DHANANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) In the instant petition, petitioner has prayed for the following relief/reliefs:

(3.) The petitioner's technical bid was rejected for want of material information in terms of Maintenance Contract Bid Documents, in particularly 4.4 B (b) (ii) and Bid Data Sheet. It is necessary to reproduce Clause 4.4 B (b) (ii) which reads as under: