AIR 2016 SUPREME COURT 4946 ::(2016) 10 Scale 50 ::AIR 2017 SC (Civil) 1624 ::(2016) 6 All WC 6223 ::2016 (15) SCC 272 ::(2017) 1 JLJR 24 ::(2017) 1 Pat LJR 200

Supreme Court Of India

(From : Orissa)

Hon'ble Judge(s): Dipak Misra, Uday Umesh Lalit , JJ

Constitution of India , Art.14, Art.226— Tender - Rejection of - Judicial review - Techno-commercial bids invited by respondent-NTPC for development and operation of coal mines in State - Appellant-bidder not shown to have necessary experience of drilling for blasting purpose - Assessment by technical committee that appellant did not meet qualifying requirement was justified - Decision taken that appellant was technically non-responsive - Is manifestly in consonance with language of tender document - Technical evaluation or comparison by Court, not permissible in exercise of power of judicial review. (Para 24 25)