NO.11 PART Vs. THE STATE OF ASSAM, REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVERNMENT OF ASSAM, FISHERY DEPARTMENT, DISPUR, GUWAHATI

JUDGEMENT

(1.) These writ appeals are directed against the common order dated 27.11.2013 passed by the learned Single Judge of this High Court in WP(C) No.138 of 2013 and WP(C) No.328 of 2013. The appeals were therefore heard together and they also involve the same issue.

(2.) On 15.9.2013, Notice inviting tender (NIT) was issued for settlement of No.25/28/103/104 Dhipujijan/Garanga Garsag/Malia Group Fisheries. The NIT enumerated terms and conditions for the settlement. These terms and conditions also mentioned the documents, which were required to be submitted along with the tender.

(3.) As many as 10 tenders were submitted. The bid offered by Santosh Barman, on behalf of 5 No. Sonai Pt-III Co-operative Society, was the 1st highest whereas bid offered by Kandulal Mandal, on behalf of Katahguri Matshajibi Samabai Sammittee Limited, was the 3rd highest. And the bid offered by Jagadish Barman, on behalf of No.11 Part V Kollong Nadi Anchalik Meen Samabai Samity Limited, was the 9th highest. Since the 1st and 2nd highest bidders were not found to be eligible, their tenders were rejected and settlement of fishery was made in favour of 3rd highest bidder i.e. Katahguri Matshajibi Samabai Sammittee Limited.