- (1.) Heard the learned Counsel for the parties.
(2.) Both the intra court appeals have been preferred questioning the legality of the order passed by the Single Bench setting aside the rejection of the offer of the respondent directing to award the contract in favour of the petitioner.
(3.) Facts in short are that for the purpose of collection of toll tax in respect of second Hooghly Bridge known as, 'Vidyasagar Setu', the third re-tender floated on 10th July, 2012. The last date of submitting tender was 1st August, 2012. Initially, the tender notice was issued on 18.3.2012. Thereafter, first re-tender notice was issued on 9.4.2012. The second re-tender was floated on 21.5.2012. In first and second re-tender process, the respondent no.9 viz., Konark Infrastructure Ltd. could not qualify the technical bid for not having requisite experience, turn over etc. Thereafter before third re-tender was resorted, which is followed by the fourth tender process, certain eligibility conditions had been relaxed with respect to having experience of collection of toll of 14 lanes to 10 lanes and proportionate deduction was made in the number vehicles from 50,000 to 35,700 and annual turn over from Rs.40 crores to Rs.28.6 crores.;