ASHOK KUMAR Vs. STATE OF JHARKHAND, SECRETARY, DEPARTMENT OF AGRICULTURE, GOVT. OF JHARKHAND, RANCHI AND MANAGING DIRECTOR, JHARKHAND STATE AGRICULTURAL MARKETING BOARD, RANCHI

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed for quashing the Notice Inviting Tender being NIT No. 04/2010-11 issued by respondent No. 3, i.e. Managing Director, Jharkhand state Agricultural Marketing Board, Ranchi, whereby and whereunder, the tenders have been invited by the respondents for the work of construction of 03 Nos. of godown-storage for food-grains and fertilizers to the capacity of 6000 MT with electrification, PCC road and parking at Latehar, Garhwa, Pakur, Jamtara and Dumka. It has been stated that for the same work, notice inviting tender (for short NIT) was earlier issued being NIT No. 03/2010-11 in which, the petitioner had taken part in the bid along with others.

(2.) The competent authority/Tender Committee after scrutiny of the bids had found the petitioner's bid most suitable and taken a decision to allot the work to the petitioner for construction of godown at Garhwa. Thereafter, the petitioner was informed about the said decision by letter dated 27.1.2011. The petitioner was asked to complete the required formalities for making agreement.

(3.) The petitioner, thereafter, deposited the earnest money on 1.3.2011 as per the letter in the office of the Executive Engineer Agriculture marking Board, Ranchi Division. The petitioner deposited Rs. 08,38,700.00 by way of Bank Guarantee in spite of completing all required formalities, the respondent did not execute agreement.