CLASSIC ENGICON PVT. LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By filing this writ petition, this petitioner has prayed for the following reliefs:-

(2.) Facts are not in dispute. A tender was floated by the Road Construction Department, Government of Jharkhand, on 4/11/2022. The petitioner participated in the tender. However, his tender was rejected on the ground that he did not satisfy the conditions of the Standard Bidding Document appearing in (b) of Clause 4.5 B (page No.32) which provides that the petitioner has to annex appropriate document regarding availability for the work in question of personnel with adequate experience as required as per Annexure-II. Annexure-II provides that there should be six different types of personnel starting from Project Manager to Survey Engineer. The Project Manager has to have the qualification of Bachelor of Engineering in Civil with 15 years of experience with five years as Manager.

(3.) We have carefully examined the affidavit of the concerned employee of the petitioner which is page 88. Contents of this affidavit do not show that the said employee had an experience of 15 years in Civil Works and five years as a Manager. So, the learned counsel for the petitioner could not demonstrate manifestly an error committed against him and we are of the opinion that the technical bid of the petitioner has been rightly rejected by the authorities as he does not satisfy the requisite qualification in terms of deployment of personnel for the work.