Patna High Court - Orders
M/S Chanakya Ashok And Co. Patna vs The State Of Bihar on 19 July, 2023
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Jitendra Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9720 of 2023
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M/s Chanakya Ashok and Co. Patna A Chartered Accountant Firm, 409, Hem
Plaza, Frazer Road, FRN - 012680C, Through partner CA Ashok Kumar
Pandey, Aged about 49 year, Male, Son of Raj Mangal Pandey, Resident of
603, Banshi Apartment, R K Bhattacharya Road, PS - Gandhi Maidan,
District - Patna, Bihar, 800001.
... ... Petitioner/s
Versus
1. The State of Bihar through The Project Director, Bihar Livestock
Development Agency (BLDA), Patna, Bihar.
2. The Director, Animal and Fisheries Resource Department, Patna.
3. The Regional Director, Animal Husbandry Area, Patna, Bihar.
4. Managing Director, Bihar State Milk Cooperatives Federation Limited
(COMFED) Patna, Bihar.
5. Director Animal Husbandry and Dairing Patna, Bihar.
6. Project Director, Frozen Semen Bank-cum-Bull Station, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Raju Prasad
For the Respondent/s : Mr. Sajid Salim Khan (SC-25)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE JITENDRA KUMAR
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
2 19-07-20231. Instant petition has been filed for following reliefs:
"That by way of this writ application, the petitioner prays for issuance of appropriate writ/ writs/ direction/ directions/ order / orders commanding the respondents to make technical Marks re-evaluation of the Tender Patna High Court CWJC No.9720 of 2023(2) dt.19-07-2023 2/3 documents of the petitioner's firm, by any independent agency in presence of petitioner which were submitted by the petitioner in pursuance of Advertisement of Tender no. 11074 (Animal) 2022-23 through letter No. - 1544 dated 23-11-2022 by the Project Director, Bihar Livestock Development Agency (herein after called BLDA for the sake of brevity) for the term of three years for providing Accounting, Tax and other Services as the firm of the petitioner is a Chartered Accountant Firm and be pleased to command the respondents for making selection of petitioner's firm to work in pursuance of aforesaid Tender.
2. The relief sought in the present petition cannot be adjudicated in a writ proceeding. However, petitioner is entitled to certain documents relating to affiliation and award of marks. In this regard, the petitioner is stated to have submitted representation and so also application under RTI.
3. Taking note of these material information, the concerned authority is hereby directed to provide such of those Patna High Court CWJC No.9720 of 2023(2) dt.19-07-2023 3/3 documents which are relevant to the petitioner within a reasonable period of time of two weeks from the date of receipt of a copy of this order.
4. The writ petition stands disposed of accordingly.
(P. B. Bajanthri, J) ( Jitendra Kumar, J) chandan/-
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