BABLU SHARMA Vs. DAMODAR VALLEY CORPORATION

JUDGEMENT

(1.) W.P.(C) No. 809 of 2021 has been filed for quashing letter dtd. 20/2/2021 (Annexure-9 to the writ petition), whereby the technical bid of the petitioner in Tender No. DVC/Tender/CTPS/CIVIL/C&M/Works and Service/00070 dtd. 18/8/2020 (hereinafter referred to as "the said Tender") has been rejected with the remarks "Techno-commercially NOT NIT compliant bidder". Further prayer has been made for issuance of direction upon the respondents to consider the technical and financial bids of the petitioner in terms with Clause 8.0 of Techno-commercial Terms and Conditions of the NIT.

(2.) W.P.(C) No. 810 of 2021 has been filed for quashing letter dtd. 20/2/2021 (Annexure-9 to the writ petition), whereby the technical bid of the petitioner in Tender No. DVC/Tender/CTPS/CIVIL/C&M/Works and Service/00073 dtd. 20/8/2020 (hereinafter referred to as "the said Tender") has been rejected with the remarks "Techno-commercially NOT NIT compliant bidder". Further prayer has been made for issuance of direction upon the respondents to consider the technical and financial bids of the petitioner in terms with Clause 21.0 of Techno-commercial Terms and Conditions of the NIT.

(3.) W.P.(C) No. 811 of 2021 has been filed for quashing letter dtd. 20/2/2021 (Annexure-9 to the writ petition), whereby the technical bid of the petitioner in Tender No. DVC/Tender/CTPS/CIVIL/C&M/Works and Service/00074 dtd. 20/8/2020 (hereinafter referred to as "the said Tender") has been rejected with the remarks "Techno-commercially NOT NIT compliant bidder". Further prayer has been made for issuance of direction upon the respondents to consider the technical and financial bids of the petitioner in terms with Clause 22.0 of Techno-commercial Terms and Conditions the NIT.