NAYAK INFRASTRUCTURE PVT. LTD Vs. STATE

JUDGEMENT

(1.) Since there is a common question involved in these two petitions, therefore, the same are being disposed of by this common judgment. Briefly stated, the facts of the first writ petition, namely, OWP no. 1169/2012, are that petitioner-company which claims to be an approved and registered class 1(A) Contractor with PWD (Roads) Assam, Guwahati-3 and is engaged in the business of Architects, Engineers, Builders, Contractors, Designers, Planners, etc., responded to NIT No. CEJ/PMGSY/70 of 2011-12 dated 13.03.2012 through the e-tendering mode. The petitioner--company claims to have submitted its bid for the following three works viz.

(2.) In the second writ petition, OWP No. 1170/2012, the petitioner-company is stated to have responded to NIT No. CEJ/PMGSY/61 of 2011-12 dated 29.02.2012 identically through the same mode, submitting its bid for the following three works viz.,

(3.) The grievance projected by the petitioner-company in these writ petitions is that its technical bids have been rejected by respondent No. 2 by declaring them as 'Non-Responsive'.