CONSULTING ENGINEER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Singha, learned counsel for the petitioners. Also heard Ms. M. Katoky, learned Standing Counsel for the Department of Animal Husbandry & Veterinary, Government of Assam who is representing the respondent Nos. 1 to 4, Mr. H. K. Das, learned counsel appearing for the respondent No.5, 6 and 7 and Mr. D. Nath, learned Senior Government Advocate for the State of Assam, who had assisted this Court on request for purpose of dealing with the provision of the Contract Labour ( Regulation and Abolition) Act, 1970 and the Contract Labour (Regulation and Abolition) Assam Rules, 1971.

(2.) The Director of Animal Husbandry and Veterinary Department, Guwahati had floated a Notice Inviting Tender on 23/2/2024 for the construction of a New Multicare Hospital including Logistics at Joysagar in Sivasagar District under SOPD-G. The petitioner and the private respondents submitted their Bids for the aforesaid work. The Bid Evaluation Committee, (hereinafter referred to as Evaluation Committee) after evaluation of the Bid, while declaring the Bids of the private respondent Nos. 5, 6 and 7 to be responsive, had declared the Bid of the petitioner to be non-responsive in its meeting dtd. 1/7/2024 for the reason that the labour license submitted by the petitioner is valid for Kamrup (M), District only. Being aggrieved by the impugned action on the part of the Evaluation Committee, the present writ petition is filed.

(3.) Mr. R. Singha, learned counsel for the petitioner argues the following: