Subrata Talukdar, J. - (1.) Party/Parties appear in the order of their name/names as printed above in the cause-title.
(2.) Mr. Chakraborty, learned Counsel appearing for the petitioner assails the tender process of the Hili Panchayat Samity in issue (for short the Samity) as initiated by the Tender Notice dated 23rd March, 2017.
(3.) The short submission of Mr. Chakraborty is that the Tender Notice was in respect of construction of a Cement Concrete road and, the tender conditions specified, inter alia, vide Clause 3(i) thereof, that the prospective bidder shall have satisfactorily completed as a prime agency during the last 5(five) years prior to the date of issue of this Notice at least one week of same /similar nature of work under the authority of State/Central Government etc.;