RAM SUNDAR PRASAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present writ application had originally been filed by the petitioner for quashing the tender notice dated 25.2.2006 and for a direction to the respondents to finalise the tender filed pursuant to notice, inviting tenders, dated 17.1.2006 for settlement of car parking agent/contractor by issuance of licence in this regard in respect of Patna Junction Railway Station (Northern side). Subsequently, by amendment, the third tender notice dated 24.6.2006 for the same purpose was also challenged.

(2.) THE ground for challenging the said notices was, inter alia, that the petitioner had filed his tender pursuant to the first tender notice dated 17.1.2006 and was notfound ineligible but for wrongful consideration, in order to favour an ineligible tenderer, the first tender was cancelled and subsequent tender notice was issued, to, some how, accommodate the earlier ineligible tenderer, who happens to be the influential person. These actions are said to be discriminatory and arbitrary.

(3.) WITH the consent of the parties appearing the writ application was heard for final disposal at the stage of admission itself.