PRASANTA BHAGAWATI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this common judgment both the writ petitions are disposed of as the cause of action in both the petitions and the reliefs claimed are one and identical.

(2.) The respondent No. 3 issued a notice inviting tender on 6th July, 2000 for supply of Potable Alcohol/Rectified Spirit Grade- I to the North Lakhimpur Excise Ware House for a period of three years with effect from 15.9.2000 or from the date of settlement as the case may be. The petitioner was one of the participants and he has filed this petition challenging the report of the respondent No. 3, Commissioner of Excise, laying down the criteria of workable rate and suggesting settlement of the contract with the respondent No. 4.

(3.) The Commissioner of Excise, Assam issued the tender notice dated 6th July 2002 (Annexure-A) inviting tenders for supply of rectified spirit/potable alcohol Grade-I. The tenders were opened on 25.7.2000 in presence of all the six tenderers and their representatives. The six tenderers who had participated offered the rates per LPL as shown below : <FRM>JUDGEMENT_73_GAULT1_2003Html1.htm</FRM>