NABAJIT DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Kataki learned Counsel appearing for the Petitioner. Also heard Mr. D. P. Chaliha learned senior counsel representing Respondent No. 1. Mr. H. Rahman learned Government Advocate makes the submission on behalf of the State-Respondents.

(2.) This matter pertains to the selection of Respondent No. 4 for execution of the contract on the basis of the tender notice dated September 30, 2009 issued by the Inspector General of Prisons, Assam. The contract pertains to supply of 11,000 numbers of woollen blankets for consumption in the jails in the State.

(3.) Amongst the six tenders the Petitioner's offer at Rs. 234 was found to be the second lowest and the offer of Respondent No. 4 at Rs. 235 was found to be the third lowest. The tender of party which made the lowest offer was rejected as non-responsive.