YAMBEM SANJIT MEETEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri I. Bikramjit, learned Advocate appearing for the petitioner in WP(C) No.848 of 2018 and Shri Ajoy Pebam, learned Advocate appearing for the petitioner in WP(C) No.186 of 2019; Shri N. Kumarjit, learned Advocate General for the State respondent sand Shri Ng. Somorjit, learned Advocate appearing for the respondent No. 6.

(2.) Since the above two writ petitions have arisen out of a similar set of facts, the same are being disposed of by this common judgment and order.

(3.) 1. By the instant writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to conduct the tender process of the work "Installation of Flood Lighting at Main Stadium and Hockey Stadium of Khuman Lampak Sports Complex, Imphal, Manipur" in a free and fair manner to ensure a healthy bidding process and also to direct the respondents to rectify the pre-qualification/ eligibility criteria of the tender notice of the said work. The petitioner who has been assured by the firm/ company of the respondent No.7, proforma respondent for backing and authorizing him to act on its behalf in the present tender process, is not in a position to participate in the said tender process due to the restrictive specifications imposed in the pre-qualification/ eligibility criteria. Though the respondent No.7 being a reputed company and having established a firm footing in the field of electrical in the country, it has been ousted from the tender process due to highly arbitrary and irrational eligibility criteria stipulated in the tender documents.