XO FOOTWEAR PVT LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) All the four writ petitioners are in Appeal being aggrieved by the common judgment dated 11.05.2020, whereby and whereunder, learned single Judge upheld their debarment vide orders dated 18.09.2019 for one year, though it directed the Respondents to reconsider the quantum of penalty.

(2.) These writ petitioners had participated in a notice inviting tender dated 28.06.2019 floated by Jharkhand Education Project Council (in short "JEPC") for procurement of school bags. JEPC would fix the rates for the whole of the State for purchase of School Bags through e-tender. The work order was to be issued by the concerned District level authorities of JEPC. The school bags were to be supplied to the destination points i.e, concerned Blocks/BRCs in the districts. Total of seven bidders had participated. Last date for On-line submission of bid and submission of original documents with bags samples was 22.07.2019 / 23.07.2019 respectively.

(3.) As per the first corrigendum issued on 05.07.2019, JEPC changed the criteria for submission of sample report from that of N.A.B.L, accredited laboratory, to the State Government Lab. By the second corrigendum dated 19.07.2019, bidders were asked to change the logo on the school bag to be submitted along with the physical bid. By the third corrigendum dated 22.07.2019, date for submission of On-line bid was extended up to 03.08.2019 and that of physical bid with affidavit and sample bag was extended up to 12.00 noon on 06.08.2019. All the bidders including the writ petitioners submitted their On-line bid by the cut-off date.