PRAKASH KUMAR MOHANTY Vs. STATE OF ORISSA

JUDGEMENT

(1.) ASSAILING the decision of the opposite parties in rejecting the technical bid of the petitioner, vide Annexure -5, he has filed this writ petition.

(2.) THE case of the petitioner is that he is an 'A' Class Contractor. Pursuant to e -procurement tender call notice issued by the Superintending Engineer, Balangir (R&B) Circle, Balangir for the work "Improvement to Purunapada Road (SH -44 to NH -26) from 0/00 KM to 01/150 KM under State Plan for the Year 2014 -15", he submitted the bid on 7.9.2014. His technical bid was opened along with others, but the same was rejected untenable and unsuccessful grounds for noncompliance of clause nos.18 and 124(e) of the DTCN.

(3.) HEARD Mr.J.K.Mohapatra, learned counsel for the petitioner and Mr.J.Pattnaik, learned Addl. Government Advocate.