SH. LALFAKAWMA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Mr. Joseph Lalchhanhima Renthlei, learned counsel for the petitioner. Also heard Ms. Mary L. Khiangte, learned Government Advocate, Mizoram for the State respondent Nos. 1 to 6, 8 and 9 and Mr. Lalfakawma learned counsel for the private respondent No. 7.

(2.) The respondent No. 4 Secretary to the Government of Mizoram Horticulture Department on 19.10.2016 issued a Short Tender Notice (STN) inviting Short Sealed Tender from the Manufacture/the Authorised Dealers for supply of Pre-fabricated Geomembrane 750 Micron (650 GSM) laminated HDPE Woven Fabric (Geomembrane) for Water/Canal proving ling with BIS Bureau of Indian Standards of 10,000/- liters capacity for the beneficiaries of NLUP third and fourth Phase and Captive Plantation under NLUP during 2015-2016 informing that tender may be submitted on or before 04.11.2016 upto 100 Noon and the same will be opened on the same day at 01:00 PM at Committee Room, Directorate of Horticulture.

(3.) By the said STN dated 19.10.2016 the bidders were also informed that the complete bid documents should be dropped in the tender box placed at Directorate of Horticulture, Aizawl and the tender form with detail Terms and Conditions can be obtained from the office of Directorate of Horticulture, Aizawl during Office hours or all working days which may be downloaded from its website.