R.S. ENTERPRISE Vs. STATE OF ASSAM

JUDGEMENT

(1.) The issue in this writ petition pertains to a Notice Inviting Tender (NIT) floated by the Jorhat Municipal Board for construction of various roads and drains.

(2.) The case of the petitioner is that its bid was found to be the lowest in spite of which, the work was not allotted to it and on the other hand, a re-tender notice dtd. 20/2/2020 was issued which is the subject matter of challenge.

(3.) At the outset, a brief narration of the facts would be beneficial. The Jorhat Municipal Board (Board) had issued an NIT on 24/1/2020 calling for bids for 39 numbers of civil works under the Board. The work under Sl. No. 29, namely, "Improvement of Borada Phukon Path in Ward No. 14 providing ICBP" is connected with this writ petition.