- (1.) This writ petition was moved on behalf of Messrs. Inter-State Security Agency and another praying for issue of a writ in the nature of mandamus upon the respondents to cancel, rescind and/or withdraw the impugned tender notice, being Infra/ 1 M-1 / 89/ Pt.l/ 2094, dated 20/07/1989 (Annexure 'H') issued by the West Bengal Industrial Infra-Structure Development Corporation respondents Nos.1 and 2 and the selection of General Security and Information Service, the respondent No.3 as supplier of security guards and to show cause as to why fresh tenders would not be issued by the respondents Nos.1 and 2 herein and to act in accordance with law and a Rule was issued by this Court asking the respondents and each one of them to show cause as to why a writ in nature of mandamus should not be issued commanding the respondents from giving any effect to the impugned tender notice being Infra/ M-1/89/1780, dated 20-7-89 being Annexure 'H' to the writ petition dated 20/07/1989 and also for cancellation of consequential selection of respondent No.3 as supplier of "Security Guards" on the basis of the recommendations of the Tender Committee and for other reliefs.
(2.) This writ petition was admitted by this Court on 19/09/1989 and by dispensing with the requirements of R.27 of the Rules an interim order was granted in terms of prayer (d) of the writ petition thereby staying operation of the impugned Tender Notice and/or order for withdrawal of the Security Guard being Annexure 'J' to the writ petition and selection of respondent No.3 pending the disposal of this application.
(3.) On 27/09/1989 this matter was mentioned by the learned counsel appearing for respondents Nos.1 and 2 and upon hearing Mr. S.P.Mazumdar, learned counsel appearing for the respondent Corporation and Mr. Asok De for the writ petitioner, this Court had recorded the submissions of the respondent that after termission of the Tender Agreement with the writ petitioner and the private respondent No.3 having provided Security Guards on the sites with effect from 1/09/1989 there were Security Guards employed by the writ petitioner and the Security Guards appointed by the respondent No.3 were directed to continue along with the Security Guards employed by the writ petitioner until disposal of the writ petition.;