S.J. Mukhopadhaya, J. - (1.) HEARD the parties. The writ petition was preferred by petitioner against the notice inviting tender published on 3.8.2001 in newspaper 'Prabhat Khabar calling application from experienced security agencies for providing security services in the office of respondent -C M.P.D.I., Ranchi.
(2.) THE case of the petitioner is that as per circulars issued by the Union of India including office Memorandum dated 11.11.1994 and subsequent guideline, an agency sponsored through D.G.R. for security service is not required to deposit any security amount. Notices were issued to the respondents on 10.9.2001 and it was observed that if any order issued in pursuance of tender notice dated 3.8.2001. shall be subject to the decision of the case. It was also observed that the respondents are expected to follow the guideline, if any, issued by the Government of India.
(3.) COUNSEL for the respondents submitted that first tenders received in pursuance of advertisement dated 3.8.2001, were rejected. Subsequently, in pursuance of second tender notice published on 18.12,2001, the tender papers received have not yet been opened because of the pendency of the present case. It was also submitted that if the petitioner still intends to submit tender paper as per terms of the notice dated 18.12.2001, the respondents may consider the same alongwith tender papers as may have been submitted by the others.;