PISA PAMA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. Biswas, learned counsel, along with Mr. N. Handique, learned counsel, appearing on behalf of the petitioner. Also heard Ms. Pubi Pangu, learned Government Advocate, appearing on behalf of Respondent No. 1; Mr. Binter Picha, learned standing counsel, Department of Rural Development, Government of Arunachal Pradesh, appearing on behalf of Respondents No. 2, 3, 4, 5, 6 and 7; and Mr. Dilip Mazumdar, learned senior counsel, assisted by Mr. Taja Garam, learned counsel, appearing on behalf of Respondent No. 8.

(2.) The challenge in the present proceedings instituted by the petitioner is to a Letter of Intent(LoI), dtd. 8/1/2024, issued by the Director, Department of Rural Development, Government of Arunachal Pradesh, to the Respondent No. 8 firm, by holding him to be the lowest bidder in pursuance to a Notice Inviting Tender (NIT), dtd. 11/8/2023.

(3.) The Notice Inviting Tender(NIT), dtd. 11/8/2023, was so issued inviting bids from approved and eligible contractor/vendor/ firm of Kurung Kumey District for "Supply and Procurement of Materials under MGNREGA-2023-24, in respect of CD-Block Koiloriang, Kurung Kumey District, Arunachal Pradesh". The petitioner being eligible, had submitted his bids complete in all respects. Along with the petitioner, 3(three) other firms including the Respondent No. 8 firm had also submitted their respective bids.