- (1.) Heard the learned counsel for the appellant and the learned counsel for the Respondent No.5-successful bidder and the State.
(2.) The Jharkhand Staff Selection Commission invited tender from the prospective bidder, who may be either company registered under the Companies Act or may be a firm registered under the Indian Partnership Act. In response to that, alongwith other bidders, one Ace Consultants submitted tenders. The tenders were opened and considered for technical bid. The writ petitioner -appellant's tender was accepted for further consideration for financial bid. During the course of consideration for financial bid, an objection was raised by other competitors including the respondent No.5 with respect to the eligibility of the Ace Consultants.
(3.) It was submitted that the Ace Consultants is neither the registered company nor a partnership firm. Upon this objection, the matter was reconsidered by the Jharkhand Staff Selection Commission and by the order dated 29.2.2012, it has been held that the Ace Consultants since is not a registered company under the Companies Act nor it is a partnership firm registered under the Partnership Act, therefore, its tender has been rejected.;