HIRANMAY BHATTACHARYYA,J. - (1.) The writ petitioners have preferred the instant appeal challenging the order dated August 24, 2020 passed by a learned Single Judge in WP No. 5932 (w) of 2020 whereby the writ petitioners prayer for an interim order of injunction in connection with the work order issued pursuant to the tender floated by the zoological authority was refused.
(2.) The appellants claim to be a licensee for displaying advertisements at Zoological Garden at Alipore in terms of an agreement dated April 1, 2017. Prior to the end of the said agreement, the Director of Zoological garden published an advertisement inviting e-tender dated February 8, 2020 for displaying advertisement in the hording boards installed at the zoo premises. The appellants claim to have participated in the said tender dated February 8, 2020 and became the highest bidder.
(3.) The grievance of the appellant is that the zoological authority awarded the tender in favour of the second highest bidder that is the respondent number 7 thereby causing a loss to the public exchequer to the tune of Rs. 44, 71, 378.50. The appellants prayed for an order of injunction restraining the respondent authorities from acting in pursuance of the e-tender dated February 8, 2020 and/or acting in furtherance of the work order issued thereof.;