ABHAYA KALPA TECHNOLOGIES PVT. LTD. Vs. TRIPURA RURAL LIVELIHOOD MISSION

JUDGEMENT

(1.) Heard Mr. AL Saha, learned counsel appearing for the petitioners as well as Mr. D Bhattacharjee, learned GA assisted by Mr. S Saha, learned counsel appearing for the respondents No. 1 and 2. At the time of hearing, there is no representation from the respondents No. 3 and 4 despite due notice from this court.

(2.) By means of this writ petition, the petitioner has urged this Court to direct the respondents to reconsider the decision recorded in the minutes of the Project Approval Committee's meeting held on 26/2/2021 as communicated by the e-mail dtd. 10/3/2021. The said communication dtd. 10/3/2021 as issued by the SMM (Coordination), DDU -GKY, Tripura Rural Livelihood Mission, Government of Tripura is available at (Annexure-14 to the writ petition. By the said communication, the project proposal submitted by the petitioner was rejected.

(3.) The grievance of the petitioner can be encapsulated at the outset by stating that the petitioner had participated in the selection process of DDU-GKY project in the State of Tripura. The mandatory initial screening the qualitative appraisal were carried out by NABARD Consultancy Services (NABCONS), New Delhi and the petitioner's name was cleared in the said initial screening and hence, their name was recommended to Tripura Rural Livelihood Mission (TRLM) for referring their appraisal to the PAC/EC, Tripura.