Jharkhand High Court
Parity Infotech Solutions Private ... vs The State Of Jharkhand And Others on 21 November, 2022
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (C) No. 5519 of 2022
Parity Infotech Solutions Private Limited --- --- Petitioner
Versus
The State of Jharkhand and others --- --- Respondents
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Deepak Roshan
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For the Petitioner: M/s Manoj Tondon, Sneha Kumari, Advocates For the Resp.-State: Mr. Gaurav Raj, A.C to A.A.G-II
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02 / 21.11.2022 Petitioner is aggrieved by the direction at Annexure-6 letter dated 21.09.2022 issued by the Respondent No. 2, directing the Respondent No. 3 to rescind the tender process in relation to installation of CCTV cameras in the police stations of Jharkhand.
2. Petitioner contends that after two rounds of tender, in the 3 rd round also when the petitioner became single bidder, the work was allotted to him on 31.08.2022 (Annexure-5). He has also undertaken some work and part payment has also been made. Thereafter, the entire tender process is being revoked. It would lead to breach of the timeline stipulated by the Apex Court in the case of Paramvir Singh Saini versus Baljit Singh & others in Special Leave to Appeal (Crl.) No. 3543/2020 vide order dated 02.03.2021 (Annexure-1).
3. However, considering the nature of challenge to the revocation of tender, matter requires to be heard by the learned single Bench. As per the present distribution of roster, this Division Bench has been assigned the subject of 'grant of tender relating to public service' only.
4. Learned counsel for the petitioner submits that there is an urgency in the matter.
5. Registry to list the matter, if possible, on 23.11.2022, before the appropriate single Bench.
(Aparesh Kumar Singh, J) (Deepak Roshan, J) Ranjeet/