SABYASACHI BHATTACHARYYA,J. - (1.) Affidavit-of-service filed in Court today be taken on record. At the juncture when the petitioner moves the matter, Mr. Jaydip Kar, senior advocate, submits that he has instruction to intervene on behalf of Sri Shibnath Ghosh, since the said Shibnath Ghosh was one of the participants in the impugned tender, which has already reached the stage of finalization.
(2.) In view of there being substance in the contention of Mr. Kar, that his client is directly interested in the outcome of the matter, this Court permits Mr. Kar to submit on behalf of said Shibnath Ghosh as an intervenor, despite the latter not being impleaded in the present writ petition.
(3.) Learned counsel for the petitioner, at the outset, points out that similar tenders in respect of other hospitals were set aside by this Court by various orders. However, since the present tender was floated retaining the same discrepancies in spirit, it ought to be set aside.;