SUMENDRA KR. DE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs :

(2.) Certain facts are not in dispute. For the purposes of execution of work defined as "shifting of existing 33KV, 11KV, LT line, distribution transformer and service connection for widening of NH 44 from 82 miles (352.0KM) to Annaram Chowdhury Para (383.0 KM) within the jurisdiction of electrical Sub-Division Manu", Notice Inviting Tender (NIT) was floated by the Tripura State Electricity Corporation Limited (respondent No.2).

(3.) In response thereto, the present petitioner submitted its bid. Finding the petitioner not to be eligible on the ground of non-fulfillment of technical requirement, such bid stood rejected vide communication dtd. 27/2/2019 which reads as under :