RSVCPL AKG JV Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Dutta, learned senior counsel for the petitioner. Also heard Mr. A. Dasgupta, learned senior counsel for the respondent Railway authorities.

(2.) The tender notice No. CE/CON/N-A/EMB/2019/05/RT-1 dated 17.12.2019 was issued by the respondent Northeast Frontier Railway through e-tendering system inviting tendered bids from experienced and reputed contractors/firms for the works amongst others, Tender No. CE/CON/N-A/EMB/2019/05/RT-1 and Tender No. CE/CON/N-A/EMB/2019/06/RT-1.

(3.) Tender No. CE/CON/N-A/EMB/2019/05/RT-1 pertains to earthwork in formation for making railway embankment, construction of minor bridges, blanketing work, construction of RCC drain and all other connected ancillary works between Km 251.41 to 277.00 between New Bongaigaon (NBQ) (Excluding)- Patiladaha (PTLD) (Excluding) DL section of New Bongaigaon (NBQ) Agthori (AGT) BG doubling project.