PUSHPANJALI CONSTRUCTION THROUGH ITS PARTNER Vs. STATE OF JHARKHAND
LAWS(JHAR)-2008-3-82
HIGH COURT OF JHARKHAND
Decided on March 17,2008

Pushpanjali Construction Through Its Partner Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) MR . Ajit Kumar, appearing for the petitioner submitted that the entire tender process arising out of NIT No. 3 of 2007 -08 vide advertisement dated 14.12.2007 (Annexure -1) for construction of road in the Rural Engineering Organisation (R.E.O. for short) Works Circle, Giridih be quashed, as the tender documents submitted by respondent No. 7 were not signed and sealed by the competent officer and, therefore, there has been big scam in the process. On 10.3.2008 the concerned Chief Engineer was asked to bring the tender documents of petitioner and respondent No. 7.
(3.) MR . Sumeet Gadodia, J.C. to Advocate General, appearing for the State, produced the copies of the tender documents of petitioner and respondent No. 7 to show that the tender documents were obtained by the parties from the office of the Chief Engineer and also from the office of the Executive Engineer. The petitioner purchased the tender documents from the office of the Chief Engineer whereas respondent No. 7 purchased the same from the office of the Executive Engineer. Even then the initial of the Executive Engineer is there on all the pages of the tender documents which were either sold from the office of the Chief Engineer or from the office of the Executive Engineer. He further submitted that thus the Executive Engineer had to put initials on about 24000 pages.;


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