PANKAJ KESERA Vs. ANDAMAN AND NOCOBAR ADMINISTRATION

JUDGEMENT

(1.) In 2013, the Andaman & Nicobar Administration decided to purchase 4800 metric tonnes of sugar from the open market. On 7th August, 2013 the Administration invited bids by public notification. It was notified on the website on 7th August, 2013 and through newspapers, all over the country on 10th August, 2013. Five offers were received from the following firms:

(2.) Four of the bidders, including the petitioner qualified on 29th October, 2013 at the technical bid stage. Kendriya Bhandar, the fifth offer was disqualified for non-furnishing of the earnest money deposit.

(3.) Before proceeding further with this order, it is poignant to mention that the invitation to tender documents required the bidders to furnish inter alia, two documents, the AGMARK certificate for sugar and a trade licence for the commodity.