MAYUR TALUKDAR Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. A. Goyal, learned counsel for the petitioner. Also heard Mr. S. Chamaria, learned counsel, appearing for the respondents.

(2.) A Notice Inviting Tender (NIT) was issued by the Managing Director, Assam Seeds Corporation Ltd., on 01.09.2016, for supply for planting materials (plants, grafts, hybrid seeds of vegetables falling under Group-C of the NIT) fixing 15.09.2016, up to 3-00 P.M. as the last date/time for receipt of bids through e-procurement. The petitioner submitted his tender in respect of Papaya seeds. After three months of the submission of tender by the petitioner, a supply order was issued to the petitioner on 17.12016 for supplying hybrid Papaya seeds of "Red Lady Variety" for the Districts of Kamrup (M), Kamrup and Goalpara for supply of 1.38 Kg, 75 Kg and .87 Kg, in total 5 Kg, with the last date for supply fixed on 25.12016. However, in Annexure-1 to the said order, the last date of supply is wrongly recorded as 25.12015.

(3.) The petitioner responded by letter dated 21.12.2016 contending that seeds are not available in the company from whom the petitioner was expecting to get the seeds and, therefore, it is unable to effect the supply. The Managing Director, Assam Seeds Corporation, by letter dated 001.2017, blacklisted the petitioner pending further necessary action also indicating that no further order will be placed to the firm of the petitioner along with some others as indicated therein.