RAM KUMAR SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Petitioner, a successful bidder, who having passed the technical bid level entered the fray of contract, is grieving before the Writ Court against the termination of technical bid and rescinding of the contract, as a consequence thereof.

(3.) Mr. Nayak, learned counsel appearing for the petitioner vehemently argues the following points for the invalidation of impugned order;