SRMB SRIJAN PRIVATE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned senior advocate for the petitioner/company and Mr. Rakesh Kumar Chandram for the State. The counsel for the Union of India has also rendered his assistance.

(2.) The petitioner/company has not been listed by the Schedule of Rate Committee (in short S.O.R Committee) constituted under the aegis of Road Construction Department from which steel could be procured for construction work.

(3.) Prior to the S.O.R Committee listing of companies dealing in steel, the specific requirement under the guidelines issued by the Ministry of Steel was that primacy has to be given to primary producers of steel and not secondary producers who re-rolled the steel billets.