ROSMERTA TECHNOLOGIES LTD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant is the writ petitioner and is aggrieved by the judgment dated 30th November, 2018 passed by a learned Single Judge dismissing the writ petition filed by the appellant. Challenge in the writ petition was to the acceptance of the technical bid of M/s M.Tech Innovations Limited: Respondent No.3.

(2.) A request for proposal was floated by the Transport Department of the State of Rajasthan on 18.10.2018 inviting bids to issue smart card based driving license/registration certificates. Clause 3.7 of the eligibility criteria as per the documents, vide Conditions No.8 and 9 stipulated as under:-

(3.) Clause 4.3 of the documents reads as under:-