R LALDUHAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Rosangzuala, learned counsel appearing for the petitoner. Also heard Mr. A.K Rokhum, learned Addl. Advocate General appearing for the respondent Nos. 1 & 2, Mr. L.H. Lianhrima, learned senior counsel appearing for the respondent No. 3 and Mr. Nelson Sailo, learned senior counsel appearing for the respondent No. 4.

(2.) The brief facts of the case is that in pursuance to a short quotation notice dated 17.11.2015 inviting quotations from manufacturers or other authorized dealers/agents for supply of auto-rickshaws for implementation of NLUP programmes, the petitioner and the respondent No. 3 submitted their quotations for the same.

(3.) The short quotation notice dated 17.11.2015 required the autorickshaws to be 2-stroke, at least 150 CC, Electric start engine, mileage 35 Kms/liter under normal condition, 3 times Free Service- 1 yr warranty or 3600 Kms whichever occurs.