ZIQITZA HEALTH CARE LIMITED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. AK Bhattacharyya, learned senior counsel assisted by Ms. G Goswami, learned counsel for the petitioner. Also heard Mr. D Saikia, learned Advocate General, Assam assisted by Mr. B Gogoi, learned counsel for the respondent Nos. 1 to 5 and Mr. D Das, learned senior counsel assisted by Mr. BD Deka, learned counsel for the respondent No. 6.

(2.) The grievance of the petitioner relates to his disqualification at the time of opening of the technical bids in relation to an e-Tender Notice dtd. 16/12/2022 issued by the Directorate, Animal Husbandry and Veterinary Department, Assam, whereby 181 numbers of mobile veterinary units vehicles are to be put into operation for establishment of MVU-Call Centre under the centrally sponsored scheme ESVHD-MVU under Livestock Health and Disease Control Program.

(3.) The petitioner herein has filed 2 (two) writ petitions, i.e., WP(C) No. 1169/2023 and WP(C) No. 1842/2023 against the same respondents. The respondent Nos. 1 to 5 are the State respondents, while the respondent No. 6 is the private respondent, who had been allotted the contract work in pursuance to the e-Tender Notice dtd. 16/12/2022.