PRISM LOGISTICS PRIVATE LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant intra Court writ appeal is directed against the judgment/final order dtd. 22/12/2022 passed by the Single Bench in WP(C) No.2871/2022 along with I.A.(Civil) No.1628/2022.

(2.) The writ petitioners/appellants herein filed the aforesaid writ petition being aggrieved of the cancellation of its bid and acceptance of the bid of the respondent No.6 including the work order granted in favour of the respondent No.6 pursuant to the NIT dtd. 26/3/2021 issued by the respondent Nos.3 and 4 inviting bids from eligible persons/entities for erection/installation of ODC/OWC including Multimodal Transportation from Haldia Port/Kolkata Port to the sites specified in the NIT.

(3.) The appellants have questioned the legality of the order dtd. 22/12/2022 rejecting the writ petition wherein, challenge was laid to the declaration of the respondent No.6 as the successful bidder and rejection of the consortium bid offered by the appellants/writ petitioners and the proforma respondent No.7 for the said work on the grounds that, the bid offered by the appellants/writ petitioners was the lowest; that the respondents, tinkered with the technical criterion of the bidder qualification requirement just in order to favour the respondent No.6.