Jayanta Kumar Biswas, J. - (1.) The petitioner, a co-operative society, has taken out this writ petition dated June 16, 2008 questioning the re-tender notice dated May 28, 2008 published by the Accounts Officer(CS&CA) of the Directorate of Civil Supplies & Consumer Affairs, Andaman and Nicobar Administration on June 04, 2008.
(2.) Tender for the same work for which the re-tender notice dated May 28, 2008 was published had been published by the same authority on February 05, 2008, and the tender notice concerned was dated January 30, 2008.
(3.) In the first tender process the petitioner participated and for the purpose it deposited Rs. 36,000/- on February 18, 2008. By a letter dated March 13, 2008 the authority publishing the tender notice invited the petitioner to participate in a meeting for negotiation of rate offered by it. It is the petitioner's case that it submitted revised rates and participated in the meeting. No work order was given to it, and instead the impugned re- tender notice was issued. It is therefore apparent that the first tender process was cancelled by the authority concerned.;