EDUCATED UNEMPLOYED SC YOUTH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Borthakur, learned counsel for the petitioner as well as Mr. S.R. Baruah, learned Government Advocate for the State respondents No.1, 2 and 3 and Mr. P. Mahanta, learned counsel for the newly impleaded respondent No.4.

(2.) By this writ petition the petitioner has projected that the Deputy Commissioner, Golaghat while NIT bearing No. G.R.F/3/2018 inviting bid for settlement of Barsala Fishery for a period of 7 years from 15.7.2018 to 14.7.2015. It is projected that NIT was undated and the petitioner had found it hanging in the notice board. In the tender process 4(four) tenderers had participated and the bid were open on 10.07.2018 in the presence of the tenderers. It is projected that out of bid by the 4(four) tenderers, the bid of the petitioner was the highest valid bid where the petitioner had quoted the bid amount of Rs. 4,48,000/-. However, by issuing a notice No. GRF-03/2013/4 dated 09.07.2018, it was informed that due to unavoidable circumstances, the NIT dated 07.07.2018 was extended till 24.07.2018 and that the bid would be accepted from 10 a.m. to 2 p.m. on 24.07.2018 and would be opened on the same day at 3 p.m. in the presence of the bidders further directing that the bidder who have submitted their bid on earlier occasion can submit again the fresh tender.

(3.) Accordingly, it was prayed that the said notice dated 09.07.2018 be set aside and quashed and for a direction that the said respondent authorities should settle the fisheries as per the NIT dated 07.07.2018.