahmedabad, the appellant/petitioner is doing the construction work of two numbers of road overbridges between Kamil and Unjha (693/9-694 Kms.) of the total value of the contract is Rs.76,87,90,596.00 and out of which the bill amount Rs.68,71,06,609.00 has been paid up to 16.1.2020