- (1.) HEARD the parties at length.
(2.) THIS writ petition has been filed for quashing the decision taken to allot the work of construction of road, as mentioned in item no. 11 of the Tender No. 1/ 2008 -09, in favour of respondent no. 8Bigal Construction. Mr. Ananda Sen, appearing for the petitioner, submitted that petitioner was the lowest tenderer but work has been allotted to R -8, on the ground that petitioner did not furnish the Registration Certificate. He submitted that the petitioner had furnished the challan of fee for renewal of his registration certificate, and therefore Bill of Quantity (BOQ) was issued to him on 13.5.2008 and then petitioner submitted the tender on 14.5.2008 along with renewed registration certificate.
(3.) MR . Gadodia, appearing for the State, referring to Annexure -A the comparative statement and Annexure -E the Minutes of the Tender Committee dated 25.6.2008, submitted that petitioner neither furnished the challan of renewal fee nor the renewed registration certificate as alleged. After considering the objections raised by the petitioner, they were rejected and consequently work was allotted to respondent no. 8 provided he was ready to work on the lowest rate quoted in the tender. He submitted that the decision making process was transparent and therefore, this Court may not interfere with the same.;