Debangsu Basak, J. - (1.) The petitioner assails a tender process.
(2.) Learned Advocate appearing for the petitioner submits that, the private respondent does not satisfy the essential conditions of the tender process. However, it has been selected. He draws the attention of the Court to the tender conditions and submits that, the tender was for repair of wooden and steel furniture. The private respondent is engaged in the supply of medicines. He has no work experience with regard to the tender process. None the less, the private respondent has been selected.
(3.) The State and the private respondent are represented.;