JAGRUTI WELFARE ORGANIZATION, BHUBANESWAR, REPRESENTED THROUGH ITS SECRETARY, SMRUTI RANJAN PANDA. Vs. STATE OF ODISHA AND ANOTHER

JUDGEMENT

(1.) The petitioner, namely, Jagruti Welfare Organization, Bhubaneswar has filed this writ petition assailing the Tender Call Notice No. 9761 dated 27.8.2016 (Annexure-1) floated by Cuttack

(2.) Municipal Corporation-opposite party no. 2 (for short 'CMC') inviting bids from eligible bidders for "Integrated Municipal Solid Waste Management Project of Cuttack Municipal Corporation-2016" (for short 'the Tender') and has prayed for setting aside the same. 2. The petitioner essentially assails the Clause 4.2(a) i.e. Financial Eligibility Criteria of the tender condition, which reads as follows:

(3.) The petitioner in this writ petition contended that CMC- opposite party no. 2 had earlier floated tender for 'Integrated Solid Waste Management' in the year 2010. The quantity of the work to be undertaken by the successful bidder was as follows: