LAWS(ORI)-2021-1-35

SANTOSHI INFOTECH COMPUTER CENTRE Vs. STATE OF ODISHA

Decided On January 22, 2021
Santoshi Infotech Computer Centre Appellant
V/S
STATE OF ODISHA Respondents

JUDGEMENT

(1.) This matter is taken up by video conferencing mode.

(2.) Heard Mr. Gautam Mishra, learned Senior Counsel for the Petitioner and Mr. M.S. Sahoo, learned Additional Government Advocate for the State-Opposite Parties.

(3.) This writ petition has been filed by Santoshi Infotech Computer Centre, a sole proprietary concern represented by its sole Proprietor Smt. Bharati Choudhury, questioning the rejection of the technical bid of the Petitioner by the Opposite Party Nos.1 to 3 for providing Data Entry Operators for MGNREGS, MGNREGS Assistant, Assistant Computer Programmer and Data Entry Operator for OLM. The Petitioner challenges the award of the said tender to the Opposite Party No.4 despite the Petitioner being the lowest tenderer.