- (1.) THE issues involved in the writ petitions alongwith the parties thereto being common have been heard together and shall be governed by this common judgment and order. Facts of the writ petition filed on the Original Side may be noted.
(2.) THE petitioners responded to a notice inviting tender issued by the superintending Engineer, West Bengal State Rural Development Agency vide memo No. SRDA/n-2/2007 in relation to construction of roads under Pradhan mantri Sadak Yojana and their maintenance for five years and obtained tender documents pertaining to package no. WB 09/42. The estimated cost of construction and maintenance were shown in the tender notice as Rs. 386. 64 lakhs and Rs. 16. 34 lakhs respectively, adding to Rs. 402. 98 lakhs.
(3.) IT is the claim of the petitioners that despite furnishing relevant documents in support of the bid capacity of the petitioner no. 1 and despite fulfilling the eligibility criteria, as notified, its tender has been rejected at the technical bid stage without showing just reasons. Feeling aggrieved thereby, the present petition had been moved.;