- (1.) The petitioner was one of the bidders for the supply of an L.T. Distribution Box for which the tender was floated by the respondent no. 3 Corporation and upon the rejection of his technical bid, and the acceptance of the final bid of the respondent no. 5 that the present writ petition has been filed questioning the decision making process of the respondent Corporation on various grounds.
(2.) A prayer to quash the decision of the Committee dated 2nd December, 2015 as also the impugned technical bid evaluation summary dated 5th December, 2015 has been made with a further prayer that a mandamus be issued to consider the petitioner's technical bid in accordance with the tender terms and conditions once again.
(3.) The respondent Corporation is represented by Sri J.N. Mathur, learned Senior Counsel who has assisted the court to urge that the said challenge raised does not call for any interference as the decision making process has proceeded on sound evaluation that does not suffer from any infirmity.;