Bipin Kumar vs The State Of Bihar And Ors
2023 Latest Caselaw 2257 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.14776 of 2015
     ======================================================

Bipin Kumar S/o- Late Shyam Kishore Singh, R/o- Mohalla- New Area, Hanuman Nagar, P.s.- Nawada, District- Nawada

... ... Petitioner/s Versus

1. The State Of Bihar through Principal Secretary, Road Construction Department, Bihar, Patna

2. The Secretary, Building Construction Department, Bihar, Patna

3. The Engineer-in-Chief, Building Construction Department, Bihar, Patna

4. The Chief Engineer South, Building Construction Department, Bihar, Patna

5. The Superintending Engineer, Building Circle, Munger null null

6. The Executive Engineer, Building Circle, Sheikhpura

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

For the Petitioner/s : Mr. Sanjay Kumar, Advocate For the Respondent/s : Mr. Yogendra Pd. Sinha, AAG 15 ====================================================== 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

In the instant petition, petitioner has prayed for the

following reliefs:

"(i) For issuance of an appropriate writ/s, order/s, direction/s for quashing order dated 7.9.2015 for the NIT No. 02Sheikhpura/2015-16 (this order has not been communicated to the petitioner but he has downloaded from the official website of the department) whereby and under the respondent no. - 5 has rejected the technical bid of the petitioner for the reasons- "Non responsive in technical bid". Patna High Court CWJC No.14776 of 2015 dt.10-05-2023

(ii) For issuance of an appropriate writ/s, order/s, direction/s to the respondent to accept the technical bid of the petitioner and thereafter allow him to participate in the financial bid of the NIT so that healthy competition may be exercised for the NIT No.

- 2 Sheikhpura/2015-16.

(iii) For issuance of an appropriate writ/s, order/s direction/s to the respondents for accepting the Bank Guarantee issued by IDBI Bank, Nawada Branch for the construction of "Ghatkusumbha Block Office and Residential Premises including electricity";

(iv) To pass such other order/orders as your Lordships may deem fit and proper in the fact and circumstances of this case."

2. Learned counsel for the respondents has taken

contention that subject matter of NIT is stated to have been

cancelled on 24.09.2015. In view of these development, present

petition does not survive for consideration.

3. Accordingly, writ petition stands disposed of.

(P. B. Bajanthri, J)

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

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          12.05.2023
Transmission Date       NA