MICRO ELECTRONIC LIMITED Vs. RAHIMAFROZ BATTERIES LIMITED

JUDGEMENT

(1.) This petition by the writ respondent No.4-Petitioner is for review of the judgment and order dated February 6, 2001 dismissing the Civil Petition for leave to Appeal No. 32 of 2001 of the petitioner.

(2.) The writ petition was filed by the Respondent No.1 impugning letter of intent issued by the Respondent No. 2 (PDB) for the supply, installation and commissioning of Solar Photovolitc Power Supply System in Bilaichari, Juraichari and Barkal Upazila Head Quarters and its surrounding in Rangamati.

(3.) The writ petition was filed by the Respondent No.1 stating, inter alia, that he and 3 others dropped bid for the execution of work as stated hereinbefore. The evaluation committee found the present petitioner and another non responsive and that found Respondent No.1 and another responsive but later on PDB upon reversing its earlier decision as to petitioner herein accepted his bid as responsive bid. In the background of the aforesaid fact the Respondent No.1 represented to the Chairman of the PDB protesting its action but inspite of that PDB and its officials issued letter of intent on 17th April, 2000 to the present petitioner.