NYABOM JILEN Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. K. Lollen, learned counsel for the petitioner. Also heard Mr. N.Ratan, learned Additional Advocate General for the State respondents and Mr. K.Loya, learned counsel for the private respondent No.5.

(2.) This writ petition is filed by the petitioner, challenging the recommendation of the financial bid dtd. 6/6/2025, by the Financial Bid Evaluation Board in favor of the private respondent No.5. The writ petitioner is a sole proprietorship firm/contractor, having its place of business at Liromoba, West Siang District, Arunachal Pradesh. The petitioner is a registered Class-III contractor, bearing registration No. CEAP(CSQ)/W-48/2018-19/III/306, which was re-validated for a further period of 5 (five) years w.e.f. 28/12/2023, issued by the Chief Engineer (CSQ), Public Works Department, Govt. of Arunachal Pradesh, Itanagar.

(3.) In response to the NIT, being NIT No. WS/RD/NW/2025-26/5, dtd. 8/5/2025, for supply of item rate tender from eligible and registered Class II and Class III contractors for the work, "supply of material under MGNREGA 2025-26 CD Block Liromoba", at an estimated cost of Rs.3,00,00,000.00(Rupees three crores), the petitioner, being an eligible contractor submitted his bids. A total of 6 (six) bidders including the writ petitioner and the private respondent participated in the tender process. During the technical bid evaluation, certain defects and anomalies were found in the technical bid documents of the private respondent No.5, but the said technical bid of private respondent was not rejected despite these defects. Aggrieved by the recommendation of the private respondent No. 5 in the technical bid evaluation, the petitioner submitted a representation before the respondent authorities, seeking proper examination of the irregularities and necessary action in accordance with the norms and guidelines of the Department. However, the same has not been considered by the respondent authorities.