MEGA ELECTRICALS Vs. ASSAM STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Challenge in this writ petition is made against the notice for re-tendering vide Tender Specification No. AEGCL/MD/Tech-270 (Kh-Rot)/ 2009/Revised or any process relating to the said tender seeking a direction to award the work as per the Tender Specification No. AEGCL/ MD/Tech-270 (Kh-Rot)/2009 to the Petitioner being the lowest bidder in terms of Notice Inviting Tender ('NIT' for short) dated 14.6.2009.

(2.) The ground seeking the relief as indicted above is summarized here in below:

(3.) Heard Mrs. A. Sarma, Learned Counsel appearing for the Petitioner. Also heard Mr. B.D. Das, learned Senior counsel assisted by Mr. H.K. Sarma, Learned Counsel appearing for Respondent Nos. 1 to 5 and Mr. I. Rafique, Learned Counsel appearing for Respondent No. 6.