S.G.MEHARE,J. - (1.)Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.
(2.)The petitioner has impugned the communication dtd. 2/8/2024 of respondents nos.1 and 2 rejecting his tender during technical evaluation by the duly constituted committee.
(3.)Respondents nos.1 and 2 had invited the tenders to hire the LMV vehicles with valid commercial usepermit at Shirdi Airport. The petitioner had submitted his tender on 9/5/2024 and 13/5/2024. Respondents nos.1 and 2 had raised the clarification from the petitioner and sought the details. The petitioner has removed the deficiencies. Thereafter, on 18/7/2024, the petitioner received communication from respondent no.2 that his E-tender has been technically qualified. The financial bid opening is scheduled on 19/7/2024 at 12.00 hrs at MADC Head Office, Mumbai. He was also informed that if he wishes to attend the opening of financial bids, he may present on the given date at the MADC Head Office, Mumbai. However, on 2/8/2024, he suddenly received the impugned communication rejecting his bid during technical evaluation. The issuance of the tender, the submissions of the tender by the petitioner, a communication to him dtd. 18/7/2024 are not in dispute.