JAYANTA KUMAR BISWAS,J. - (1.) The petitioner in this WP under Article 226 dated December 15, 2011 is seeking the following principal relief: "a) Writ in the nature of Mandamus commanding the respondents, their men, agents, subordinates to act in accordance with the law and to consider the representation of the petitioner dated 22.11.2011 being annexure "P8" to the writ petition for empanelling the petitioner in Group-B Category Supplier of Cooked foods for the Hospitals in Malda District by cancelling his enlistment as group-C Category of supplier, forthwith."
(2.) Notice was published inviting applications for "empanelment of suppliers intending to supply cooked diet to the patients admitted to government hospitals with the Health and Family Welfare Department" of the State Government. The hospitals were classified in four categories: Class-A, Class-B, Class-C and Class-D.
(3.) It was mentioned that the intending supplier should "get himself empanelled for supply of cooked diet to patients of hospitals of a particular category based on his manpower and financial capabilities.";