SHRUTI VISUAL INFORMATION PVT. LTD., RANCHI Vs. JHARKHAND RENEWABLE ENERGY DEVELOPMENT AGENCY, RANCHI AND OTHERS

JUDGEMENT

(1.) N.I.T. was issued inviting open tender for preparation of documentary on Non-Conventional Energy. Petitioner was one of the tenderers along with others. According to the petitioner, he was asked to prepare a sample documentary, which was prepared incurring cost and deposited with the respondents for their consideration. However, till date the respondents have not taken any decision to accept the tender of the successful tender, including the petitioner. Petitioner accordingly, has come to this Court seeking a direction to finalize the matter in pursuance of the N.I.T. and also to pay the cost of documentary, prepared by it, amounting to Rs. 50,508/- and also to refund the earnest money of Rs. 5,000/-.

(2.) In paragraph No. 16 of the counter affidavit filed by respondent No. 5, it is stated that the tender, in question, was cancelled and information was displayed on the notice board, besides it was communicated to each one of the tenderers on telephone.

(3.) Learned Counsel appearing for the petitioner, has denied the receipt of information cancellation of tender through telephone.