HARILAL VENTURES Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Lalit Kishore, learned Senior Advocate for the petitioner and Mr. Mrigank Mauli, learned Senior Advocate for the Respondent No. 6. The State is represented by Mr. Vivek Prasad, learned Government Pleader No. 7.

(2.) The petitioner has demanded quashing of the entire tender process relating to Notice Inviting Tender (for short 'NIT') dtd. 7/2/2024 seeking agency for outsourcing of the restaurant in Samrat Ashok Convention Centre, perhaps on the ground that the re-tender in this instance was not authorized under the Bihar Financial Rules, 1950 (As amended by Amendment Rules, 2016), particularly Rule 131J(c) thereof, which reads as hereunder:-

(3.) The short facts for disposal of this writ petition are that for selecting a restaurateur to manage the restaurant belonging to the respondent/State, located in Samrat Ashok Convention Centre, a tender was floated attracting three participants including the petitioner and Respondent No. 6. Since their bids could not be evaluated within the validity period of the tender, the tender had to be recalled.