M/S. FIBROPLAST Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India assailing the validity and correctness of corrigendum contained in letter no.113 dated 25.02.2010 (Annexure-10) issued under the signature of the respondent no.3 whereby specifications given in purchase order dated 23.12.2009 (Annexure-6) for supply of inflatable rescue motor boats has been amended. The petitioner has further prayed for issuance of a direction to the respondents to take supply of 60 inflatable rescue motor boats from the petitioner-company.

(3.) It is not in dispute that Government of Bihar, Water Resources Department floated tender notice no.6 of 2009-10 dated 16.10.2009 (Annexure-2) re-inviting the sealed tenders for supply of certain equipments for Disaster Management Department, Government of Bihar. One of the items for which tender notice was issued was supply of inflatable rescue motor boat.