Kunal Kumar vs. The State Of Bihar

The District Transport Officer and the District Manager, State Food Corporation has sworn the affidavit in which no attempt has been made to answer the issues raised in the writ application. The only statement in opposition to the writ application is that because the petitioner had participated in the tender process accepting all terms and conditions of the contracts and has not challenged the terms and conditions of the contract, the writ application is not maintainable. There is no denial of the fact that in the tender document and the check list there was no requirement to submit GST certificate. This court even in course of hearing called upon learned counsel representing the Corporation to demonstrate from the tender document as to whether there was any requirement of 4/6 submission of the GST certificate, but the learned counsel for the Corporation was not able to lay his hand on any of the terms and conditions under the contract. Having heard learned senior counsel for petitioner and learned counsel representing the Corporation as also on perusal of the records, this court is of the considered opinion that the District Transport Committee has completely erred in rejecting the tender of the petitioner on the ground that he had not submitted the GST certificate. Neither in the counter affidavit nor in course of hearing of the writ application any condition requiring submission of GST certificate under the NIT/tender document has been brought to the notice of this court. The views of the District Manager who in fact happens to be the Secretary of the District Transport Committee of the District are expressed in the letter as contained in Annexure ‘P/5’ which are recorded hereunder for a ready reference: ^^i=kad 92 fnukad 05@02@19 izs’kd] ftyk izac/kd] leLrhiqjA lsok esa] mi egkizca/kd ¼ifjogu½] jkT; [kk| fuxe] eq[;ky;] iVukA fo’k; %& ifjogu&lg&gFkkyu vfHkdrkZ ¼eq[;½ ,oa ifjogu] gFkkyu&lg& vkiwfrZ 5/6 vfHkdÙkkZ ¼Mh0,l0Mh0½ dh fu;qfDr gsrq E- Tendering ds ek/;e ls vkeaf=r fufonkvksa dk fu’iknu ds laca/k esaA izlax %& bl dk;kZy; dk i=kad&91] fnukad&05-02-19 egk”k;] mi;qZDr fo’k;d izklafxd i= dk d`i;k Lekj.k fd;k tk;A lwfpr djuk gS fd ifjogu&lg& gFkkyu vfHkdrkZ ¼eq[;½ ,oa ifjogu] gFkkyu&lg&vkiwfrZ vfHkdÙkkZ ¼Mh0,l0Mh0½ dh fu;qfDr gsrq E-Tendering ds ek/;e fufonk vkeaf=r dh xbZ Fkh] mlesa vafdr fufonk “kÙkksZ] ftlds vk/kkj ij dfri; fufonknkrkvksa dh fufonk Lohdkj ugha dh xbZ gSA mu fufonknkrkvksa }kjk fuEukafdr fcUnqvksa ij vkifÙk;k¡ mBkbZ xbZ gS%& ➢ GST, Labour Licence, All tender documents signed with seal. 1½ GST%& pq¡fd vuqnkfur [kk|kUu ij ljdkj }kjk th0,l0Vh0 ykxw ugha fd;k x;k gSA blfy, fufonknkrkvksa dk dguk fd th0,l0Vh0 ds vHkko esa fufonknkrkvksa dh fufonk;sa vLohd`r ugha dh tk ldrh gSA 2½ Labour Licence%& yscj ykbZlsal ugha jgus ds dkj.k dfri; fufonknkrkvksa dh fufonk;sa ftyk ifjogu lfefr }kjk vLohd`r dh xbZ gSA bl laca/k esa fufonknkrkvksa }kjk Je lalk/ku foHkkx ¼Je i{k½] fcgkj ljdkj dk i=kad&881] fnukad&08-03-16 dh Nk;kizfr layXu djrs gq, mYys[k fd;k gS fd bl i= esa Li’V mYys[k gS fd tc rd B k dk;Z vko¡fVr ugha gks tkrk gSA rcrd fufonknkrkvksa ls yscj ykbZlsal ek¡xuk Hkh voS/k gSA mudk dguk gS fd mDr i= ds vkyk esa yscj ykbZlsal ds vHkko esa fufonk vLohd`r ugha dh tk ldrh gSA Je lalk/ku foHkkx dk i=kad&881] fnukad&08-03-16 dh Nk;kizfr layXu dh tk jgh gSA 3½ Signature with Seal%& dqN fufonk izi=ksa ij Signature ds lkFk Seal ugha 6/6 jgus ds dkj.k ftyk ifjogu lfefr }kjk fufonk vLohd`r dj fn;k x;kA D;ksafd fufonk izi=ksa ij flQZ Signature Fkk Seal ugha A fufonknkrkvksa dk dguk gS fd “Seal” dh vfuok;Zrk flQZ fdlh QeZ ;k dEiuh ds fy, gSaA O;fDrxr fufonknkrkvksa ds fy, ugha gSA vr,o vuqjks/k gS fd mDr fcUnqvksa ij Li’V fn”kk&funsZ”k fuxZr djus dh djus dh d`ik dh tk;A fo”oklHkktu g0v0 ftyk izca/kd leLrhiqjA**