NIHARIKA ENTERPRISES Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. I. Choudhury, learned Senior Counsel, assisted by Mr. S. Biswakarma, learned counsel for the petitioner. Also heard Mr. B. Gogoi, learned Standing Counsel, Health and Family Welfare Department, appearing for all the respondents.

(2.) The petitioner is aggrieved with the rejection of his bid amount, on the ground that he had not submitted the IT return for the assessment year 2022-2023, in terms of the tender condition.

(3.) The petitioner's case in brief is that a tender notice was issued on 1/8/2023 by the Tezpur Medical College and Hospital, for supply of stationary items and 16/8/2023 was the last date for submission of bids. The tender was to be opened on the same date, i.e., 16/8/2023 at 2 P.M.