SANTOSH MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Briefly stated, the facts of the case are that the Food, Civil Supplies and Consumer Affairs Department of the State of Tripura floated Notice Inviting Tender (NIT) inviting online bids for carriage of PDS commodities to different godowns for distribution under the Public Distribution System.

(2.) The main grievance of the petitioners who were also tenderers is that in respect of certain routes, the bids of the private respondents which have been accepted were informal and did not comply with the conditions of the tender and, therefore, should have been rejected.

(3.) Shri D.K. Biswas, learned counsel for the petitioners, has drawn our attention to the initial instruction given which provided that copies of the audited balance sheets for preceding three financial years were to be uploaded in the 'My Space' folder of the bid. He has also drawn our attention to condition No.7 which gives a right to the department to reject any submitted Bid, not in conformity with the NIT. He has also drawn our attention to Clause (iii) of the General Information which reads as follows:-