- (1.) THIS appeal under clause 10 of the Letters Patent is directed against the judgment and order dated 9-4-2007 passed in W. P. (C) No. 1662 of 2007, whereby learned single Judge dismissed the writ application filed by petitioner/appel-lant-State of Jharkhand and held that the order passed by the Information Commissioner, Jharkhand is legal, valid and justified.
(2.) THE facts of the case lie in a narrow compass : the Urban Development Department, govt. of Jharkhand advertised invitation of proposals for Project Management consultancy Service including detailed engineering design and construction supervision for sewerage and drainage system for the capital city of Ranchi. Pursuant to the said tender notice the following six consultants purchased tender papers. They were namely- (1) Meinhardt (Singapore) Pvt. Ltd. (2) STUP Consultants (P) Ltd. (3) GKW Consultants (4) Tahal Consultants Engineers Ltd. (5) Burchill Partners Pvt. Ltd. (6) RITES LTD.
(3.) OUT of six consultants, the following four Consultants filed their tender and their names are as under : (1) Meinhardt (Singapore) Pvt. Ltd. (2) GKW Consultants (3) Tahal Consultants Engineers Ltd. (4) Burchill Partners Pvt. Ltd.;