- (1.) The Court:- The first petitioner in this WP under art.226 dated January 18, 2012 is a Government of India undertaking, and it is alleging inaction on the part of West Bengal State Seed Corporation Limited (in short WBSSCL), a Government of West Bengal Company, the second respondent.
(2.) The allegation is that WBSSCL has not taken steps for re-testing the remaining set of the seed samples which were marked not recommended by State Seed Testing Laboratory, Tollygunj (in short SSTL), the seventh respondent, testing one set of the samples and concerning which WBSSCL wrote the letter dated December 1, 2011 at p.46.
(3.) The first petitioner participated in a tender process initiated by WBSSCL. The work Supply of different Crop Seed was given to the first petitioner that was to supply initially 400 metric tones and then 2250 metric tones of certified wheat seeds of two varieties mentioned in the document at p.41.;