SAILEN KUMAR SHARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears on behalf of the Petitioner on call. Mr. D. Nath, the learned Senior Government Advocate appears on behalf of the Respondent Nos.1, 2 and 3 and Mr. J. Patowary, the learned counsel appears for the Respondent No. 4.

(2.) The instant writ petition was filed by the Petitioner challenging the decision of the Respondent Authorities in rejecting the technical bid of the Petitioner on the ground that the scanned technical document was not attested by the Petitioner i.e the bidder.

(3.) It appears from the records that this Court vide an order dtd. 11/6/2021 while issuing notice observed that the interim order sought for would be considered on 12/7/2021. Till consideration of the said interim order, the Petitioner was entitled to some ad-interim protection and accordingly directed status quo to be maintained as on 11/6/2021 as regards the execution of the work in respect to "construction of a sluice gate at Pandunath Mandir area to check backflow of river Brahmaputra" under the Guwahati East Water Resource Division till 12/7/2021.