HEMANTA KARMAKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The same writ petitioner has preferred both the writ petitions ' W.P.[C] no. 7967/2022 and W.P.[C] no. 523/2023 ' under Article 226 of the Constitution of India to challenge two separate tender processes initiated by the same authority, that is, Mission Director, Samagra Shiksha, Assam [the respondent no. 4 in both the writ petitions].

(2.) The tender process, as assailed in the writ petition, W.P.[C] no. 7967/2022 [hereinafter also referred to as 'the 1st Writ Petition', at places, for easy reference], has been initiated by a Notice Inviting Tender [NIT] dtd. 1/11/2022 for Tender no. GEM/2022/B/2693580. The concerned tender process, as challenged in the writ petition, W.P.[C] no. 523/2023 [hereinafter also referred to as 'the 2nd Writ Petition', at places, for easy reference], has been initiated by a Notice Inviting Tender [NIT] dtd. 13/1/2023 for Tender no. GEM/2023/B/2982233. Both the tender processes are initiated for procurement of Dual Desks and Benches.

(3.) The petitioner has stated that he is the proprietor of a firm by the name and style, M/s JK Group and Company, which has its registered office at Guwahati, Kamrup Metropolitan District.