NIITLTD Vs. BIHAR STATE ELECTRONICS

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS Letters Patent Appeal is directed against order dated 3.7.2007 passed by a learned single Judge of this Court in C.W.J.C. No. 4333 of 2007, whereby and whereunder the writ application filed by the appellant was dismissed holding that the appellant could not make out any ground for setting aside the decision taken by the evaluation committee dated 1.3.2007 awarding contract work to respondent No. 5 M/s Teledata Informatics Limited being the lowest bidder.

(3.) THE Bihar State Electronics Development Corporation (hereinafter to be referred to as "BSEDC") a State undertaking in furtherance of execution of its scheme to implement the computer education programme in Government Schools/Government Aided Schools decided to carry out the ICT School Project in 1000 of such schools in first phase. The entire financial requirement was to be made under the joint collaboration of Central Government and the State Government in ratio of 3:1 i.e. 75% cost to be incurred by the Central Government and 25% by the State Government.