SRI SAMIR GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) With the consent of the parties the writ petition has been finally disposed of at this stage.

(2.) The respondents initiated the process of inviting tenders from the experienced firm/Agency for OperationManagement of GBP Hospital Canteen at Agartala Government Medical CollegeGBP Hospital, Agartala and the prospective bidders were invited to submit their bids in sealed cover subscribing "Expression of Interest for OperationManagement of GBP Hospital canteen" on certain terms and conditions which are enclosed with the tender documents dated 11th Aug., 2017 and the last date for submission of offer/Tender was on 28th Aug., 2017 up to 4 PM.

(3.) Apart from other terms and conditions of the tender document there are certain eligibility conditions under Clause-3 that on selection a successful bidder was required to deposit total amount of Rs. 1,00,000.00 which will be treated as security deposit for the GBP Hospital canteen and has to enter into an agreement before taking over the charge of the canteen and commencement of canteen work and after issue of the work order to the successful bidder, the canteen should be started within 15 days from the date of issuance of the work order. The relevant conditions of eligibility and tenure of the contract and other conditions relevant for the purpose is reproduced as under: