S.J.MUKHOPADHAYA, J. - (1.) A supplementary affidavit has been filed on behalf of respondent Nos. 1 to 5 enclosing the complete copy of Annexure A as was enclosed in the earlier counter affidavit.
(2.) A rejoinder has also been filed on behalf of the petitioner. This application has been preferred by the petitioner against the part of press notice under the heading "Package No. JH -1902" as published in local daily "Hindustan" dated 22nd May, 2002, whereby the respondents State provisionally selected the 6th respondent for allotment of aforesaid package i.e. for construction of road under Prime Ministers Village Road Project.
(3.) THE case of the petitioner is that the petitioner and the 6th respondent both submitted tenders and quoted 15% below the estimated cost. Inspite of the same, the petitioner and the 6th respondent both were not called for any negotiation and without any basis, the work was allotted in favour of the 6th respondent.;