RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Vimal Kirti Singh, learned counsel appearing for the petitioners and Mr. Ajit Kumar, learned A.A.G.
(2.) The petitioners in this writ application have prayed for quashing of the letter no. 1915 (S) dated 18.03.2016 issued by the respondent no. 3 debarring the petitioner no. 1 from participating in future tenders/contracts. A further prayer been made for directing the respondents to remove all the impediments which the petitioners are facing in the completion of construction of the road of Nunajore-Shahur Beldiha-Parsa road km 0.00 to 16.600.
(3.) The facts which have been narrated in the writ application are that tenders were invited by the Road Construction Department, Government of Jharkhand on 09.01.2014 for re-construction of the portion of road of Nunajore-Shahur Beldiha-Parsa for the year 2013-14. Pursuant to the submission of the tender by the petitioners a meeting of the tender committee was held on 07.03.2014 and ultimately upon negotiation the Committee decided to accept the bid submitted by the petitioner no. 1 and the matter was sent for approval of the Principal Secretary, Road Construction Department.;