PANKAJ KASERA Vs. ANDAMAN AND NICOBAR ADMINISTRATION

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India challenging an order dated March 20, 2014 passed by the Chief Secretary, A & N Administration. This writ petition has a chequered history. The Administration floated a tender on August 07, 2013 for procuring 4800 MT sugar. In the tender notice there were two important requirements that the bidders must have a trade licence and agmark certificate for trading in sugar.

(2.) None of the bidders had either trade mark or the agmark certificate.

(3.) When the matter was placed before the Bid Evaluation Committee, the said committee found that none of the bidders had either trade licence or the agmark certificate. Thus, the committee recommended relaxation of those two conditions and recommended for acceptance the bid of this writ petitioner.