(1.) Petitioner assails grant of contract to Damodar Ropeway and Construction Company Pvt. Ltd., for construction of bi -cable ropeway at 'Maa Sharda Temple', Maihar, managed by Shri Sharda Prabandhan Committee, Maihar, District Satna.
(2.) PETITIONER is the Managing Director, Ropeway and Resorts Private Ltd., Kolkata. He submitted a tender pursuant to a notice inviting tenders. The last date for submitting tender forms was 1 -3 -2001. In all three tenderers submitted their tenders, i.e., M/s. Ropeway and Resorts Private Ltd., M/s. Damodar Ropeway and Construction Company Pvt. Ltd., and M/s. Larsen and Toubro Limited. The tenders were invited for bi -cable ropeway system. The tenders were to be submitted in three envelopes, one containing the security deposit, the second Technical proposals and the third containing the financial estimate. The third envelope containing financial estimate was deposited in Sub Treasury, Maihar, District Satna. After evaluation of the two envelopes, third envelop was to be opened.
(3.) PETITIONER further submits that petitioner and respondent No. 3 were thereafter called for discussion on ropeway by letter (P -16) dated 24 -3 -2001. Petitioner submitted clarification of revised cost bid for supply and commissioning of Aerial Ropeway System vide letter P -17. It was not signed due to inadvertence. The original and revised financial estimates of the petitioner and respondent No. 3 were opened by Shri Sharda Prabandhan Committee and a comparative chart P -21 evaluating both was prepared. As per this chart, petitioner's estimate was Rs. 390 lacs whereas estimate of the respondent No. 3 was Rs. 400 lacs. As per petitioner's estimate, his cost was to be recovered within 7 years and 11 months whereas according to the estimate of respondent No. 3, it was to be recovered in 8 years.