KALITA CONSTRUCTION Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.K. Choudhury, learned senior counsel for the petitioners. Also heard Mr. B. Goswami, learned standing counsel, Water Resources Department, appearing for the respondent Nos.1 & 2 as well as Mr. D.K. Das, learned counsel, appearing for respondent Nos.3 to 13.

(2.) The petitioner in WP(C) No.803/2017 had submitted his bids pursuant to a Notice Inviting Tender (for short, "NIT") dated 20.12016 and the petitioners in WP(C) No.811/2017, WP(C) No.800/2017 and WP(C) No.813/2017 had submitted their respective bids pursuant to a NIT dated 21.12016 issued by the Chief Engineer, Water Resources Department, Assam.

(3.) In WP(C) No.800/2017, the petitioner had submitted his tender for an amount of Rs.1,78,57,030.70 against the estimated amount of Rs.1,99,67,477/-. Thus, the bid of the petitioner was 10.57% below the estimated rate. Similarly, in WP(C) No.803/2017, the petitioner had submitted his tender for Rs.1,29,15,216.42 against the estimated amount of Rs.1,44,09,005/- and, thus, the bid of the petitioner was 10.37% below the estimated rate. In WP(C) No.811/2017, the petitioner had quoted his bid at Rs.1,07,87,777.11 against the estimated amount of Rs.1,20,25,307.28 and, thus, the bid of the petitioner was 10.29% below the estimated rate. In WP(C) No.813/2017, the petitioner had quoted his bid at Rs.1,36,89,5555 against the estimated amount of Rs.1,53,12,316/-, and, thus, the bid of the petitioner was 10.60% below the estimated rate.