TAPASI TRADING PRIVATE LIMITED AND ANOTHER Vs. NORTH EASTERN INDIRA GANDHI REGIONAL INSTITUTE OF HEALTH, MEDICAL SCIENCES AND OTHERS

JUDGEMENT

(1.) - The Notice Inviting Tender (NIT in short), issued by the respondent No. 2, one of the eligibility criteria of the tender being submission of turn over certificate of Rs. 5 crores per year for two years (2003-04, 2004-05), as a "Pre-qualification Bid", is under challenge before this Court, being violative of Wednesbury Principles of unreasonableness.

(2.) The respondents herein, North Eastern Indira Gandhi Regional Institute of Health, Medical Science (NEIGRIHMS in short), floated a NIT dated 16th Jan., 2006 in the daily published English news paper, "Indian Express", dated 28th Jan. 2006, inviting tenders from manufacturers/authorised agents of manufacturers for supply, installation, testing and commissioning of the Medical Furniture for NEIGRIHMS, Shillong. The period of validity of the tender is one year from the date of opening of price bid and remain valid for the period of one year.

(3.) The tender has to be submitted in three bids. The first part relates to "Pre Qualification Bid", which is to be accompanied by the following documents and earnest money deposit (EMD for short).