Asish Kumar Pattanaik vs Unknown
2022 Latest Caselaw 5506 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No.4282 of 2022

Asish Kumar Pattanaik                 .....                                 Petitioner
                                                            Mr. S.K. Dash, Advocate
State of Odisha and others            Vs.
                                      .....                          Opposite Parties
                                                            Mr.P.P. Mohanty, AGA
                                                                         (O.Ps.1-4)
                                                           Mr. S.K. Dalai, Advocate
                                                                            (O.P.6)
                                                            Mr. B.P. Das, Advocate
                                                                            (O.P.5)
              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE G. SATAPATHY

                                             ORDER

13.10.2022

Order No. This matter is taken up through hybrid mode.

2. Heard Mr. S.K. Dash, learned counsel for the petitioner; Mr. P.P. Mohanty, learned additional Government Advocate appearing for opposite parties no.1 to 4; Mr. B.P. Das, learned counsel appearing for opposite party no.5 and Mr. S.K. Dalai, learned counsel appearing for opposite party no.6.

3. The petitioner has filed this writ petition seeking to quash the order dated 11.01.2022 under Annexure-4 passed by the Collector, Rayagada-opposite party no.3 and further seeks direction to the opposite party-authorities to pass appropriate order as just, fit, equitable and proper in the facts and circumstances of the case.

4. Mr. S.K. Dash, learned counsel appearing for the petitioner contended that opposite party no.3-Collector, Rayagada, vide order dated 11.01.2022 under Annexure-4, set aside the proceeding dated 30.12.2021 of the Tender Committee meeting

for cleaning, sanitation and waste disposal of Ward Nos.1 to 10, 12 to 15 and Marathiguda under Gunupur Municipality and directed the tender committee to verify the financial bids of all the qualified bidders afresh as per the terms and conditions of DTCN and select the L-1 bidder within a period of two weeks' time.

5. Mr. B.P. Das, learned counsel appearing for opposite party no.5-Gunupur Municipality contended that similar question had come up for consideration before this Court in W.P.(C) No.36367 of 2021 and this Court, vide judgment dated 26.09.2022, has directed to award the tender in favour of Sabyasachi Mohakul, who was successful bidder, and allowed him to work for the remaining period.

6. In that view of the matter, the writ petition stands disposed of in terms of the judgment dated 26.09.2022 passed by this Court in W.P.(C) No.36367 of 2021.

7. Issue urgent certified copy as per rules.

                                                         (DR. B.R. SARANGI)
                                                               JUDGE



Alok/Subhasmita                                             (G. SATAPATHY)
                                                                 JUDGE