AMBUJA CEMENT EASTERN LTD Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. D.C. Saha, learned counsel appearing for the petitioner as well as Mr. S. Chakraborty, learned Addl. Govt. Advocate for the state.

(2.) THE grievance of the petitioner as canvassed in the writ petition is that in response to the DNIT No.DT -1/EE/RDSD/01 -02, dated 17.02.2001 for supply of ISI marked portland ordinary Portland cement to the various stores of the tendering authority in the Districts, the rate so asked for to be quoted against each of the Districts, the writ petitioner admittedly quoted the following rates :

(3.) THE petitioner was thereafter asked to submit detailed analysis of the rates so quoted for by the tendering authority, the Executive Engineer, R.D. Store Division, Agartala by the letter dated 09.04.2001. The relevant part of the said letter is extracted hereunder :