JAYANTA KUMAR BISWAS, J. - (1.) JAYANTA KUMAR BISWAS, J. The petitioner in Writ Petition No. 114 of 2004 is the appellant in this appeal. It is aggrieved by the judgment and order dated July 12, 2004, whereby its writ petition was dismissed by the learned single Judge.
(2.) Challenging the award of contract to the 5th respondent in the writ petition by the A and N administration, the writ petition was filed. Quotations were invited by the Directorate of Civil Supplies And Consumer Affairs, A and N Islands by publishing the tender notice dated January 12, 2004. Rates were invited for the works mentioned in serials 1 to 12 of the annexure to the tender, from. Both the appellant and the 5th respondent in the writ petition submitted per metric ton rates.
(3.) Subsequent to submission of the tender papers by the tenderers, the competent authority decided to give contract only regarding works mentioned against serials 3, 4 and 5. The administration also decided to ascertain the effect of the rates quoted by the appellant and the 5th respondent in the writ petition, keeping in view of the volume of work it expected during the year 2004-2005.;