SUDHANG KUMAR BRAHMA Vs. BODOLAND TERRIAL COUNCIL

JUDGEMENT

(1.) Heard Mr. K.P. Pathak, learned counsel for the petitioner as well as Mr. S. Bora, learned Standing Counsel, Bodoland Territorial Council (BTC).

(2.) The petitioner is challenging Clause-5 of the Corrigendum dtd. 14/3/2025, by which a change has been made to Clause-5 of the NIT dtd. 13/2/2025.

(3.) The petitioner's case is that the respondents had issued NIT dtd. 13/2/2025, for procurement of Desks and Benches for distribution to various schools under the Bodoland Territorial Council (BTC) for an amount not exceeding Rs.6.00 crores. The last date of submission of bids in terms of the NIT dtd. 13/2/2025 was 10/3/2025.