PROGRESSIVE ENTERPRISES Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Sarma, learned counsel for the petitioner. Also heard Mr. B Gogoi, learned Standing Counsel, Health Department as well as Mr. PP Dutta, learned counsel for the respondent No. 7.

(2.) The petitioner has put to challenge the rejection of the petitioner's technical bid by the State respondents. The respondent No. 7 has also been declared to be the lowest bidder (L1) by the State respondents, pursuant to the NIT dtd. 8/1/2025 for supply of Cardiac Monitor with Defibrillator (Q2).

(3.) The petitioner's case is that subsequent to the opening of the technical bids on 11/2/2025, the petitioner had been sent an email dtd. 11/2/2025 requesting for providing the following documents:- 1. Conformity to Manufactures Certification-ISO 9001 & IS0 13485, 2. ECG monitoring- Using 5/6 lead, 3. Bidder Average Turn Over Certificate from CA (last 3 years)-2 Cr, 4. Bidder/OEM (themselves or through resellers) Past Experience (3 Year), 5. USFDA/EU/CE ISO 9001:2015, 13485:2016 Certificate, 6. Declaration for spare part availability, 7. Bidder financial standing certificate.