- (1.) Non issuance of tender form to the petitioners by the respondent led them to file this writ application for issuance of a writ of and/or in the nature of mandamus directing the the respondents to issue tender forms in respect of the works' mentioned in Annexure "A" and "B" thereto.
(2.) The fact of the matter is not in dispute.
(3.) Three notices inviting tender bearing No. NITs 3, 4 and 5 were issued. The petitioners applied for tender forms for works under serial Nos. 2, 3 and 4 of NIT-3, serial Nos. 1 to 6 of NIT-4 and serial No. 2 of NIT-5. The works mentioned in serial Nos. 2, 3 and 4 of NIT-3 are as follows :- "Serial No. 2 - construction of cross drainage structure at 34.170 kms. of D.N.M.C. in P.S. Islampore, District Uttar Dinajpur.Estimated amount put to tender is Rs. 60,00,000/-.(50% of the amount is Rs. 30,00,000/-).Serial No. 3 - Construction of cross drainage, structure at 34.90 kms. of D. N. M. C. in P. S. Islampore, District Uttar Dinajpur.Estimated amount put to tender is Rs. 1,02,05,000/-. (50% of the amount is Rs. 50.00 lakhs).Serial No. 4 - Construction of cross drainage structure at 39.57 kms. of D.N.M.C. in P.S. Islampore, District Uttar Dinajpur.Estimated amount put to tender is Rs. 1,00,00,000/-. (50% of the amount is Rs. 50.00 lacs).";