RAMESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner, the State as well as the newly added respondent Nos. 7 and 8.

(2.) PETITIONER 'sprayer in the present application is for not to consider such tender whose Essential Tender Part Envelop are not found as per requirement and condition laid down in the tender notice and put such unsuccessful tenderers out of the consideration zone for the purpose of finalization and allotment of tender.

(3.) TWO interlocutory applications were filed. One by the petitioner for impleading Sri Mahendra Prasad and Sri Mani Lall Gupta as respondent nos. 7 and 8 as their financial tender envelop was opened in spite of the fact that their essential tender paper envelop was not as per requirement in the tender form. Another application was filed by Mahendra Prasad and Sri Mani Lai Gupta themselves for being impleaded as respondents as order passed in the writ application will affect their interest and they are necessary party. Both the interlocutory applications were allowed and respondent nos. 7 and 8 were added as p y.