RAN KAUSHAL PRATAP SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Annexure-2 is the notice inviting tender issued by the Building Construction Department, Nalanda Division, Biharsharif. The work in question was for construction of 12 bedded hospital. Petitioner was one of the tenderers alongwith some other contractors.

(3.) Despite opening of the technical and financial bid of the Petitioner no final decision was taken. But a communication dated 27.4.2010 made by the Chief Engineer South to the Executive Engineer, Nalanda Building Division has brought the Petitioner before the High Court. The communication indicates that the earlier notice inviting tender for construction of hospital in question stood cancelled and a fresh tender will have to be invited by following what is known as E-tender mechanism.