JUMKE STORE Vs. GOVERNMENT OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. M. Kato, learned counsel for the writ petitioner. Also heard Ms. G. Ete, learned Addl. Sr. Govt. Advocate, Arunachal Pradesh appearing on behalf of respondent Nos. 1 to 6 as well as Mr. R. Saikia, learned counsel representing respondent No. 7.

(2.) By filing this writ petition, a challenge has been made to the impugned letter dated 21.01.2016 by means of which, approval for acceptance of the bid offered by the respondent No. 7 in response to the NIT dated 02.01.2016 has been conveyed by the respondent No. 6 to the respondent No. 5.

(3.) The brief factual matrix of the case, giving rise to the filing of the present writ petition, may be noticed as hereunder. The petitioner is a registered Class-IV (B&R) contractor enlisted under the civil category by the Govt. of Arunachal Pradesh and is entitled to execute various contractual works of civil nature under the respondent authorities. On 02.01.2016, the respondent No. 5 had floated a Notice Inviting Tender (NIT) inviting item rate tenders from eligible Class- III and IV contractors for execution of the contractual work, viz. "Infrastructure Development of SFS College, Yeggo in West Siang district (SH: Construction of Auditorium)" for an estimated cost of Rs. 72,50,000/-. As per the NIT dated 02.01.2016, the last date of submission of the tenders was fixed on 11.1.2016 and the bids were to be opened on the same day.