LAWS(PAT)-2016-2-123

VIVEKANAND THAKUR Vs. STATE OF BIHAR AND OTHERS

Decided On February 05, 2016
Vivekanand Thakur Appellant
V/S
State of Bihar and Others Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Pursuant to the order dated 03.02.2016, the original records, relating to the tender in issue, have been produced before the Court. The Principal of Darbhanga Medical College, Laheriasarai, though not directed to be present, is also present.

(3.) The challenge in the writ application is to the rejection of the technical bid of the petitioner.