MD ASIF ZAFAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner has submitted by pressing the Interlocutory Application, being I.A. No. 8645 of 2019 that it has been filed for impleadement of the successful bidder, who could not have been impleaded as party to the proceeding, therefore, leave of this Court has been sought for to allow the petitioner to implead the successful bidder, namely, M/s Sarveshwari Construction through its Proprietor Deepak Kumar Gupta, having its office at Baraik Mohala, Bara Durga Road, Gumla, P.O and P.S. Gumla, District-Gumla, as respondent no. 9 to the writ petition.

(2.) The aforesaid application has not been objected by learned counsel for the respondents.

(3.) This Court, therefore, before entering into the merit of the issues deem it fit and proper to allow the prayer made in the Interlocutory Application taking into consideration the reasons assigned therein and considering the fact that the petitioner is challenging the decision taken by the tender committee, whereby and whereunder the tender committee has taken decision to allot the work in favour of M/s Sarveshwari Construction, therefore he being the necessary party is required to be impleaded party to the proceeding for proper adjudication of the issue.