MINTHING HORAM Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. M. Hemchandra, learned counsel appearing for the appellant -respondent No.3 in the writ petition.

(2.) THIS appeal is directed against the judgment and order 16.08.2012 passed in W.P(C) No. 731 of 2010. Since the facts leading to the filing of the writ petition of W.P(C) No.731 of 2010 had been mentioned more fully in the impugned judgment and order dated 16.08.2012 passed by the learned Single Judge, it would not be required to repeat the same. However, for deciding the writ petition, only admitted facts by both the parties is recapitulated.

(3.) IT was so happened that the bids were tie between the parties, i.e. the petitioner and others. Under the terms and conditions of the Standard Bidding Document in case there is a tie between the bidders, the technical bid should be taken into consideration. Para 30.2 of the Standard Bidding Document clearly speaks as follows: