ANN ASSOCIATES Vs. GENERAL MANAGER, NORTHERN FRONTIER RAILWAY

JUDGEMENT

(1.) The present challenge is with regard to an office order dtd. 25/10/2021 by which a tender floated by the Railways was discharged without assigning any reasons. The petitioner claims suffering of legal prejudice by such action and has, therefore, approached this Court under Article 226 of the Constitution of India.

(2.) Before delving into the issue which has arisen for adjudication, it would be convenient if the facts of the case are put on record in brief.

(3.) The petitioner is a partnership firm and carries out the business of general contractors. On 9/11/2020, a Tender Notice was floated by the Divisional Railway Manager, Rangia Division, inviting Expression of Interest (EoI) for developing the existing Goods Sheds at Baihata (BIZ), Rangia (RNY) and Ghograpar (GOE) Railway Stations of the Rangia Railway Division through private investment. Subsequently, on 19/5/2021, the office of the Sr. Divisional Commercial Manager, Rangia Railway Division, NRF issued tender notification pursuant to which, on 24/6/2021, the petitioner had submitted its bid along with earnest money which was a two bid system, viz, technical and financial.