DILIP BUILDCON LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner-Company has filed the present petition challenging the order dated 05.01.2018 wherein its technical bid has been treated as "non-responsive" on account of not fulfilling the required experience of seven years, as the petitioner-Company is alleged to have commenced the construction work on 27.12.2010.

(2.) The petitioner-Company has felt aggrieved against order dated 29.01.2018, passed by the Chief Engineer (first appellate authority) and order dated 13.04.2018, passed by the Principal Secretary, Water Resource Department (second appellate authority), who have rejected the first and second appeals respectively filed by the petitioner-Company against rejection of his technical bid, communicated to him vide order dated 05.01.2018.

(3.) The petitioner-Company has further sought a mandamus against the respondents to consider its technical bid as responsive and to evaluate the financial bid accordingly in pursuance of E-Notice Inviting Bid No.07/2017-18 dated 10.10.2017 for construction of Isarda Dam, across Banas river for drinking water, near village Banetha, District Tonk (Rajasthan).