UNIVERSAL ENTERPRISE Vs. STATE OF ASSAM

JUDGEMENT

(1.) The petitioner, a registered Firm in the name and style of M/s. Universal Enterprise situated at Bongaon, Beltola College Road, P.O. & P.S. Beltola, Guwahati, is aggrieved by the Annexures - 4 and 5 serious orders dated 25.02.2011 and 28.09.2011 by which the particular contract/ work orders have been issued in favour of the private respondents.

(2.) Annexure-I is the tender notice dated 29.9.2010 by which Assam Govt. Marketing Corporation Ltd. (respondent No. 4.) had invited bids (Technical and Commercial) from the interested suppliers for supply of the following utensil for 36998 Nos. of Upper/Lower Primary Schools in the offices of D.I. of Schools IS/Block Elementary Education Officers in different District of Assam.

(3.) In response to the said tender notice, the petitioner offered its bid/tender by putting the following price in respect of the items : <FRM>Judgement_931_GAULT2_2013.htm</FRM>