LARSEN AND TOUBRO LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner company has filed the writ petition assailing the decision of respondent Nos. 1 to 3 communicated by email dated 22.12.2018 rejecting the price proposal submitted by the petitioner for being awarded contract for "Master System Integrator for Implementation of Integrated Smart Solutions at Patna". As a consequence of rejection of petitioner's price proposal respondent No. 4 has been awarded the contract. Award of contract in favour of respondent No. 4 is also impugned in the instant writ proceedings.

(2.) The brief facts are as follows:

(3.) One International Competitive Bidding Notice Inviting Tenders bearing NIT No. 08/MD/PSL/2018 dated 22.06.2018 was published electronically on the e-procurement portal of the government of Bihar and also in print in national newspapers on 24.06.2018 with the seal and signature of Managing Director, Patna Smart City Limited, Patna (hereinafter referred to as 'PSCL' for short.