PRADIPTA KU. BEHERA Vs. STATE

JUDGEMENT

(1.) HEARD Mr. Biswabihari Mohanty, learned counsel for the petitioner and Mr. J.P. Patnaik, learned Addl. Government Advocate for the opposite party.

(2.) SANS unnecessary details, the facts essential to be stated for the purpose of disposal of the present petition are that the petitioner who claims to be a registered 'A' class P.W.D. Contractor under the Government of Orissa offered his the bid in the process referred to in the aforementioned IFB for the work 'Construction of Jetty and Waiting Hall (Public Rain Shelter) at Gandakula in Jagatsinghpur District.

(3.) THREE other bidders also participated. However, the bids were cancelled. Prior to the process, the Executive Engineer, Ports and IWT, South Division, Berhampur had floated Bid Identification No. EE/P&IWT(SD) -09/2013 -14 also for the same work for an estimated amount of Rs. 85,00,000/ - in which the petitioner had offered his bid and his tender was admitted. However, eventually, it was cancelled for which he approached this Court with W.P.(C) No. 13169 of 2014. The petitioner has pleaded that in the said writ proceeding, opposite party filed counter contending that the cancellation was on account of non -fulfillment of eligibility criteria prescribed by Clause 103(f), sub -clause (i) and (ii) of IFB in respect of the work applicable to both the process.