Arijit Banerjee, J. - (1.) By consent of the parties, the appeal and the application are taken up for hearing together and the same are treated as on day's list.
(2.) The State Government issued a Tender Notice dated 29th June 2017 for the work of Carrying Contractorship and Storing Agency. Both the writ petitioner/appellant and the respondent no. 8 participated. The respondent no. 8 became the lowest tenderer. The writ petitioner/appellant was the second lowest tenderer. The writ petitioner approached the learned Single Judge contending that the respondent no. 8 did not satisfy the financial credential portion of the eligibility criteria. The learned Single Judge considered the terms of the tender and was of the opinion that the view taken by the State-Respondents was a plausible view and it did not warrant interference. Accordingly, the learned judge dismissed the writ petition.
(3.) Being aggrieved, the writ petitioner is before us by way of the present appeal.;