UPENDRA SINGH CHOUHAN Vs. STATE OF M P

JUDGEMENT

(1.) Petitioner has filed this petition for the following relief(s):-

(2.) Respondents No. 1 to 3 along with the return filed minutes of the meeting of the Evaluation Committee held on 01.07.2011. The Evaluation Committee opened all the Technical bids on 17.06.2011 and evaluated the technical bids and recorded following findings: -

(3.) From the aforesaid findings recorded by the Evaluation Committee, it is clear that petitioner has not submitted its technical bid in hard bound form. The petitioner also did not submit the bid security for 165 - days. It submitted the bid security of the petitioner was for a period of 159 - days. It is also mentioned by the Evaluation Committee that the financial turnover of the petitioner was not in accordance with minimum qualification criteria. On the aforesaid ground the Evaluation Committee rejected the bid of the petitioner.