M/S Ghanaram Infra Engineers Pvt. ... vs The State Of Bihar
2023 Latest Caselaw 2239 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7143 of 2023
     ======================================================

M/S Ghanaram Infra Engineers Pvt. Ltd. Corp. Office at 650, CIC Campus, Jhokan Bagh, Jhansi, P.S.- Jhansi Town, District- Jhansi (U.P.), through its authorized representative Sri Veer Singh Jakgar, aged about 49, Male, Son of Shri Rishall Singh Jakhar, Resident of House No. 35, NH-2, Road Miles Stone 70, Near Delhi Public School, Mansha Green, Aurangabad, Hodal, Palwal, Hodal, Haryana- 121106

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Water Resource Department, Government of Bihar, Patna.

2. The Secretary, Water Resource Department, Government of Bihar, Patna.

3. The Engineer-in-Chief, Water Resource Department, Government of Bihar, Patna.

4. The Chief Engineer, Flood Control and Drainage, Water Resources Department, Samastipur.

5. The Superintending Engineer, Flood Control, Planning and Monitoring Circle, Water Resource Department, Bihar, Patna.

6. The Superintending Engineer, Water Resource Department, Flood Control Circle, Darbhanga.

7. The Executive Engineer, Flood Control Division-II, Water Resource Department, Jhanjharpur, District- Madhubani.

8. M/S Mateshwari Construction, Mamka Niwash, New Area, Chitour Nagar, Aurangabad Town, District- Aurangabad.

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

For the Petitioner/s : Mr. Lalit Kishore, Sr. Advocate Dr. Ranjeet Kumar, Advocate For the Respondent/s : Mr. Vikash Kumar, AC to AG ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 10-05-2023

Heard learned counsels for the respective parties. Patna High Court CWJC No.7143 of 2023 dt.10-05-2023

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

following relief/reliefs:

"i. For issuance of direction to the respondent authorities to consider petitioner's application dated 02.05.2023 and cancel the decision of Lottery held on 02.05.2023 relating to NIT No. 01- SBD/2022-23 as the respondent authorities did not maintain fairness and impartiality in the process of Lottery and illegally declared the private respondent successful L1.

The authorities neither described the process / manner / Rule of Lottery before commencement of Lottery not they maintained fairness i.e. the preparation of Chit, putting the chit in two boxes and picking of chit everything was carried out by the authorities without disclosing their identity and further the chit from the second box was picked up by the same person who prepared and putted in the chit in the box.

ii. The petitioner further prays that after cancelling the decision of the Lottery in the aforementioned NIT the respondents authorities be directed to hold a fresh Lottery maintaining all the fairness and impartiality i.e. by first describing the process/manner/Rule of lottery and then by preparing chit by one person, putting in a box by another person and picking the chit by a third person before both the parties and further the entire process of Lottery be recorded.

iii. For that any other relief/reliefs for which the petitioner may be deemed entitled to."

Patna High Court CWJC No.7143 of 2023 dt.10-05-2023

3. Pursuant to NIT, technical bid and financial bid were

stated to have been opened on 27.04.2023 among seven bidders.

Petitioner - M/S Ghanaram Infra Engineers Pvt. Ltd. Corp . and 8th

respondent - M/s Mateshwari Construction seems to be successful

bidders and their rates were identical, therefore, the concerned

authority stated to have proceeded to invoke procedure of lottery

system. Such a lottery system was conducted on 02.05.2023. The

petitioner alleged that the lottery system was manipulated by the

concerned authority. In this regard representation is stated to have

been submitted.

4. It is further argued that the concerned authority have

undertaken the video recording of the lottery system. Such

pleadings are not forthcoming. The overall issue involved in the

present petition is relating to disputed issue, therefore, present writ

petition is not maintainable in the light of Apex Court decision in

the case of Subhash Jain vs. Rajeshwari Suman and Ors.

reported in 2021 SCC Online 562 and Union of India and Ors.

vs. Puna Hinda reported in (2021) 10 SCC 690. However, since

certain allegations have been levelled against the respondent

authorities to the extent that they are alleged to have manipulated

the lottery system on 02.05.2023 in favour of a particular person.

These are all the matters which are required to be examined by the Patna High Court CWJC No.7143 of 2023 dt.10-05-2023

concerned authorities. In this regard if a representation is

submitted, the concerned authority shall take note of and proceed

to pass orders on the petitioner's representation at the earliest

while communicating the same to the petitioner.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J)

GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          15.05.2023
Transmission Date       NA