- (1.) This writ petition was filed against the order dated 30.4.2010 passed by respondent No. 3 cancelling the order dated 24.7.2009 for supply of Vitamin A Syrup on the ground that the petitioner did not comply with the terms of supply within the specified time and caused delay due to which the scheme could not be implemented in time.
(2.) I.A. No. 2831 of 2010 has been for amendment of writ petition challenging the fresh Notice Inviting Tender (N.I.T.) dated 21.7.2010 issued by the respondents for supply of Vitamin A Syrup.
(3.) Mr. Kalyan Roy, learned counsel, appearing for the petitioner submitted that petitioner was not at fault, rather the respondents were responsible for delay.;