UNIBRO INFRASERV PVT. LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents. Learned counsel for the petitioner has filed an undertaking to remove all defects pointed out by the Stamp Reporter as and when required. It is accordingly directed that all defects pointed out by the Stamp Reporter be removed within one month hereof.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition--

(3.) The short facts of the case, according to the petitioner, are that an NIT (Annexure-1) was issued on 16.01.2020 for initial rectification (IR) and for ordinary maintenance of roads (OMR) for a period of five years in different packages. The petitioner applied for two packages and uploaded its tenders for the packages appearing at item nos.10 and 11 of the NIT. By the impugned orders as contained in Memo No. 3246 and Memo No. 3252 both dated 23.05.2020 (Annexure-2), however, the petitioner's technical bid was rejected on the ground that advocate welfare stamps were deficient on the affidavits which were required to be of the value of Rs.25/- in terms of the letter dated 29.01.2020 (Annexure-4) issued by the Rural Works Department.