T GANGKAK ENTERPRISES, REPRESENTED BY ITS PROPRIET Vs. STATE OF ARUNACHAL PRADESH REPRESENTED BY CHIEF SE

JUDGEMENT

(1.) Heard Mr. B. Kausik, learned counsel appearing for the petitioner.

(2.) Also heard Mr. D. Soki, learned Addl. Sr. Govt. Advocate appearing for the respondents No. 1 to 4 as well as Mr. P.K. Tiwari, learned Sr. counsel assisted by Mr. K. Saxena, learned counsel appearing for the private respondent No.5.

(3.) By this writ petition under Article 226 of the Constitution of India, the petitioner has challenged the rejection of his bid in connection with NIT No. EEA/RWD(SIDF)/NIT-23/2015-16/7317 issued by the office of the Superintendent Engineer, Pasighat, East Siang District for "Construction of Multi-purpose Wooden Badminton Courts at Darak and Kamba and Audience Gallery at General Ground Yomcha and Kamba including Infrastructural Development under 27 Liromba Constituency" on the ground that the technical bid of the petitioner was found not responsive.