SIFY DIGITAL SERVICES LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard Mr. Chitranjan Sinha, the learned Senior Advocate for the petitioner, a public limited company, with whom the contract for conducting online examination has been cancelled and the petitioner has been blacklisted for an indefinite period.

(2.) It appears that the petitioner participated in the RFP dtd. 22/9/2023, which was floated for selection of an agency for setting-up an online examination system and to conduct online examinations (computer based tests).

(3.) All the bidders including the petitioner had agreed to provide end to end solutions for conducting computer based tests for various examinations under the Education Department, Government of Bihar, which included making provisions for necessary hardware facilities; manpower; and technical support.