M/S. MATRIX ASSOCIATES Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS is an intra -court appeal filed by the writ petitioner of WP(C) No.5486/2014 under Rule 2(3) of Chapter V-A of the Gauhati High Court Rules against the order dated 26.02.2014 passed by the Single Judge in abovementioned writ petition. By impugned order, the learned Single Judge dismissed the appellant 's writ petition and declined to grant them the relief claimed therein. So the short question, which arises for consideration, in this writ appeal, is whether learned Single Judge was justified in dismissing the appellant 's writ petition.

(2.) FACTS of the case lie in a narrow compass. They, however, need mention in brief:

(3.) THE appellant (writ petitioner) is engaged in the business of sale of the said goods. They claimed that they obtained the bid documents with an intention to submit the tender for supply of the goods specified in NIT and finding that the NIT contained several defects in the specifications mentioned in relation to the goods to be supplied by the tenderers, requested the concern authorities of the State to clarify the doubts/defects in the specifications of the goods to enable the appellant (writ petitioner) to submit the tender and participate in the tender process. Since appellant 's request was not acceded to by the authorities concern and hence, they filed the writ petition, out of which, this intra court appeal arises.