RAJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has prayed for the following relief/reliefs:

(2.) The petitioner is one of the bidders to the NIT dtd. 6/12/2022 insofar as item No. 139 is concerned and name of work is T 19 Mahnar Railway Station Bajrangwali Chowk Se To Salha Chowk NH 103 Tak. He was held to be successful bidder in the technical bid evaluation held on 1/2/2023. Further, in the financial bid, he has been declared as L1 on 9/2/2023 having quoted a price 0.77 % below the schedule rate for an amount of Rs.10,05,49,535.00. The estimated cost of the work is sum of Rs.10,13,29,774.28. On 14/7/2023, Engineer-in-Chief cancelled the tender while assigning the reason that 'in the interest of administrative'. The petitioner questioned the cancellation of tender dtd. 14/7/2023 in C.W.J.C. No. 10068 of 2023.

(3.) This Court has set aside the order dtd. 14/7/2023 on 24/7/2023 while remanding the matter to pass fresh order insofar as cancellation of tender while assigning the reasons. Before complying the order of this Court dtd. 24/7/2023, fresh tender was issued on 28/7/2023 which is the subject matter of the present writ petition.