ASEAN AGENCIES Vs. STATE OF A P

JUDGEMENT

(1.) Heard Mr. J. Jini, learned counsel for the petitioner and also heard Mr. S. Tapin, learned Sr. Govt. Advocate appearing for the State respondents.

(2.) This is a writ petition praying for quashing and setting aside the Cancellation order issued under Office Memo No. CEAP(CZ-B)/W-5/CRF/TS/2018-19/2267-68, dated 05.08.2019 by the Chief Engineer, (CZ-B), PWD, A.P., cancelling the Memorandum No. CEAP(CZ-B)/W-5/CRF/TS/2018- 19/3816-17, dated 17.09.2018, wherein, Kaying Township Road Network construction was splitted into 2(two) and following the same, 2(two) Notices Inviting Tenders under (NITs) No. EE/RUM/CRF/E-NIT/2019-20/02/03, dated 31.03.2019, were issued and the letter dated 05.08.2019 of the same Chief Engineer, issued under his Office Memo No. CEAP (CZ-B)/W-5/CRF/TS/2018- 19/2269-70 by which the cancellation was conveyed with a direction to the Superintending Engineer, Boleng Civil Circle-PWD to submit a single draft Notice Inviting Tender(NIT) for the same project (amalgamated now) to his office at the earliest for approval. And, praying for issuance of appropriate writ or direction directing the respondents to declare the result of the bids submitted in pursuance of the said 2(two) NITs.

(3.) In order to facilitate quick and easy implementation of the project for construction of Kaying Township Road Network under CRF, the Chief Engineer (CZ-B), PWD, Arunachal Pradesh, vide Office Memorandum No. CEAP (CZ-B)/W-5/CRE/TS/2018-19/3816-17, dated 17.09.2018 splitted the work into 2(two) packages; Package I and Package- II. Thereafter, two separate NITS for the two packages were notified as; NIT No. EE/RUM/CRF/E-NIT/2019-20/02, dated 15.07.2019, with the tender amount of Rs. 7,07,23,081/- (for the Package-I) and NIT No. EE/RUM/CRF/E-NIT/2019- 20/03 with a tender amount of Rs. 7,01,20,944/- (For the Package No. II).