KONKAN RAILWAY CORPORATION LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the parties, the matter is heard finally.

(2.) This writ petition takes an exception to order dtd. 27/1/2025 by which technical bid submitted by the petitioner has been found to be non-responsive and rejected. In order to appreciate the grievance of the petitioner, relevant facts need mention, which are stated infra.

(3.) The petitioner is a Company registered under the Companies Act, 1956 and is a Public Sector Undertaking. The majority shareholder of the petitioner is the Government of India and it functions under the administrative control of Ministry of Railways. The petitioner has executed several railway projects at various locations across the country. The net-worth of the petitioner is approximately Rs.5865.00 crores.