(1.) HEARD Mr. C. T. Jamir, learned counsel appearing for the petitioners in the three writ petitions. Also heard Mr. B. N. Sarma, learned senior counsel who represents the State respondents and its officials. The private respondents despite service of notice have not participated in the present proceeding. As the issues raised in all the three writ petitions are common and the counsels are also the same, the petitions were taken up for analogous hearing and are being disposed of by this common order.
(2.) A tender notice dated 04. 12. 2006 was issued by the Director General of Police (DGP), Nagaland for supply of clothing and other equipments for the Nagaland Police personnel for the year 2007-08. The tenderers were required to provide 3 samples as per specification. Tenders were invited for supply of large number of items, but in these three cases we are concerned with only three items, namely: (1) Police Jacket (Camouflage), (2) Shoe Polish (Black) and (3) Shoe Polish (Brown ).
(3.) ON 16. 02. 2007 a communication was addressed to the Government by the Addl. Director General of Police (Administration) with reference to the tender notice referred to above. In the said communication it was indicated that it would be difficult to make proper comparison while accepting the items from the contractors as offers for as many as 74 items have been invited and the approved samples available in the department have became bad. Accordingly a request was made that State Level Purchase Board may be constituted for finalization and further necessary action.