CHONGTHAM JAYANTAKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri A. Mohendro, learned counsel appearing for the petitioner; Shri Y. Nirmolchand, learned Sr. Advocate appearing for the respondent Nos. 2; Shri N. Jotendro, learned Sr. Advocate appearing for the respondent No. 3 and Shri Y. Ashang, learned Government Advocate appearing for the respondent No. 1.

(2.) 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 a fresh tender with respect to the work being AGM-II/ 137 (FERT)/Pt.-IV for transportation of Urea Fertilizer (15,000 MT) from Dimapur Rakepoint to Imphal and Jiribam Rakepoint to Imphal.

(3.) The facts of the case as narrated in the writ petition are that the Government of Manipur through the Department of Agriculture, issued a Notification dated 19.12.2017 inviting quotations in two bids system (Technical and Price Bid) from interesting Transport Firms/ Agencies for transportation of Urea Fertilizer (15,000 MT) from Dimapur Rakepoint to Imphal and Jiribam Rakepoint to Imphal. The petitioner being an interested Transport Agency, was prepared to submit his tender but before he could do so, the State Government issued a "Corrigendum on Invitation of Bid" dated 04.01.2018 informing that the invitation was re-uploaded due to some technical reason and the last date of submission and opening of bids were thereby extended as detailed therein.