MAA VINDHYAVASINI ENTERPRISES Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant writ application the petitioner prays for a direction to the respondent, authorities to make payment of Rs. 16,74,013.80 paise payable to the petitioner on account of supply of 2,13,688 pieces of slates at the approved rate of Rs. 6.43 per slate with interest @ 12% per annum from the date of submission of the bill till the date of payment. An advertisement inviting tender was published in several Hindi dailies including 'Aaj' on 28.1.2005 for supplying various articles including slate granite etc.

(2.) Pursuant to the tender notice the petitioner and others filed their tender papers vide Annexure-8.

(3.) After scrutiny the petitioner was selected and was asked to make various supply vide Annexure-2 dated 24.3.2005. The petitioner supplied the articles in question in due time. The bill of the petitioner was duly checked and was also found to be correct. However, no payment was made.