TRIPURA POLYMER PRIVATE LIMITED Vs. STATE OF TRIPURA; CHIEF ENGINEER, PWD(WR); SUPERINTENDING ENGINEER; EXECUTIVE ENGINEER; VISHAL PIPES LTD

JUDGEMENT

(1.) The petitioner by means of this petition has challenged the award of work orders in favour of respondent no. 5 mainly on the ground that the tender of the said respondent was informal and did not comply with the conditions of the Notice Inviting Tenders (NIT).

(2.) Briefly stated, the facts of the case are, that the State of Tripura invited tenders from the manufacturers having ISI certification for supply of UPVC pipes and couplers. The petitioner, respondent no.5 and various other persons took part in the tender process. Condition 6 of the tender provided that tenders which are not in the prescribed form would be rejected. One of the requirements of the tender was that the manufacturer should have ISI certification for the material confirming to IS:10124:1988 (P-2) and that the BIS license should be of current value. Another condition of the tender was that the tender must be complete in all respects.

(3.) Sri Kohinoor N Bhattacharjee, learned counsel for the petitioner has challenged the award of the tender to the respondents on the following grounds.