UDAYAN ENTERPRISE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Sk Medhi, learned Senior counsel for the petitioner. Also heard Mr. B. Gogoi, learnde standing counsel, Health Department.

(2.) The petitioner is an experienced contractor providing housekeeping services in hospitals and he had successfully performed 3(three) years of being engaged for the purpose of housekeeping of the Tezpur Medical College and Hospital (for short, TMC&H).

(3.) Pursuant to the NIT dated 29.11.2016, issued by the respondent authorities inviting tendered bids for the housekeeping work in the TMC&H for a period of 12 months w.e.f., 01.06.2017, the petitioner had duly participated in the same.