RASTRIYA PARIYOJANA NIGAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner in this application challenges the decision taken on May 30, 1995, by the Tender Committee of the Patna Regional Development Authority (hereinafter referred to as the 'Authority') to eliminate the Petitioner from consideration for the award of the contract for construction of a multi-storied building on the ground that in 1991 the Petitioner had been black-listed by the Water Resources Development Department, Government of Bihar.

(2.) The Petitioner is a Government of India Undertaking. It was incorporated with the object of undertaking big construction projects. It is stated in the writ petition that at present it is engaged in the construction of a multi-storied building called the 'Lok Nayak Bhawan Complex' for Patna Zila Parishad under the D.D.C., Patna. The Lok Nayak Bhawan is said to be in the final stages of construction.

(3.) The Authority intended to construct a multi-storied commercial-cum-office building under the name of 'Maurya Tower' on its premises commonly known as 'Maurya Lok' in the heart of the City of Patna. ('Maurya Lok' is a few hundred meters from the site of the Lok Nayak Bhawan Complex). It was proposed to get the construction of the building carried out by an outside agency for a total contract amount of Rs. 4,06,00,000/- as per the Authority's final estimates regarding the building's construction cost. Having regard to the nature of the project and with a view to ward off unsuitable and unqualified tenderers the Authority issued a pre-qualification tender notice.