GLR TRADERS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Feeling aggrieved by the judgment and order dated 13th March, 2012 passed by the learned single Judge in CWJC No. 8923 of 2011, the writ petitioner M/s G.L.R. Traders has, through its Proprietor Pankaj Kumar Jha, preferred this Appeal under Clause 10 of the Letters Patent.

(2.) The matter at dispute is the award of contract for supply, installation and maintenance of iron removal hand pump attachment units in rural schools under the project "JALMANI". It appears that in certain areas of the State of Bihar, the iron content in ground water is too high rendering the water unsafe for drinking. To make the water potable, an equipment is installed in the hand pump which removes extra iron from the water and the water is rendered potable. Un-

(3.) Feeling aggrieved, the appellant, after certain correspondence with the respondent authorities, challenged the action of the respondent authorities in disqualifying the appellant in its technical bid under Article 226 of the Constitution in CWJC No. 8923 of 2011. It was the grievance of the appellant that although it was fully qualified for the contract in question, it was wrongly disqualified and the contract was awarded to the respondent Nos. 8 and 9 although they were not at all qualified for want of requisite experience.