VENTURE AGREEMENT REPRESENTED BY SRI A.V.L.NARASIMHAM Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, WATER RESOURCE DEPTT., BIHAR AT PATNA

JUDGEMENT

(1.) I.A. No. 2292 of 2010 has been filed by the petitioner to implead M/s I.V.R.C.L. Infrastructure and Project Pvt. Ltd. as a party respondent as well as for quashing or cancellation of award of contract made in favour of the said Company.

(2.) I.A. No. 2292 of 2010 is rejected with an observation that if the petitioner is so advised, he may file fresh writ application bringing all the materials in support of the grounds on which such challenge can be made. It is a separate cause of action. It is for the petitioner to decide the future course of action.

(3.) Initially writ application of the petitioner was filed when his technical bid was rejected and the respondent authorities refused to open the financial bid. The stand of the petitioner is that rejection of technical bid of the petitioner is for extraneous consideration, totally arbitrary decision and mala fide in nature. He submits that there are no reasons available for rejection of the technical bid of the petitioner. He had all the eligibility, experiences and requirements which a tenderer had to posses in terms of the notice inviting tender.