CH. RAJEN SINGH, SPECIAL CLASS CONTRACTOR Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri M. Devananda, learned counsel appearing for the petitioner and Shri Niranjan Sanasam, learned Government Advocate appearing for the respondents.

(2.) By the said writ petition, the petitioner has prayed for issuing a writ of mandamus or any other appropriate writ to direct the respondents to award the contract to the petitioner in respect of package No. MNO7185 for construction of Bailey Bridge (60 ft) over Lamka River on the road from IT road (Makui Golai) to Lasan as he was found to be the L1.

(3.) The petitioner is a special class contractor who has executed many works in the Public Works Department and other departments including RED/ MSRRDA. An NIT dated 28-11-2018 was issued by the Chief Engineer, RED/ MSRRDA for construction of 109 roads and 27 bridges under the Pradhan Mantri Gram Sadak Yojana (PMGSY) inviting tenders from amongst the eligible contractors. The petitioner being eligible submitted his bids through online in respect of package No.MNO 7221 and he was qualified both in technical and financial bids. But the tender process was cancelled on the ground of a single bid being qualified for financial bid.