Amitava Lala, J. - (1.) This writ petition has been made by an unsuccessful tenderer before this Court making the Bharat Sanchar Nigam Limited authorities and successful tenderers as party respondents therein.
(2.) The contention of such tenderer before this Court is that the successful tenderers are not eligible for the distributorship as per clause (3) of the tender document. Clause (3) of the tender document prescribes that the prospective distributor should have experience in distribution of Fast Moving Consumer Goods (FMCG) items for at least two years. According to the petitioner that at least one of the successful candidates is a transporter and has no experience in distribution of Fast Moving Consumer Goods.
(3.) The date of filing of the writ petition is 3rd October, 2002, when the selection was finally made on 20th September, 2002, and work order or orders has or have been issued on 30th September, 2002.;