SANJAY KISHAN KAUL, J. - (1.) THE Haryana State Cooperative Supply and Marketing Federation Limited (hereinafter referred to as 'Hafed')/respondent No.1 invited tenders on 23.7.2012 for construction of a godown of the capacity of 45,000 Metric Ton in Round V under Private Entrepreneur Godown Scheme -2008, for food grains of Food Corporation of India/Respondent No.3 at Gohana Centre. The last date for submission of tender was 23.7.2012. Eight tenders were submitted, which were opened on 27.7.2012.
(2.) THE petitioner was one of the eight parties who had applied and was found technically qualified. A Scrutiny Committee consisting of representatives of different departments of Hafed and Food Corporation of India was set up to submit a report. Simultaneously, District Level Committees were also set up to submit their reports about sites, etc. Two of the sites were not found suitable against which representations were received. After the officers had inspected the sites and carried out technical evaluation, a report was submitted before the Senior Officers' Committee, which took a call on the basis of which the bids were accepted or rejected. It may be noticed that initially seven of the bids, including that of the petitioner, were rejected but that issue was revisited. It is only on 28.1.2013 that a complaint dated 23.1.2013 is stated to have been received on behalf of the petitioner in respect of finalisation of the bids relating to Gohana Centre which, in turn, was also scrutinised. There were three parties who were, ultimately, found technically qualified, including the petitioner (respondent No.4 and respondents No.5 and 6 being the other two parties) and their financial bids were opened on 21.2.2013, where the bid made by the petitioner was least competitive seeking to quote a rate of Rs. 4.23 per quintal per month as against the other two bids which were at par at Rs. 3.24 per quintal per month. It may be noticed that there was a substantial difference in the financial bids between the petitioner and other two technically qualified bidders.
(3.) THE petitioner, through representative, continued to make representations and grievance and the present petition has been filed only on 21.9.2013.;