Biswanath Somadder, A.C.J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of a judgment and order dated 25th February, 2019, passed by a learned Single Judge in WP 25546 (W) of 2018 with CAN 1864 of 2019 (United Order and Supply Co. Operative Society Ltd. vs. The State of West Bengal & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition while holding, inter alia, as follows:- "The petitioner was allowed to participate in the tender process without prejudice to the rights and contentions. The challenge to the tender condition having failed, the participation of the petitioner need not be considered by the State as he does not qualifying such condition. The petitioner has an office at Asansol and seeks to participate for a Hospital at Kolkata. (Michigan Rubber (India) Ltd. (Supra) deals with the nature and scope of judicial review with regard to the Government contracts and actions. It is of the view that, the Court would not normally interfere with the policy decision and in matters challenging the award of contract by the State and public authorities unless it is shown that, the actions are arbitrary, discriminatory, mala fide or actuated by bias. W.P. No.25546(W) of 2018 is disposed of."
(3.) The present appeal has been filed by the writ petitioner.;