D. PUKEHO MAO Vs. THE STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. I. Lalitkumar, Sr. Advocate, Ms. Ayangleima, learned counsel for the petitioners, Mr. K.Rabei, learned counsel for the Respondent no.1, Mr. M. Hemchandra Singh, learned counsel for the Respondent no.2 and 3 as well as Mr. Th. Khagemba, learned counsel for the Respondent no.4.

(2.) In this writ petition, WP(C) No. 732 of 2015, the petitioner has challenged the participation of the respondent No. 4 in the tender process and awarding him the tender work in terms of the NIT No. 5/16/2014-MSRRDA/E-Tender/Ph-X(RT) dated 27.12.2014 for execution of the work under the Pradhan Mantri Gram Sadak Yojana (PMGSY) Phase-X RETENDER in respect of Tadubi Block, Senapati District for the road from Senapati to Oklong Pt-II under Package No. MN0696(A) on the ground that the respondent No. 4 is not eligible to take part in the bid and his bid is also unrealistically low and cannot be said to be responsive.

(3.) The petitioner states that in terms of the aforesaid NIT dated 27.12.2014, the petitioner and other bidders including the respondent No. 4 submitted their bids online. The eligibility conditions as mentioned in the said NIT include that Special Class Contractors who are applying must be registered with PWD, Government of Manipur and should not have incomplete works under PMGSY for which work orders were issued prior to March, 2011.