Arpit Engicon Pvt. Ltd vs The State Of Bihar And Ors
2023 Latest Caselaw 2117 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14003 of 2016
     ======================================================

Arpit Engicon Pvt. Ltd., through its Director namely, Ram Naresh Ray, Son of Ram Babu Ray R/o Village - Nayatola Digghi, P.S.- Sadar, District - Vaishali.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Rural Works Department, Government of Bihar, Patna.

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

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

5. The Superintending Engineer, Rural Works Department, Rural Works Circle, Muzaffarpur.

6. The Executive Engineer, Rural Works Department, Works Division, Hajipur.

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

For the Petitioner/s :

For the Respondent/s : Mr. Ajay, GA 5 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 04-05-2023

None appears for the petitioner.

2. In the instant petition, petitioner has prayed for the

following relief:

"That this is an application for issuance of a writ in the nature of mandamus and calling upon the respondents to produce the order of rejection of bid of the petitioner which has been communicated to the petitioner through sms on his Mobile on 02.08.2016 in which it has been mentioned that "Dear user your bid Patna High Court CWJC No.14003 of 2016 dt.04-05-2023

for the Tender 2016_ECBIH_40990_1 has been rejected during Technical evaluation by the duly constituted committee AS PER NIT" and second SMS for second Tender that "Dear user for the Tender 2016_ECBIH_40985_1 has been rejected during Technical evaluation by the duly constituted committee AS PER NIT" and further for direction to the respondent authorities to accept the technical bid of the petitioner if no other lacuna except the debarment from further tender and further for issuance of any other appropriate writ/writs, order/orders it may deem fit and proper."

3. The petitioner has assailed rejection of his technical

bid. There is no interim order, therefore, we have to presume that

subject matter of tender must have been given effect to or fresh

tender must have been processed. In other words, the present

petition has become infructuous.

4. Accordingly, writ petition stands dismissed as

infructuous.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J) GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          08.05.2023
Transmission Date       NA