R.K. Merathia, J. - (1.) MR . Rajesh Kumar, learned Counsel appearing for the petitioner, submitted that taking advantage of clerical mistake on the part of the petitioner, his bid has been rejected and the work has been given to respondent No. 6 -M/s Jai Durga Trading; and that the work be given to the petitioner for which, he is ready to compensate Respondent No. 6.
(2.) MR . Anil Kumar Sinha, learned senior Counsel appearing for the Jharkhand State Forest Development Corporation (Corporation for short), submitted that the Corporation and its officers were bound by Clause 15 of the Tender document. Mr. Anil Kumar, learned Counsel appearing for respondent No. 6, supported the impugned action. He further submitted that the work in question has progressed considerably in last six months, and therefore it may not be interfered with.
(3.) IT appears that offers were invited by the Corporation for advance sale of Kendu Leaves for 2010 season with regard to different territorials/part territorial range, hereinafter referred to as the "range".;