MOHD SHAMI ANSARI Vs. WESTERN COALFIELDS LTD

JUDGEMENT

(1.) PETITIONER has sought following reliefs:

(2.) FACTS of the case arc that the petitioner is a registered Civil Contractor for last 20 years and had undertaken several contracts and completed them successfully. The respondents floated tender dated 7-7-2004, Annexure P-2 for planning, designing and construction including surveying and Geo-Technical investigation for construction of Pro-stressed concrete High Level Bridge of 200 mtrs. alongwith total width of 11. 05 M (including footpaths and kerbs on both sides) across Tawa River at Pathakera Area of WCL at the selected site including load testing and commissioning of the bridge on Turn Key basis. The estimated cost of the project as shown in the notice was 3. 1520 crores. The petitioner is aggrieved by Condition No. 1 of eligibility criteria which reads as under:

(3.) THIS has been challenged by the petitioner on the ground that the aforesaid eligibility criteria is arbitrary and has been incorporated to reduce the level of competition, to favour few contractors.