SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) An advertisement was published by the respondents in the newspaper inviting quotation from the eligible persons for providing ambulance service under Dial Number- 102 at the rate of Rs.500.00 per day on certain terms and conditions including the terms that Rs.500.00 shall be paid if the ambulance is plied for the purpose of carrying patients. The petitioner was ultimately selected and according to the petitioner, it provided ambulance service at different Primary Health Centres.

(3.) Learned counsel for the petitioner submits that the petitioner provided ambulance to 11 Primary Health Centres without any disruption and submitted the bills between the period March, 2010 to February, 2012. The total amount of the bill was Rs.12.00 lakhs and odd at the rate of Rs.500.00 per day.