(1.) The matter pertains to awarding of contract for handling and processing of Oily Sludge of Assam Assets. The petitioner, who was a tenderer for the said work is aggrieved by rejection of his technical bid. His prayer in the writ petition is for a direction to the respondents to open his commercial bid and thereafter to proceed with the matter in terms of the particular tender notice.
(2.) By Annexure-a Invitation to Bid (ITB) dated 24/02/2012, the ONGC authority invited bids under two bids system i.e. technical and commercial, for handling and processing of Oily Sludge of Assam Assets. As notified in the ITB, the date and time of submission of bids and date and time of opening techno-commercial bids were 29/03/2012 (1400 hrs) and 29/03/2012 (1500 hrs) respectively.
(3.) Pursuant to the said ITB, the petitioner along with another including the respondent No.5 submitted tenders. According to him, he had conformed to the requirements of the bid.