RANJIT BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Sarma and Mr. A Gautam, learned counsel for the petitioner. Also heard Mr. D. Saikia, learned senior counsel assisted by Mr. B Gogoi, learned counsel for the respondents in the Health Department of the Govt. of Assam.

(2.) The petitioner who is an intending bidder to the notice inviting tender (E-tender) dated 23.06.2020 of the Principal cum Chief Superintendent, Assam Medical College & Hospital, Dibrugarh (in short AMCH) is aggrieved by a subsequent corrigendum dated 27.06.2020, also issued by the Principal-cum-Chief Superintendent AMCH, by which Point No. 19 of Annexure-1 to the bidding document as well as Clause 15(d) thereof are sought to be modified in the manner provided therein. Further the word 'similar health institute' appearing in the original bidding document is sought to be modified to be read as 'similar institution'.

(3.) The relevant extract of Clause 15 of the original bidding document is extracted as below: