- (1.) The grievance of the petitioner in this application that the petitioner duly participated in a tender floated by the respondent authorities for construction of a road from Hanskhali to Aranghata. According to the petitioner, the petitioner was the lowest bidder along with two other contractors in the tender process. The petitioner was invited to participate in the open tender on 3rd April, 2003 along with two other tenderers. The petitioner could not personally present in the said open tender on the apprehension of being physically assaulted by the local miscreants and sent his bid to Speed Post on 2nd April, 2003 containing the rate at which the tender can be allotted in favour of the petitioner. The said letter was received by the authorities on 3rd April, 2003.
(2.) According to the petitioner, in the said bid the petitioner offered a rate which is 7% given by the respondent No.4, even then the tender of the respondent No.4 was accepted by the authorities. Therefore, according to the petitioner, steps taken by the respondent authorities are illegal, wrongful, arbitrary and in violation of all norms of law.
(3.) Mr. Pratap Chatterjee, learned Senior Counsel, appearing on behalf of the petitioner submitted that the tender was opened at a place which is far away, where the petitioner cannot attend.;