SHEKHAR B.SARAF,J. - (1.) This is an application under Article 226 of the Constitution of India challenging non-acceptance of the writ petitioner as L-1 in a tender process for printing of question papers in examinations being held by the respondent no.3.
(2.) The writ petitioner no.2 appears in person and submits that notice inviting e-tender came out on February 6, 2018. The date of closure for submission of bid was February 26, 2018 and the opening date of the technical proposal was to be done on February 28, 2018. The date of opening of financial proposal was to be communicated after opening of the technical bid.
(3.) The writ petitioner further submits that on 29th March, 2018 the financial bid was opened and on the website of the e-procurement system of Government of West Bengal, the writ petitioner was declared as the L-I bidder. The writ petitioner thereafter enquired from the respondent no.3 as to when the agreement would be signed and work order was to be issued by a letter dated April 3, 2018. Thereafter, on April 6, 2018 when the petitioner no.2 visited the office of the respondent no.3 he was informed verbally that the tender had been awarded to another agency. No reason for the same was provided to the writ petitioners and till date there is no communication from the respondent no.3 to the writ petitioners as to why writ petitioner-Company was not awarded the tender and it was granted to someone else.;