LAV KUMAR MISHRA Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned Senior Advocate for the petitioners and Mr. Sanjay Prasad, learned Advocate for the respondent/Bihar State Food and Civil Supplies Corporation (in short the Corporation).

(2.) The petitioners are aggrieved by the decision of the District Transport Committee, withdrawing the Notice Inviting Tender (NIT for short) for selection/empanelment of transporters for main as well as door-to-step delivery on the ground that only one of the contenders excluding the petitioners remained in the fray.

(3.) It has been urged on behalf of the petitioners that rejection of the technical bids of the petitioners is arbitrary and in derogation of the requirement under the NIT in question.