SAMRAT SURGICALS PVT. LTD. Vs. STATE AND ORS.

JUDGEMENT

(1.) Challenge in the instant Letters Patent Appeal is to the judgment dated 19.02.2016 rendered by the Hon'ble single Judge in OWP No.153/2016 whereby the writ petition filed by the appellant seeking a direction to the respondents to consider its technical bid submitted through J.&K. Small Scale Industries Development Corporation Limited (SICOP) on its merit in reference to Notice Inviting Tender issued by respondent Nos. 2 & 3 was dismissed.

(2.) Brief facts of the case leading to the filing of the instant appeal are that as per averments in the Letters Patent Appeal, the appellant is a Small Scale Industrial Unit (hereinafter referred to as SSI) registered with the Directorate of Industries and Commerce, J.&K. engaged in manufacture of absorbent cotton wool, absorbent cotton gauze, rolled bandages and bandage cloth.

(3.) That respondent Nos. 2 & 3 issued Notice No. JKMSCL/Dressing Material/2015/ 313 dated 12.12.2015 (Annexure-B to the writ petition) inviting e-bid on behalf of the J.&K. Kashmir Medical Supplies Corporation for finalization of Annual Rate Contract for the procurement of Dressing material from the manufacturers/direct importers/authorized distributors/dealers of the manufacturers/direct importers. The tendering process initiated vide aforesaid NIT was under two cover system i.e. Technical Bid in Cover 1 and Financial Bid in Cover 2.