JEERESHWARI ENTERPRISES Vs. CHAIRMAN, BIHAR KARMCHARI CHAYAN AYOG

JUDGEMENT

(1.) Heard learned counsel for the petitioner and counsel for the Staff Selection Commission.

(2.) As directed, not only a counter affidavit has been filed, but even the original record in relation to removal of some old boxes, for which a tender was invited after due publication in various newspapers, has been produced. Writ application was filed by the petitioner, because, he despite being a higher bidder than the person, who was awarded to work of removal of the old boxes from the premises of Intermediate Council, has been awarded to a person offering lower rates.

(3.) On the surface of it, such an allegation so made did make out a case for deeper look into the matter as to the manner in which the award of tender has been made in the present case. It is in this background that the Court directed the Secretary of the Staff Selection Commission not only to file counter affidavit but also to produce the original records relating to such decision.