- (1.) This writ petition has been filed for restraining the respondents from giving effect to the tender finalisation order dated 11th September, 2006 and for issuing directions for a fresh issue of the tenders pertaining to Nagar Panchayat Harriya, district Basti.
(2.) The facts and circumstances giving rise to this case are that the respondent Nagar Panchayat invited tenders by publication of notice in the local newspaper on 30th August, 2006 for eight works. The notice stipulated that the tenders could be purchased up to 8th September, 2006 till 12:00 Noon and they could be submitted on the same date by 2:00 P.M. It was also mentioned that they would be opened on the same date at 2:30 P.M. A notice was thereafter issued in the newspaper that the tenders could be submitted by 11th September, 2006 but the other conditions remained the same.
(3.) Sri Bhagwati Prasad learned counsel for the petitioner has vehemently submitted that the tenders of respondent nos. 6 to 8 have been accepted in a clandestine manner by the respondent nos. 3 to 5 and has drawn the notice of the Court to the fact that in spite of the transfer of respondent no. 5 in July, 2006 and that though he was on leave, the agreement has been executed with the respondent nos. 6 to 8. He, therefore, submitted that this Court should quash the aforesaid contracts that have been granted in favour of the respondent nos. 6 to 8.;