Ujjal Bhuyan, J. - (1.) This is an application under article 226 of the Constitution of India whereby the petitioner has challenged the decision of the respondents to categorize the bid of the petitioner as non-responsive as well as the provisional selection of the respondent No.4 for implementing the Broiler Raising Project in terms of the Invitation of Expression of Interest dated 13-01-2011.
(2.) The third respondent i.e. the Director of Animal Husbandry and Veterinary Department had issued an advertisement inviting Expressions of Interest (EOI) from the intending entrepreneurs / companies / firms to implement the Broiler Raising Project in the township periphery of the capital city (Guwahati) and Jorhat under the Assam Vikash Yojana and the Chief Minister's Special Employment Generation Programme schemes respectively. The said EOI was published in the newspapers on 13-01-2011. It was stated therein that the project cost is Rs.280.14 lakhs for each project, out of which the Government grant would be Rs.100 lakhs. It was further stated that it would be a continuous programme of 7 years to enable liquidation of the loan component, clarifying that the nationalised banks have already consented to participate in this Government project by providing financial assistance. The last date for submission of the EOI was fixed on 01-02-2011.
(3.) The subject matter of the present writ petition is regarding the Broiler Raising Project in respect of Guwahati city under the Assam Vikash Yojana as the writ petitioner's claim is confined to this project only.;