Arijit Banerjee, J. - (1.) The writ petitioner/appellant approached the learned single judge challenging a term of the Tender Notice issued by the respondent authorities inviting bids for supply of meals to Government Hospitals.
(2.) According to him, the said term is identical with a term that was included in an earlier Tender Notice issued by the government for supply of meals to Government Hospitals, which was struck down by the appeal court in connection with another writ application.
(3.) Learned counsel submits that the term that is challenged in the present writ application is the same as that other term in the earlier Tender Notice and hence cannot be permitted to remain. The learned judge rejected the contention of the writ petitioner. The learned judge held that the term that was struck down earlier by the appeal court was different from the term that is sought to be challenged by the writ petitioner in the present proceeding. The learned judge also observed that it is not an unreasonable term and it has been inserted to test the financial ability of an intending tenderer. The writ petition was dismissed.;