JAIN VIDEO ON WHEELS LTD Vs. STATE OF U P
LAWS(ALL)-2014-5-228
HIGH COURT OF ALLAHABAD
Decided on May 21,2014

Jain Video On Wheels Ltd Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) A Request For Proposals (RFP) was issued by the Department of Medical, Health and Family Welfare of the Government of Uttar Pradesh in respect of a project under the aegis of the National Rural Health Mission (NRHM). The project which was labelled as '102 National Ambulance Services' envisaged the provision of ambulance facilities 24 X 7 in all the districts of the State that would be accessible through a 24 hour toll free number. The basic purpose of the project was to identify and respond to requests seeking transport and drop-back facility for pregnant women and sick neonates under the Janani Shishu Suraksha Karyakaram (JSSK) and Janani Suraksha Yojana (JSY) schemes. Consequently, under the scheme, a successful bidder was to establish and operate an exclusive 24 hour call centre for managing and coordinating ambulance services and to provide trained manpower and equipment that would stabilize the beneficiaries and transport them to the nearest designated facility within the shortest possible time.
(2.) The proposals were required to be submitted in the form of a qualification bid and financial bid. A pre-bid conference was proposed to held. The RFP document stipulates the following requirements in regard to technical eligibility and financial capacity : "2.3.2 To be eligible for bidding under this RFP, an applicant/bidder shall fulfil following conditions of eligibility: a. Technical Capacity: The Bidder should have at least 3 (three) years experience of running a minimum fleet of 100 Ambulances supported by a centralized call centre of at least 35 seats for last three years set up by the bidder; and b. Financial Capacity: The Bidder should have an average annual turnover/gross receipts of at least Rs.50.00 Crores for the last three financial years (i.e. FY 2010-11, 2011-12 and 2012-2013)."
(3.) The RFP stipulated that a bid security of Rs.2 crores would be furnished which had to be kept valid from the date of the submission of the bid for a period of 180 days.;


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