BHAGYADHAR DASH Vs. STATE OF ODISHA & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Addl. Government Advocate for the State-opposite parties.

(2.) Learned Addl. Government Advocate was granted time to obtain instructions, which he states to have received. With consent of learned counsel for the parties, the writ petition is disposed of at this stage.

(3.) The case of the petitioner is that in response to a tender call notice dated 12.09.2017 issued by the opposite parties for certain work to be carried out, the petitioner had participated, along with other bidders. The bid submitted by the petitioner was at 29% above the estimated cost.