MOHAMMAD ARIF SHAIKH Vs. MADHYA PRADESH PASCHIM KSHETRA VIDYUT VITRAN CO. LTD. THROUGH MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner before this Court has filed present petition being aggrieved by order dated 31/10/2016 passed by Executive Director (Purchase), Madhya Pradesh Paschim Kshetra Vidhyut Vitran Company Ltd. by which the petitioner's offer in respect of Notice Inviting Tender (NIT) submitted by the petitioner has been declared to be 'non-responsive' and it has been held that no order can be placed to the petitioner.

(2.) The facts of the case reveal that the respondent Madhya Pradesh Paschim Kshetra Vidyut Vitran Company Ltd., an Electricity Transmission Company owned and controlled by State of Madhya Pradesh, has floated Notice Inviting Tender on 08/08/2016 for electrification work under the 'Deen Dayal Upadhyay Gram Jyoti Yojna' for various districts.

(3.) The petitioner submitted his bid in response to the NIT and the acknowledgment is on record as Annex.-P/3 dated 30/09/2016. The petitioner was shortlisted and his bid was the lowest as stated by him. He was placed at L-1 category and the comparative chart showing the petitioner's placement as L-1 is on record as Annex.-P/5.