MAA VINDVASINI ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Bihar Medical Services and Infrastructure Corporation Ltd.

(2.) As per the case of the petitioner, the respondent Bihar Medical Services and Infrastructure Corporation Ltd (hereinafter referred to as "the Corporation") came out with a notice inviting tender bearing N.I.T no. BMSICL/INFRA/11/2020 on 2/6/2020 for the repair work of various building at DMCH, Laheriasarai, Darbhanga, pursuant to which the petitioner company submitted its tender document.

(3.) As the petitioner alone filed its tender for the said work, the Technical Bid Committee decided to issue retender for the said work and pursuant to the said decision another notice inviting tender bearing NIT no. BMSICL/INFRA/28/2020 was publised on 5/9/2020. In response to the retender five persons including the petitioner submitted their tender document. However, on opening of the technical tender, the Technical Bid Committee found the technical bid of the other four persons to be defective and their bid was rejected. The technical bid of the petitioner was accepted by the Technical Bid Committee.