Patna High Court
Shivdani Yadav vs The State Of Bihar on 24 June, 2024
Bench: Chief Justice, Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9150 of 2024
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Shivdani Yadav son of Shri Anandi Yadav, Resident of Village-Chakdiwan,
P.O.-Sheikhpura, P.S. Sheikhpura, District-Sheikhpura.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Food and Consumer
Protection, Government of Bihar, Patna.
2. The Principal Secretary, Food and Consumer Protection, Government of
Bihar, Patna.
3. The Bihar State Food and Civil Supply Corporation Ltd. through the
Managing Director, Khadya Bhavan, Daroga Prasad Rai Path, R. Block,
Road No. 2, Patna-800001.
4. The Managing Director, Bihar State Food and Civil Supply Corporation
Ltd., Khadya Bhavan, Daroga Prasad Rai Path, R. Block, Road No. 2,
District-Patna.
5. The Headquarter Transport Committee, the Bihar State Food and Civil
Supply Corporation Ltd., through the Managing Director, Khadya Bhavan,
Daroga Prasad Rai Path, R. Block, Road No. 2, Patna-800001.
6. The Collector, Sheikhpura cum Chairman, District Transport Committee,
Sheikhpura.
7. The District Transport Committee, State Food Corporation, Sheikhpura,
through the Secretary cum District Manager.
8. The District Manager, Bihar State Food and Civil Supply Corporation
Limited, District-Nalanda.
9. The District Supply Officer cum Chairman, District Complaint Committee,
State Food Corporation, Sheikhpura.
10. Additional District Manager cum Member, District Complaint Committee,
State Food Corporation, Sheikhpura.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Amaresh Kumar Sinha, Advocate
For the State : Mr.Government Pleader (3)
For the BSFC : Mr. Shailendra Kumar Singh, Advocate
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Patna High Court CWJC No.9150 of 2024 dt.24-06-2024
2/3
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 24-06-2024
The petitioner is aggrieved with his disqualification in a
tender he applied under Annexure-P/1. Annexure-P/1 has a
condition that the statement of the bank account for last six
months preceding the publication of the Tender Call Notice
submitted, should be duly attested by the Branch Manager of the
bank with signature & seal.
2. The petitioner has submitted Annexure-P/3 bank
statement, which contains the round seal of the bank and a
signature without any specification as to the designation of the
signatory. We notice that the specific condition in the Notice
Inviting Tender is that the account statement should be attested
by the Branch Manager with the signature and seal. Hence there
should be the round seal of the bank and also the seal indicating
the designation of the signatory.
3. In a similar matter with respect to the very same NIT
we have rejected the identical contention raised by another
tenderer in CWJC No. 6560 of 2024 by judgment dated
22.04.2024
. We find absolutely no reason to defer from the
earlier judgment.
Patna High Court CWJC No.9150 of 2024 dt.24-06-2024
4. The writ petition stands dismissed.
(K. Vinod Chandran, CJ)
(Harish Kumar, J)
ranjan/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
