SURUCHI FOODS PRIVATE LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing/setting aside the decision taken by the procurement/purchase committee in its meeting dtd. 18/1/2022 (Annexure-3 to the writ petition) held under the chairmanship of Director, Social Welfare (the respondent no. 2) whereby the petitioner has been technically disqualified from participating in e-Tender Ref. No. PRO-01/2021-22 dtd. 17/11/2021 issued by the Directorate of Social Welfare, Department of Women, Child Development and Social Security, Government of Jharkhand. Further prayer has been made for issuance of direction upon the respondent nos. 1 and 2 to allow the petitioner to participate and compete in the financial bid as well as to quash the work order, if any, issued in favour of any other bidder(s).

(2.) The factual background of the case as stated in the writ petition is that the Directorate of Social Welfare, Department of Women, Child Development and Social Security, Government of Jharkhand issued a notice inviting tender bearing e-Tender reference no. PRO-01/2021-22 on 17/11/2021 for supply of "Micronutrient Fortified and/or Energy Dense Food (MFEDF)" as supplementary nutrition (Take Home Ration) for distribution among children from 06 months to 03 years of age, Severely Acute Malnourished (SAM) children from 06 months to 06 years of age, pregnant women and lactating mothers under 'Anganwadi Services' Scheme of Umbrella ICDS through 38,432 Anganwadi Centres in the State of Jharkhand. The petitioner and others participated in the said tender by submitting requisite documents however as per the Technical Evaluation Summary details (Tender Summary Reports) which was uploaded on the online portal of Jharkhand Tenders (e-Procurement System of Government of Jharkhand) on 18/1/2022, the technical bid of the petitioner was rejected by the procurement/purchase committee.

(3.) Mr. Indrajit Sinha, learned counsel appearing on behalf of the petitioner, submits that the petitioner has been technically disqualified mainly on two grounds- firstly on the ground that the action of foreclosure of agreement was taken by the Department of Women and Child Development, Gandhinagar, Gujarat against the petitioner and secondly on the ground that the agreement of a company namely M/s. Murliwala Agrotech Pvt. Ltd., which was allegedly found to be a group company of the petitioner having financial linkage with it, was foreclosed by the Department of Women and Child Development, Gandhinagar, Gujarat. It is further submitted that both these grounds are wholly perverse, non-est and arbitrary. The procurement/purchase committee's decision is based on irrelevant considerations which are not germane to the petitioner's eligibility under the terms of tender, making the entire decision as well as decision making process irrational being wholly arbitrary, warranting interference of this Court.