GOPALNARAYANSINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the present application challenging the allotment of contract work to the respondent No. 4 with regard to two items of work, which are as follows :

(2.) Admittedly, the petitioner is a registered firm as Class I Contractor in Road and Building Department Government of Bihar bearing Registration No. 1-127 of 1983.

(3.) On 8.7.1993 a short tender notice was issued from the office of the Executive Engineer, NH Division Koches at Sasaram with regard to six items of work. The last date for filing the tender papers was 29.7.1993. A copy of the short tender notice has been annexed as Annexure-2 According to item No. 4 the tender papers were to be sold only to the registered contractor on production of following documents :