SOMA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has challenged the decision of the official respondents of accepting the price bid of the respondent No. 6 for allotment of rights for sale of liquor at Amarpur F. L. Shop.

(2.) Brief facts are as under:

(3.) The petitioner as well as respondent No.6 participated in the tender process. There are in all five tenderers who had qualified. The authorities opened the price bids of all these terderers and found that the offer of the respondent No.6 at Rs.85,88,788/- was the highest and that of the petitioner at Rs.53,27,771/- was second highest. It appears that after obtaining the report of verification by a specially constituted committee which was tendered on 17.01.2020, the tender was awarded to the respondent No.6. In this report, copy of which is not produced by the respondents on record, but from the original files made available for our perusal as well as that of the counsel for the petitioner, it emerges that the committee had verified that the location of the proposed shop did not breach the requirements of Rule 26 of the Tripura Excise Rules, 1990 which was incorporated in the tender condition. The committee certified that the proposed site of the shop was beyond 100 meters from any recognized educational institutions, religious places of public worship, bathing ghats, hospitals, factories etc.