M/S Jan Kalyan Press vs State Of Bihar

Heard Mr. Mithilesh Kumar, learned counsel for the petitioner; Mr. Subhash Chandra Mishra, learned SC 16 for the State and Ms. Anukriti Jaipuriyar, learned counsel for the respondents no. 2 to 4.

The present writ petition has been filed for the following reliefs:

“(i) Directing the respondent authorities to quash the annexure 4 and to consider the documents of the petitioner which are historical and pre-existing soon has not submitted but appears on the website of respondent number 2.

(ii) Directing the respondent authorities after considering the document of the petitioner alleged to be not submitted and declare the technical bid of the petitioner as successful.

(iii) Directing the respondent authorities to consider the financial bid of the petitioner as he would be the second lowest bidder and competent having financial capacity to complete the work qualitatively on time.

(iv) Directing the respondent authorities to consider the bid of the petitioner and to allow to work and to enter into agreement with the petitioner according to his competency and financial capacity.”

After some argument, learned counsel appearing on behalf of the petitioner submits that for redressal of the grievance, the petitioner filed a detailed representation before the Additional Chief Secretary, Education Department, as contained in Annexure 5 to the writ petition. It is submitted that the petitioner would be satisfied if the writ petition would be disposed of with a direction to the concerned respondent for disposal of the representation.

Ms. Anukriti Jaipuriyar, learned counsel for the Bihar State Textbook Publishing Corporation has no objection.

In view of the limited prayer made on behalf of the learned counsel for the petitioner, the present writ application stands disposed off with a direction to the respondent no. 1 (Principal Secretary, Education Department) now Additional Chief Secretary, Education Department, Bihar, Patna to consider and dispose of the representation within ten days from the date of receipt/production of a copy of this order. It is clarified that the Court has not expressed any opinion on the merits of the matter.

It is needless to say that the petitioner would be at liberty to submit the copy of the representation (Annexure-5) along with the present order before the concerned authority for early disposal.