PARIDA CONSTRUCTIONS Vs. STATE OF ODISHA

JUDGEMENT

(1.) A detailed tender call notice was invited on 06.07.2018 under National Competitive Bidding Through e-procurement for construction of HL Bridge Lune-Karandia near Dihabalarampur on Tikanpur-Dalanta Stand works by opposite party No.2. The date and time of opening of the tender (Technical bid) was 10.08.2018 at 11.00A.M. One of the eligibility conditions as per Detailed Tender Call Notice (in short DTCN ) vide Clause- 2.1(5) was that the intending tender should have the total financial turn over in respect of the Civil Engineering Works of an amount not less than the amount put to tender (as in Col.3 of the Table) during any 3 (three) financial years taken together of the last proceeding five financial years (starting from 2013-14 to 2017-18 excluding the current financial year). The financial turn over certificate for Civil Engineering Works was required to be submitted from the Charted Accountant showing clearly the financial turn over financial year wise. It was also stipulated vide Clause 2.1 that the tenderer not fulfilling the eligibility criteria could submit the tender on his own risk, as the tender would summarily be rejected.

(2.) Opposite parties No.1, 2 and 4, the State and State Authorities, in their counter affidavit have submitted that the petitioner was not eligible for having not met the total financial turnover required under Clause 2.1(5) of General Instructions to Tenderers and by mistake he was found eligible which was rectified after receiving a complaint from opposite party No.5 and such bonafide mistake was communicated without any malafide.

(3.) Opposite party No.5 (Intervener), one of the bidders filed counter affidavit stating therein that petitioner was not eligible due to inadequate Annual Turnover (in short ATO ) as furnished by him.