ZEETENDRA SALAI Vs. GUWAHATI MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard Mr. B.D. Goswami, learned counsel for the petitioner and Mr. D. Saikia, learned Senior Additional Advocate General, Assam appearing on behalf of the respondent GMC.

(2.) The petitioner was earlier awarded the work of cleaning, desilting and maintenance of all city drains in Guwahati for the year 2014-17 in respect of package No.DSLT/D-IV/B. It is noticeable that the said work was allotted for the year 2014-17 and it is stated the period of earlier work is still continuing.

(3.) The petitioner, in this writ petition, is aggrieved by a Notice Inviting Tender dated 5.5.2017, wherein tendered bids are invited for several works of cleaning and desilting of drain in different areas in the city of Guwahati. The petitioner is particularly aggrieved by Clause.8 of the said NIT wherein it is provided that "the contractors currently engaged for ongoing desilting works under GMC may not apply for this bidding process". It is the case of the petitioner that by the said clause, the petitioner, who was earlier awarded with the contract work of cleaning and desilting, would be debarred from participating in the tender process.