- (1.) The petitioner in this WP under art.226 dated January 9, 2012 is seeking the following principal relief: "b) A writ in the nature of Mandamus do issue commanding and/or directing the respondents and/or their subordinates to issue letter of acceptance only to the tenderers who have complied to all the provisions of the said N.I.T. No.3(e) SE. EC of 2011-12 being annexure 'P-1' hereto;"
(2.) The Irrigation & Waterways Department of the Government of West Bengal issued a notice inviting tender for the works mentioned in the list annexed to the notice. Participation was through electronic tendering.
(3.) In cl.(x) of sub-para.(b) of para.7.2 of the notice it was mentioned that the tenderers would be required to drop demand draft or banker's cheque or deposit at call receipts, both towards cost of tender documents and earnest money in sealed envelopes in the office of the Superintending Engineer, Eastern Circle, Irrigation & Waterways Directorate at least one day before the date of opening of the Technical proposal.;