BIJOY SHANKAR MISHRA Vs. NATIONAL PROJECT CONSTRUCTION CORPORATION LTD.
LAWS(JHAR)-2010-3-33
HIGH COURT OF JHARKHAND
Decided on March 31,2010

Bijoy Shankar Mishra Appellant
VERSUS
NATIONAL PROJECT CONSTRUCTION CORPORATION LTD. Respondents

JUDGEMENT

- (1.) This writ petition has been filed by a person who had participated in tendering but was unsuccessful as his technical bid was rejected resulting in non-consideration of his financial bid. The tenders of the newly added respondents no. 7 and 8 (hereinafter referred as successful bidders, for short) have been accepted and work orders have accordingly been issued to the said respondents.
(2.) The National Project Construction Corporation Limited (hereinafter referred as NPCC, for short), being a Govt, of India undertaking, had invited tenders consisting of a technical bid and a financial bid by an advertisement dated 16.9.2009.
(3.) According to the conditions prescribed, the technical bids were to be opened in the presence of the bidders on 22.10.2009 and the financial bids of the successful technical bids were to be opened on 31.10.2009.;


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