LAWS(GAU)-2017-1-45

SOFIUR RAHMAN (MD.) Vs. STATE OF ASSAM

Decided On January 10, 2017
Sofiur Rahman (Md.) Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. A. Roshid, learned counsel for the petitioner. Also heard Mr. N. Hoque, learned counsel appearing for respondent No. 8 and Ms D. Das Barman, learned State counsel appearing for respondent Nos. 1, 2, 3, 4, 5 and 6.

(2.) On 25.11.2016, name of the respondent No. 7 was struck-off from the array of parties.

(3.) Pursuant to the notice inviting tender dated 25.3.2016, the petitioner submitted his tender in respect of Mandia Hat for Rs. 27,01,110/-. The respondent No. 8 also submitted tender with bid amount of Rs. 31,51,000/-. The comparative statement goes to show that the name of the petitioner appears at serial No. 4 and the name of the respondent No. 8 appears at serial No. 2. The bid of the highest tenderer, at serial No. 1, was rejected.