UMESH PRASAD RAI GROCERY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Singha, learned counsel for the petitioner. Also heard Mr. D.P. Bora, learned standing counsel, Health and Family Welfare Department appearing for the respondent Nos. 1, 2 and 3.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner prays for a direction to the respondent Nos. 1, 2 and 3 to cancel the technical bid of the respondent Nos. 4 and 5 submitted in response to e-tender notice dated 26.9.2017 and to cancel the work order, if any, issued in their favour and to issue work order in favour of the petitioner. A further prayer for setting aside the summary tender report dated 11.11.2017 so far as it relates to the respondent Nos. 4 and 5 is also made.

(3.) The petitioner had earlier approached this Court by filing an application under Article 226 of the Constitution of India registered as WP (C) No.773/2018. The said writ petition was dismissed on withdrawal by the following order dated 16.2.2018: