SWADESH CH. SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The writ Petitioner, who is a class-1 contractor registered with the Public Works Department CPWD'), Government of Tripura, filed the instant writ petition for quashing the Press Notice Inviting Tender No. EE-/IED/106/2009-10 dated 23.12.2009 (Annexure 1 to the writ petition) whereby and whereunder the Respondent No. 4, Executive Engineer, Internal Electrification Division, PWD invited sealed percentage rate tender(s) for the work "Construction of Examination Branch at Tripura University Complex, Surjamaninagar/providing concealed Internal Electrification thereof from the Central and State Public Sector Undertaking/enterprise and eligible Contractors/Firms/Agencies of appropriate class registered with PWD/TTAADC/MEC CPWD/Railway/ Other State PWD for the work, namely, "Construction of Examination Branch at Tripura University Complex, Surjamaninagar/providing concealed Internal Electrification thereof (2nd Call)" and to cancel and set aside the Press Notice Inviting Tender No. EE-EED/06/2010-2011 dated 6.4.2010 whereby and whereunder the Respondent No. 4 invited sealed percentage rate tender(s) and also for a direction to the Respondents to perform their respective duties and issue work order in favour of the Petitioner as he has become the first lowest formal tenderer in respect of the Press Notice Inviting Tender ('TNIT') dated 23.12.2009 (Annexure 1 to the writ petition) along with other prayers.

(2.) Heard Mr. K.N. Bhattacharjee, learned senior counsel assisted by Mr. S, Acharjee, learned Counsel for the Petitioner as well as Mr. S. Chakraborty, learned Addl. Government advocate for the State Respondents.

(3.) Taking note of the prayer of the Petitioner and the question involved in the writ petition and as agreed to by the learned Counsel for the parties, the instant writ petition was taken up for final disposal at the admission stage.