GIRIN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) All the writ petitions, pertaining to the same tender process and raising the same grievance of alleged illegal rejection of technical bids of the petitioners, have been heard together and are being disposed of by this common judgment and order. The brief facts leading to filing of the instant writ petitions are that the petitioners, in response to the Request For Proposal (RFP), dated 20.12.2013, for collection of toll at Gangadhar Bridge No. 837/1 (Bir Chilarai Dolong), over river Gangadhar on the National Highway No. 37, for the period from 21.01.2014 to 20.01.2014, issued by the Government of Assam, in the Public Works (Bldg. & NH) Department, submitted tenders under two-bid system, i.e., (i) technical bid and (ii) financial bid.

(2.) All the petitioners are aggrieved by the rejection of their technical bids, as indicated by the impugned letters dated 13.02.2014. The grounds assigned for rejection of the petitioners' tenders as non-responsive are as follows:

(3.) According to the petitioners, the grounds assigned by the respondents declaring the petitioners' technical bids as non-responsive are not valid grounds. It is the plea of the petitioners that a large number of tenders have been rejected, confining the choice at the level of financial bid to only six tenders, with a view to pick up the favourite one.