BJCL SRINATH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has challenged the notice inviting tender (NIT) dated 02.07.2019 issued by the Executive Engineer, Western Embankment Division, Birpur, whereby the work which had already been allotted to the petitioner has been re-tendered without closing the agreement with the petitioner. A further prayer has been made in the present writ petition for not proceeding in terms with the NIT, referred to above, during the pendency of the present writ petition.

(2.) Before this petition could be taken up for consideration, the tender was given to a concessionaire, which information has not been provided in the counter affidavit but has only been informed to this Court orally.

(3.) Learned counsel for the petitioner has submitted that in the absence of such information having been provided to him, he was not in a position to implead the new concessionaire but on that account, his petition ought not to be shut out of consideration.