GAJRAJ ENTERPRISE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned senior counsel for the petitioner. Also heard Mr. B Gogoi, learned counsel appearing for respondent Nos. 1 to 3 as well as Mr. NJ Khataniar, learned counsel appearing for respondent No. 4.

(2.) The petitioner, the respondent No. 4 and one other tenderer had participated in the tender process for entering into a rate contract, for supply of spectacles with the office of the Mission Director, National Health Mission, Assam in pursuance to an e-Tender notice dated 08.08.2018. The respondent No. 4 being the lowest bidder was awarded the contract for supply of the spectacles.

(3.) Mr. HRA Choudhury, learned senior counsel for the petitioner has challenged the selection of the respondent No. 4 as the contractor for supply of spectacles on only one ground, that is, the respondent No. 4 has not fulfilled Clause-3D of the e-Tender notice dated 08.08.2018.