TRIMURTI CONSTRUCTION Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present three writ applications raise a common question and, as such, have been taken up for finai disposal at the stage of admission itself with the consent of parties. The learned Advocate General has appeared on behalf of the State to oppose the writ applications.

(2.) THE petitioner in the first writ application is Association of Road Contractors espousing the cause of local contractors and petitioners in the other two writ applications are contractors themselves. Their common ground of challenge is to the notice inviting tender as issued by State Government in the Department of Road Constructions calling for competitive bidding in respect of integrated road development project in the State of Bihar being notice dated 2.8.2006 issued under the signature of Commissioner and Secretary, Road Constructions Department, Government of Bihar, Patna (Annexure -3 to the first writ application).

(3.) ON the other hand, on behalf of State, the learned Advocate General would submit that it became important and necessary for the State Government to have an integrated plan for an integrated development of roads which is a basic infrastructural requirement in the State in order to boost the economic development of the Stale. What was submitted, inter alia, was that fragmented development and repair of roads had left the road communications in a bad shape directly and adversely affecting economic growth. It is these rival submissions that have to be decided in the present writ applications.