RANJIT BARUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Sarma, learned senior counsel assisted by Mr. A. Gautam, learned counsel appearing for the petitioner. Also heard Mr. B. Gogoi, learned Additional Advocate General appearing for the State respondent.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner is assailing the notice inviting for re-tender (e-Tender) No.MCH/2024/948 dt. 9/1/2024 for providing annual job contract of Dietary Service to the patient admitted to Assam Medical College Hospital, Dibrugarh issued by the Superintendent, Assam Medical College Hospital, Dibrugarh.

(3.) The brief facts of the case are that pursuant to a notice inviting for e-Tender through the e-Procurement system for providing an annual job contract for dietary service to the patient admitted to Assam Medical College Hospital, Dibrugarh, bearing No. MCH/2023/25858 dtd. 3/10/2023 (hereinafter referred to as the first tender), issued by the respondent Nos. 4 and 5, the petitioner, who is a government-registered 1st Class Contractor and Supplier, along with two other bidders, participated in the said tender. Though, in the technical bid, the petitioner qualified; however, the financial bid of the petitioner was not opened.