ANAL ROY CHOUDHURY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Shri S. Deb, learned senior counsel for the petitioner, Shri T.D. Majumder, learned counsel for the respondents Nos. 1 and 2 and Mr. S. Talapatra, learned counsel for the respondent No. 3.

(2.) The dispute relates to allotment of works order to respondent No. 3 by respondent Nos. 1 and 2. The petitioner, respondent No. 3 and another firm submitted quotations in response to the tender notice for the purpose of clearing and unloading bitumen from New Gauhati Railway station to Agartala for the year 1998-99.

(3.) The petitioner's case is that he was the lowest bidder, but in spite of that the respondent No. 2 issued the work order in favour of the respondent No. 3 in a biased and arbitrary manner.