Bhaskar Bhattacharya, J. - (1.) This mandamus appeal is at the instance of a writ petitioner and is directed against the order passed by the learned Single Judge by which His Lordship refused t;o entertain the writ application filed by the appellant on the ground that the appropriate remedy of the appellant lay before the Civil Court.
(2.) The appellant before us became the lowest bidder in a tender issued by the University of Animal and Fishery Sciences for supply of the computers and other necessary appliancces and consequently, supplied the required number of the computers and other items. According to the appellant, in spite of supply of the goods, the University authority refused to make payment of the goods supplied wthout disclosing any reason.
(3.) Being dissatisfied, the writ petitioner has come up with the present mandamus appeal.;