ZENITH ENTERPRISES Vs. FOOD CORPORATION OF INDIA; MEISNAM RUPAM SINGH; NOREN DUTTA; N NANDAKISHORE; Y ROBINDRO AND ORS

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order of learned Single Judge dated 20.1.2016 passed in W.P.(c) No. 1069 of 2015.

(2.) The appellant had filed the writ petition praying for quashing the letter dated 23.12.2015 in which the tender dated 7.11.2015 was cancelled by the Deputy General Manager (R), FCI, Regional Office, Manipur.

(3.) As it appears, Dy. General Manager (R), FCI, Regional Office, Manipur issued e-tender notice on 07.11.2015 inviting tenders for appointment of road transport contractors and the last date for submission of tender was 30.11.2015. The technical bid was to be opened on the same day. In response to the said tender call notice, the appellant submitted his tender on 29.11.2015 with price bid of Rs. 4,314/MT/entire distance. The technical bid was opened on 30.11.2015 in presence of the representatives of the contractors/bidders. Only two contractors/transporters including the appellant were found to be qualified for the price bid. After the price bid was opened, the appellant-firm was found to be the lowest bidder. However, a decision was taken by the FCI to cancel the tender and the appellant was intimated that after evaluation of the price bid by the Tender Committee, it was found that rate quoted by the appellant was on a higher side. Challenging the above decision of the FCI, the writ petition was filed.