M/S. GREYHOUND ENGINEERS (INDIA) PVT. LTD. Vs. STATE OF JHARKHAND THROUGH THE SECRETARY, WATER RESOURCES DEPARTMENT, GOVERNMENT OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) It is the third tendering process for execution of renovation and mechanical work including painting and maintenance of electricity operated equipments of Bhim Barrage at Mohammadganj in the District of Palamau, Jharkhand in which petitioner's technical bid has been held to be non-responsive by the impugned decision of the Tender Committee contained in Letter No. 36 dated 07.01.2016 (Annexure-6 to the writ petition and Annexure-C to the counter affidavit).

(3.) Petitioner has assailed the same and also sought consideration of his financial bid alleging that the Respondent authorities have deliberately declared the petitioner's technical bid to be non-responsive in order to cut competitiveness and award the work in favour of the Respondent No. 5 who has quoted much high rate.