RISHIKESH CHEM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The matter relates to a tender floated by the Kolkata Municipal Corporation for supply and delivery of liquid chlorine from proven and reputed manufacturer/or their authorized agent.

(2.) The eligibility criteria for participation in the tender, inter alia, mentions that the intending tenderers should produce credentials of similar nature of completed work of minimum value of 40% of the estimated amount put to tender during five years prior to the date of issue of the tender notice or the intending tenderers should produce credentials of two similar nature of completed work, each of the minimum value of 30% of the estimated amount put to tender during five years prior to the date of issue of the tender notice. According to the tender document, similar nature of work includes supply of any material.

(3.) The notice inviting tender mentions that the bidder should have valid explosive license at the time of opening of the bid, L1 bidder should submit the authorization certificate from the manufacturer whose material it is going to supply. If the L1 bidder fails to submit the authorization certificate from the manufacturer within seven days, then the earnest money deposit of L1 bidder will be forfeited and the bidder will be debarred from participating in all future tenders upto three years.