NITUL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The Jorhat Municipal Board (for short, "the Board") invited tenders under the provisions of Sections 147/148/301 of the Assam Municipal Act, 1956 (for short, "the Act") from intending tenderers by a Notice Inviting Tender (for short, "NIT") dated 15.02.2016 for settlement of various markets/parking stands falling within the jurisdiction of the Board for the period 01.04.2016 to 31.03.2017. The last date and time for submission of the tenders was fixed on 21.03.2016 up to 2:00 PM. The said NIT was issued, in total, for 14(fourteen) numbers of markets/parking stands, which are as follows:

(2.) Tender was to be submitted in 2(two) separate envelopes. The No.1 envelope is to contain the documents required to be enclosed along with the tender and the No.2 envelope is to contain only the tender form in which bid value is to be quoted and both the envelopes are to be put in a single envelope and thereafter, to be dropped in the tender box. The envelope No.1 and the envelope No.2 are to be marked accordingly. The No. 1 envelope containing the documents was to be opened first and after examining the documents, if found correct, then the price bid is to be considered by opening the envelope No.2.

(3.) Tenderers were required to submit copies of Pan Card and Income Tax Return Certificate and Court Fee of Rs.8.25 along with the tender and the tenders were to be opened during the office hours in presence of the tenderers or their authorized agents on 21.03.2016 itself. For each of the market/parking place, separate tenders were required to be submitted.