MAGNA TRADERS Vs. CHAIRMAN SMC & ORS.

JUDGEMENT

(1.) Respondent-Corporation issued NIT No. 7 of 2011 dated 16th June, 2011 whereby tenders were invited for allotment of contract of work relating to supply and installation and commission of S.V.L. 150 Watt Street Lights Philips/Havels/Bajaj/Crompton (CG) make (complete job).

(2.) It appears that besides others, petitioner and respondent No. 6 participated in the bidding process and the Corporation-respondent Nos. 1 to 5 after examining the bids/tenders allotted the Contract to respondent No. 6. This allotment of contract in favour of respondent is thrown challenge to in this writ petition on the grounds taken therein.

(3.) Precisely the grievance of the petitioner is that petitioner participated in the process initiated by the Corporation and being the lowest tenderer was entitled to allotment order for ten supply of tendered items. Further it is pleaded that the Corporation-Respondent Nos. 1 to 5 allotted the contract to respondent No. 6 who has given higher rates as compared to petitioner, thus came to be ignored without any reason.