GIRIN DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The 3 writ appeals i.e. Writ Appeal No. 113/2014, Writ Appeal No. 118/2014 and Writ Appeal No. 122/2014 arise out of the common judgment and order dated 25.3.2014 passed by the learned Single Judge dismissing the 3 writ petitions filed by the appellants as writ petitioners. Writ Appeal No. 113/2014 arises out of W.P.(C) No. 871/2014. Writ Appeal No. 118/2014 arises out of W.P.(C) No. 873/2014 and Writ Appeal No. 122/2014 arises out of W.P.(C) No. 872/2014.

(2.) Matter relates to tender for award of contract of collection of toll over bridge on the national highway. Grievance of the appellants pertains to rejection of their technical bids as non-responsive.

(3.) Facts of the case may be briefly noted.