ARUP KUMAR MAZUMDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. M. Bhuyan, learned counsel for the appellants as well as Mr. A.D. Choudhury, learned counsel, representing the

(2.) THIS appeal is directed against the judgment and order dated 13.3.2012 passed by the learned Single Judge in WP(C) No. 4960/2011, by which the writ petition filed by the present two appellants along with one Sri Subrat Hazarika assailing the Short Notice Inviting Quotation (SNIQ) dated 25.7.2011 issued by the Superintending Engineer of Public Works Department, Lower Assam Mechanical Circle, Guwahati has been dismissed.

(3.) THERE is no dispute that the SNIQ apart from being affixed in the official notice board was also uploaded in the website for access to all. That apart the same was also published in the issue of the English daily "Eastern Chronicle" dated 26.7.2011.