GIEPL Vs. ADDITIONAL CHIEF ENGINEER

JUDGEMENT

(1.) The instant petition has been filed by the GIEPL-HSEPL (JV) challenging the order dated 05.01.2018 wherein its technical bid has been treated as non-responsive on account of not furnishing bank guarantee in the name of joint venture. The procuring entity found that the amount of bid security by way of bank guarantee was only in the name of lead partner.

(2.) The petitioner has also challenged the order dated 29.01.2018 passed by the first appellate authority dismissing the first appeal filed by the petitioner against rejection of their bid and further the petitioner is aggrieved by the order dated 13.04.2018 passed by the second appellate authority dismissing the second appeal of the petitioner.

(3.) The petitioner has sought a declaration against the respondents to declare the petitioner as responsive bidder in technical bid and further prayer has been made to accept the financial bid of the petitioner and to consider them for award of contract 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).