FIRM NANDKISHOR KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) The present review petition has been filed by the review/petitioner for recalling of the order dtd. 16/7/2024 passed by Division Bench of this Court in Writ Petition No.5601 of 2024.

(2.) The petition filed by the petitioner challenging the rejection of E- Tender submitted by him in respect of supply of food grains, vegetables, sanitation, stationery, building construction materials and other materials etc in Central Jail, Indore and District Jail, Indore for the financial year 2023- 2024 has been rejected on the ground of non-compliance of tender condition No.10(viii). The condition of Clause 10(viii) of Tender form requires the Tenderer to submit the copy of valid license under the Food Safety and Standards Act, 2006.

(3.) A specific stand was taken by the respondents in their return along with E-Tender Form incomplete copy of the license was filed. There was no rebuttal to that and no assertion that the complete copy of license was filed along with E-Tender. Further it is held in para 6 that word 'license' has to be interpreted to mean "complete copy of license."