GAIKHONLUNG PANMEI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri Ajoy Pebam, learned counsel appearing for the petitioner and Shri Niranjan Sanasam, learned Government Advocate appearing for the respondents.

(2.) According to Shri Ajoy Pebam, the NIT dated 08-11-2019, for the 4th time, was issued by the Chief Engineer, RED, MSRRDA inviting bids from amongst the eligible bidders. Petitioner being eligible applied for it in respect of Tamenglong, Package No. MNO 7202 and MNO 7182.

(3.) The grievance of the petitioner is that the Technical Bids were opened as per the NIT. As per the Tender Summary Report filed as Annexure (A/6 Colly.), petitioner's bid was technically accepted in respect of which the technical bid report dated 05-02-2020 was issued.