Ali Mohammed P vs. Union Territory Of Lakshadweep
Held
The Court held that the tender conditions explicitly allowed communication via email and empowered the Tender Evaluation Committee to request missing documents or clarifications, including GST returns. Since the petitioner failed to provide the requested documents within the given time, the cancellation was valid.
Facts
The petitioner's bid for a loading/unloading and stevedoring contract with the Lakshadweep Administration was cancelled for failing to submit three years' GST returns and full experience certificates. The petitioner argued that GST returns were not initially required and that communication of deficiencies via email was invalid.
Key Issues
Whether the tender authority could demand GST returns and additional experience proof not explicitly detailed in the initial tender document, and whether communication of such demands via email was valid under the tender conditions.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH TUESDAY, THE 8TH DAY OF MARCH 2022 / 17TH PHALGUNA, 1943 WP(C) NO. 4280 OF 2022 PETITIONER: ALI MOHAMMED P AGED 49 YEARS S/O. MOHAMMED, PATHUMMATHODA HOUSE, KILTAN ISLAND, UNION TERRITORY OF LAKSHADWEEP-682558. BY ADVS. G.P.SHINOD GOVIND PADMANAABHAN AJIT G ANJARLEKAR ATUL MATHEWS RESPONDENTS: 1 UNION TERRITORY OF LAKSHADWEEP REPRESENTED BY THE ADMINISTRATOR, KAVARATTI ISLAND, UNION TERRITORY OF LAKSHADWEEP-682555. 2 THE DIRECTOR (PORT, SHIPPING & AVIATION), DEPARTMENT OF PORT, SHIPPING AND AVIATION, LAKSHADWEEP ADMINISTRATION, KAVARATTI ISLAND, UNION TERRITORY OF LAKSHADWEEP-682555. 3 THE TENDER EVALUATION COMMITTEE (TEC), DEPARTMENT OF PORT, SHIPPING AND AVIATION, LAKSHADWEEP ADMINISTRATION, KAVARATTI ISLAND, UNION TERRITORY OF LAKSHADWEEP-682555, REPRESENTED BY THE DIRECTOR (PORT, SHIPPING & AVIATION). BY ADV SAJITH KUMAR V- R1 TO R3 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 4280 OF 2022 2 JUDGMENT Dated this the 8th day of March, 2022 The
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