G.K.GASES AND CHEMICALS Vs. REHABILITATION PLANTATIONS LIMITED

JUDGEMENT

(1.) The dispute raised in this writ petition is with regard to the price quoted by the petitioner pursuant to Ext.P1. It was a contention of the respondents that though the petitioner was the lowest tenderer, the price quoted was far higher than the price which was offered by the petitioner in respect of supply of the same material in other public sector undertakings on comparable terms. By Ext.P11, re-tender was proposed, which is under challenge.

(2.) The learned counsel for the petitioner submits that the petitioner had agreed to supply the Anhydrous Ammonia at the rate of Rs.38.75+18% GST per Kg in response to Ext.P1 and that in view of the fact that the petitioner is quoting the said rate, the re-tender proceedings may be dropped and the work may be allotted to the petitioner.

(3.) The learned counsel for the respondents submits that the work is liable to be awarded to the petitioner on the said terms, if the petitioner is willing to meet the costs of these proceedings. Having considered the contentions advanced and in view of the arguments raised, I am of the opinion that since the petitioner has quoted a rate of Rs.38.75 per Kg of Ammonia with GST, the said offer is liable to be accepted by the respondents. Accordingly, this writ petition is disposed of directing the award of the contract to the petitioner at the rate of Rs.38.75+ 18% GST per Kg. No further proceedings shall be taken on the basis of Ext.P11 and the re-tender shall stand dropped.