JYOTISH DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S Hoque, learned counsel for the petitioner. Also heard Mr. SR Boruah, learned counsel for the respondent Nos. 1 & 2.

(2.) Mr. S Hoque, learned counsel for the petitioner submits that in terms of Clause 29(IV) of the Notice Inviting Tender (NIT), a bid value beyond 10% below the estimated amount cannot be considered and would have to be rejected as nonresponsive.

(3.) The petitioner's counsel submits that the petitioner's bid was exactly 10% below the estimated price. However, the bid value of the respondent No.3 was beyond 10% below the estimated price, i.e., by 31 paise.