Ranjit Kumar Bag, J. - (1.) The petitioners have filed the writ petition challenging order dated May 3, 2016 passed by Mr. Alapan Bandyopadhyay, the Principal Secretary to the Government of West Bengal, Transport Department as persona designata in pursuance of the order dated June 30, 2015 passed by Learned Single Judge of this Court in W.P. No.13801(W) of 2015.
(2.) The applicant S. M. L. Smart Technologies Pvt. Ltd. and its authorised agent have prayed for leave to intervene in the present writ petition, though the said applicant has already approached this Court by filing W.P. No.31313(W) of 2014 by challenging notice inviting tender no.WEBEL/EOT/COMM/14-15/031 dated October 27, 2014. Similarly, the applicant Smart I. T. Services Pvt. Ltd. and its authorised agent have also prayed for leave to intervene in the present writ petition, though the said applicant also approached this Court by filing W. P. No.31311(W) of 2014 challenging notice inviting tender no.WEBEL/EOT/COMM/14-15/030 dated August 28, 2014. Both the above writ petitions filed by the applicants are pending for adjudication before this Court. While the applicants have challenged the tender notice dated October 27, 2014 and dated August 28, 2014 respectively, the writ petitioners in the present writ petition have challenged the order passed by persona designata on May 3, 2016 in terms of the order passed in W.P. No.13801(W) of 2015. The writ petitioners have no right to get any relief against the applicants in the present writ petition. Moreover, the applicants have no right to get opportunity of hearing in the present writ petition which can be effectively decided in the absence of the applicants. Accordingly, I cannot persuade myself to grant leave to the applicants to intervene in the present writ petition. Both the CAN 4277 of 2017 and CAN 4278 of 2017 are, thus, dismissed.
(3.) By CAN 3977 of 2017 the writ petitioners/applicants have prayed for extension of the interim order and by CAN 826 of 2017 the respondent no.5/applicant has prayed for vacating the interim order. Naturally, both the above applications will be disposed of along with disposal of the present writ petition by this common order.;