TAFE MOTORS AND TRACTORS LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Writ Appeal arises out of a common Judgment and Order dtd. 1/6/2021 passed by the learned Single Judge whereby the challenge made to the fresh financial price bids called for by the respondents and the prayers for not giving effect to the fresh financial bids submitted, were negated and the writ petitions were dismissed.

(2.) Under the Chief Minister Samagra Gramya Unnayan Yojna, Jaya Nagar, (CMS-GUY) Khanapara, Guwahati scheme, it was decided that Tractors and Matching Implements were to be supplied in villages to members of the farming community across the State of Assam through beneficiary groups. In pursuance to the said scheme, by a Notice dtd. 4/2/2019, the Director of Agriculture, Government of Assam invited competitive rates for Tractors and Matching Implements from the manufacturers of tractors for phaseII of the scheme for distribution of tractors unit under the Chief Minister Samagra Gramya Unnayan Yojna, Jaya Nagar, Khana-para, Guwahati. By the NIT Bids were invited for supply of Tractors and Matching Implements in the following categories:

(3.) Amongst the various conditions mentioned in the NIT the the following conditions have relevance in the present proceedings and are therefore extracted: