BIGLA KACHHAP Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Two things emerge from the affidavit of the Secretary, Building Construction Department; one that the advertisement inviting tenders apparently has been published only in one Hindi local Newspaper. Mr. Poddar, however, submits that it has actually been published in other newspapers as well. The Secretary shall file a fresh affidavit by next date informing us about all such news papers in which the aforesaid advertisement has been published and also enclose therewith copies of the clippings of such news papers.

(2.) The other thing which emerges from the affidavit of the Secretary is with respect to Clause 1.9 of the Advertisement notice. this Clause reads as under :-

(3.) When asked by us as to what was the rationale or logic behind the Government's insistence on the tenderers being compulsorily required to deposit the earnest money only through six years N. S. C. (National Saving Certificates), Mr. Poddar, the learned Addl. Advocate General appearing for the respondents actually himself was at a total loss to appreciate or understand the logic or rationale behind such a requirement. He, however, submitted that, perhaps, it was because of some old and outdated rule that such a stipulation may have found a place in the Advertisement Notice.