TAPEN SEN, J. - (1.) HEARD Mr. Dilip Jerath learned Counsel appearing for the Petitioner and Mr. Shamim Akhtar (S.C. -II) along with his J.C. Mr. Arvind Kumar.
(2.) THE grievance of the Petitioner in this case is that although he was found to be the lowest tenderer by the Tender Committee yet the respondents on one pretext or the other went on delaying the matter in relation to the formal execution of the Agreement. Pursuant to the order dated 21.02.2002 Mr. Akhtar has produced before me the original file.
(3.) IT appears that after having completed all formalities, the Tender Committee on 05.12.2001 (by Annexure -6) had decided to allot the work to the petitioner. Thereafter, the Petitioner has made a statement at Paragraph -21 that the Respondent No. 8 made a complaint to the Minister as to how a person who has not even in a possession of a Hot Mix Plant had been chosen. A photo copy of the letter has been produced for perusal of this Court by Mr. Dilip Jerath. Let that letter be kept on record. Mr. Dilip Jerath is directed to file a photo copy of the letter so that it can be kept on record.;