AMAL DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K Kalita, the learned counsel appearing on behalf of the petitioner. Mr. M Chetia, the learned Government Advocate, Assam appears on behalf of the respondent Nos.1 and 2, Mr. KL Gupta, the learned counsel, who appears on behalf of the respondent Nos. 3, 4 and 5 and Mr. DP Borah, the learned counsel, who appears on behalf of the respondent No.6.

(2.) The petitioner is aggrieved by the action on the part of the respondent Municipal Board in awarding the contract pertaining to Repairing of Bazaar Road at Dhing Bazaar and Construction of PCC Road at Dhing Bazaar in favour of the respondent No.6 by applying a yardstick which the petitioner alleges to be unfair and unreasonable in order to favour the respondent No.6.

(3.) The materials on record show that a Notice Inviting Tender (for short, the NIT) dtd. 24/1/2025 was issued by the respondent No.5 from eligible APWD contractors (Class-III and above) in respect of various works coming within the ambit of 15th FC Untied Grant 2nd Installment for the year 2023-24 during the year 2024-25.