VIVEK JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) All the batch of writ applications involve the same question of fact and law and with consent of the parties, all the writ applications have been heard together and they are being disposed of by this common judgment.

(2.) Petitioner in CWJC No. 7166 of 2020 is aggrieved by the notification contained in Memo No.7806 dtd. 30/9/2016 contained in Annexure-5 of CWJC No. 7166 of 2020.

(3.) Mr. S.B.K. Manglam, learned counsel for the petitioner, would submit that in this case the tender of the petitioner was found responsive by the technical committee, yet Board of Directors have decided to cancel the tender of the petitioner and invite fresh tender.