B.K. Sharma, J. - (1.) The petitioner, a contractor, who responded to the particular Notice Inviting Tender (NIT) is aggrieved by the action of tire respondents in returning the tender documents, he had submitted.
(2.) In response to the NIT in question for the work "Provn. of Hard Standing for VEH Receipt Area of 41 VH Coi under GE, Guwahati" the petitioner by his letter dated 8.8.2007 requested the respondent No. 6 to issue tender documents. He also deposited the requisite cost of Rs. 500. In response to the request, he was issued with the tender documents by letter dated 13.8.2007. The last date of receipt of tender was 11.9.2007 upto 15.00 hrs. By letter dated 21.8.2007 certain amendments in respect of the tender documents were effected.
(3.) On the schedule date, i.e., 11.9.2007, when the petitioner went to the office of the respondent No. 6, to submit the tender documents, he was informed that the last date had been postponed as some further amendments in the tender documents were in the offing. According to the petitioner, he was verbally informed that the last date would be notified in due course.;