- (1.) Two motoring giants, involved in the business of manufacture and supply of Bus Chassis, have locked horns in this legal bout on the strength of their respective bids offering to supply the required chassis to the U.P. State Road Transport Corporation, a State Undertaking.
(2.) This writ petition has been filed assailing the decision of the Corporation eliminating the petitioner from the final bidding process of supply and purchase of 700 Diesel Passenger Chassis for a 52 seater bus vide E-Tender No.1812 MT/15-61V/15-16 dated 25.8.2015, and also the award of contract under the aforesaid tender for supply of the said chassis to the respondent no.5.
(3.) The controversy centres around the uploading of a mandatory certificate Bus Code AIS 052 required to accompany the tender documents relating to the specified design of the chassis for building a 52 seater body over the same. The petitioner has primarily raised the contention that the respondent no.5 had not uploaded the said certificate along with its E-Tender documents in relation to Tender No.1812, and therefore if the petitioner had obtained the certificate and produced the same before the respondent-Corporation there was no occasion to have rejected its bid, the said deficiency having been completed, moreso in view of the fact that the respondent no.5 was treated to have filed a valid certificate of 2012, which was in fact not a valid certificate and secondly that the certificate uploaded by the respondent no.5 against another tender no.1813 was taken into consideration.;