RANJIT KUMAR NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE main question which arises for decision in this petition is -

(2.) BRIEFLY stated, the facts of the case are that the petitioner along with many others including private respondent no.4 submitted tenders for transportation of food grains meant for distribution under the Public Distribution System (PDS). The State of Tripura is following the system of e -tendering and according to the petitioner, the tenders of the private respondents were informal as they did not comply with the terms and conditions of the tender. The main allegation is that the bank documents which were uploaded along with the e -tender of the private respondents were not notarized.

(3.) IT is not only Clause -(iii) which will have to be read, but we will also have to read Clause -(iv), (v) and (viii) of the Information & Instruction for Bidder which read as follows: -