TRAMBOO TRADING COMPANY Vs. UOI AND OTHERS

JUDGEMENT

(1.) Petitioner is a business concern engaged in transportation of food grains, fertilizers and like stocks from Jammu to different destinations in the State. It claims to have been previously engaged an Road Transport Contractor by Food Corporation of India respondent-Corporation to carry food grains to Srinagar, Kupwara, Leh and Lethpora and to have ' satisfactorily executed and completed the contract allotted to it.

(2.) The respondent-Corporation on 9-11-2012 issued a Tender Notice inviting offers from business concerns, satisfying eligiblity criteria laid down in notice, for appointment of Road Transport Contractors to transport stocks by road, for the destinations shown in the Tender Notice. The Tender Notice indicated the value of contract, period of contract, earnest money to be deposited and security to be furnished by an aspirant for the contract. The details of Road Transport Contractor proposed to be allotted may be tabulated as under :-

(3.) The Tender was to be submitted into two parts, "technical bid" and "price bid". The technical bid was to indicate the experience of the tenderer in transportation of food grains, fertilizers etc. with supporting material. The price bid was to indicate the price in consideration whereof tenderer would execute the contract. It is only after technical bid was opened and tenderer found satisfying the eligibility criteria that the price bid was to be opened and the rates quoted looked into the process taken to its logical end.