GLOBAL ASSOCIATES Vs. STATE OF ASSAM

JUDGEMENT

(1.) This petition, filed under article 226 of the Constitution of India, seeks quashing of award of contract dated 26.03.2013 in favour of respondent No. 3.

(2.) Contract in question, is -Renovation and Modification of River Vessel TS Brahmaputra (CTC)-.

(3.) Director of Inland Water Transport, Assam (respondent No. 2), issued Notice Inviting Tender (NIT) dated 22.02.2013, inviting sealed tenders for the above contract work, the estimated cost of which was Rs. 86,74,190.00. Earnest money fixed was 2% of the quoted value and the period of completion was 60 days from the date of issue of work order.