GANESH LAXHMI EKTA CONSTRUCTION Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner had applied for the work of 'Surangpur Ahar' as per Notice Inviting Tender (NIT) issued by the Minor Irrigation Department, Government of Bihar, Patna. The petitioner is aggrieved with the cancellation of work order as produced at Annexure-6. In addition to cancellation, the impugned order also forfeited the earnest money deposit; which was deposited only in part.

(2.) The cancellation and forfeiture of the part amount deposited was only because of the entire earnest money deposit having not been made and the agreement having not been executed. The petitioner contends that there was a representation filed to remove some encroachments without which the work could not have been carried out. In fact when the notice of tender was published the petitioner knew about the work, which had to be carried out and he should have exercised abundant caution by inspecting the site, before applying under the NIT. Having bid under the NIT and having turned successful, the petitioner cannot turn around and contend that unless the encroachments are removed, he would not pay the earnest money and execute the agreement.

(3.) The petitioner had to first comply with the terms of the NIT; by depositing the earnest money in full and executing the agreement and then raise contentions with respect to removal of encroachments, if any. The petitioner having bid in the NIT, after turning successful, cannot dictate terms to the awarder.