JUDGEMENT
ASHOK KUMAR GAUR,J. -
(1.) The instant writ petition has been filed challenging the decision dated 29th August, 2018, wherein the bid of the petitioner has been rejected during technical evalution, as bid of the petitioner, being technically non-responsive.
(2.) The respondent-Rajcomp Info Services Ltd. invited bids for Supply, Installation and Maintenance of Radio Frequency (RF) Links and outdoor Wi-Fi Access Point across the State of Rajasthan under RajNet Project Phase-II.
(3.) The petitioner-company claims itself to be a public sector enterprise under the control of Department of Telecommunication, Ministry of Communications, Government of India. The petitioner company is said to be set up in 1978.;
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