M/S Coeshive Infrastructure ... vs The State Of Bihar And Ors
2023 Latest Caselaw 3224 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.23096 of 2018
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M/s Coeshive Infrastructure Developers Private Limited Son of Birendra Kumar R/o 303, Manav Enclave Apartment, Vivekanand Park Lane, Alpana Market, Patliputra

... ... Petitioner/s Versus

1. The State Of Bihar through Principal Secretary, Rural Works Department, Government of Bihar, Patna.

2. The Engineer-in-Chief-cum-Additional Commissioner-Special Secretary, Rural Works Department, Govern

3. The Chief Engineer-3, Rural Works Department, Government of Bihar, Patna

4. The Superintending Engineer, Siwan Circle, District-Siwan

5. The Executive Engineer, Rural Works Department, Works Division, Gopalganj-2, Government of Bihar,

6. M/S SRM Construction, through its Managing Director,Village- Rampur Sadauwa, P.O. Sadauwa, P.S. Sidhwaliya, District- Gopalganj, Bihar Pin- 841405

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Kunal Tiwary For State : Mr. Manish Kumar, Adv. AC to AAG-5 (In-charge) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE JITENDRA KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 25-07-2023

In the instant petition, the petitioner has prayed for

the following relief:-

"(i) That the present writ application is being filed for issuance of a writ in the nature of certiorari for setting aside the order dated 25.10.2018 issued under the signature of the Chief Engineer-3, Patna (Respondent No.

3) whereby and where under the technical bid of the petitioner firm has been rejected by the Technical Bid Patna High Court CWJC No.23096 of 2018 dt.25-07-2023

Committee on account of the reason that the petitioner firm has been found to have not deposited the E.M.D. amount and accordingly the petitioner firm has been declared to be technically ineligible in light of Clause-3.1.2 of the letter dated 14.11.2014 issued by the Engineer-in-Chief-cum Additional Commissioner-Special Secretary.

(ii) For issuance of writ in the nature of mandamus directing and commanding the respondent authority not to technically disqualify the petitioner firm on account of the same reason as they have taken by the order dated 25.10.2018 and rejected the tender submitted by the Petitioner pursuant to the notice inviting tender dated 19.05.2018 for construction of "Siwan Sarafara Road to Mathiya Harijan Toli Hote Hua Kapil Deo Manjhi Ke Bathan" mentioned at serial no. 180 in Gopalganj - 2 Division.

(iii) For issuance of writ in the nature of mandamus directing and commanding the respondent authorities not to proceed ahead with the tender process by opening financial bid till the disposal of the instant writ application.

(iv) For any other relief/reliefs for which the petitioner is entitled to."

2. Core issue involved in the present lis, is whether

the petitioner being a MSME is entitled to exemption from

EMD payment with reference to NIT dated 19.05.2018 or not?

Clause 7 of the NIT reads as under:-

"Tender documents consisting of plans, specification, the schedule of quantities of the various classes of work to be done and the set of terms & conditions of contract to be complied with by the contractor whose Patna High Court CWJC No.23096 of 2018 dt.25-07-2023

tender may be accepted and other necessary documents can be seen in the office of the concerned Executive Engineer between hours of 11.00 A.M & 03:00 PM from 25.07.2018 to 06.08.2018 everyday except on Sunday and Public Holidays. All these documents can be downloaded from the website: http://pmgsytendersbih.gov.in directly."

3. Perusal of complete NIT, there is no clause

relating to providing exemption in remitting EMD to such of

those MSME certificate holders. The same is disputed issue for

the reasons that the respondents reiterated their stand that they

have not exempted MSME certificate holders from EMD

payment. Merely in a document with reference to website

http://pmgsytendersbih.gov.in that there is reference, does not

amount to exemption of EMD amount. Having regard to the fact

that NIT does not stipulate exemption from EMD payment to

such of those certificate holders of MSME, the petitioner is not

entitled to seek a direction.

4. Learned counsel for the petitioner submits that

State Government have evolved a policy decision insofar as

exemption from EMD payment to such of those MSME

certificate holders. If it is so, the petitioner should have assailed

the NIT or in the alternative requested the concerned authority

to take note of State Government policy and circular and impose

clause in the NIT that such of those MSME certificate holders Patna High Court CWJC No.23096 of 2018 dt.25-07-2023

are entitled to exemption from EMD payment. The petitioner

has not made any such prayer so as to entertain the petitioner's

grievance.

5. In the light of these facts and circumstances, the

petitioner has not made out any case.

6. The writ petition stands dismissed, reserving

liberty to the petitioner to agitate his grievance before

appropriate forum, if it is available to him.

(P. B. Bajanthri, J)

( Jitendra Kumar, J) Amrendra/ ashishkr/-

AFR/NAFR                NAFR
CAV DATE
Uploading Date          31.07.2023
Transmission Date