- (1.) All the appeals arise out of a common judgment and order passed by the learned Single Judge. Therefore, we have heard all the appeals and the connected applications analogously and the same are being disposed of by this common order.
(2.) From the records, we find that the Superintending Engineer and Member (Execution), North Bengal Flood Control Commission issued a notice inviting tender being No. IW/SE/M(EX)/NBFCC/NIT-1(e)/2013- 2014 (hereinafter referred to as NIT first call) in respect of the work for "extension of segregating embankment of river Teesta and Karala" in the district of Jalpaiguri (Phase-I).
(3.) It was a two bid system, i.e., technical bid, which should be kept in one sealed cover and the financial bid, which should also be kept in a separate sealed cover. Altogether 8 (eight) tenderers responded to the aforesaid tender notice. Undisputedly, Mackintosh Burn Limited (MBL) was found to be only qualified bidder.;