SHIBA PROSAD BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By this appeal writ petitioner has challenged the order of the learned Single Judge dated 22.01.2021 whereby WPA No. 1724 of 2020 has been dismissed. The appellant had filed the writ petition with the plea that the respondent no. 6 had floated the tender dated 27.05.2019 for supply of cooked diet for indoor patients admitted in T. L. Jaiswal State General Hospital, Howrah. The appellant participated in the tender process and technical bid was opened on 15.07.2019 and uploaded on the website. The bid of the appellant was rejected. The appellant had questioned the rejection of the technical bid and award of the contract to the respondent no. 10. Learned Single Judge has found that the writ petition was filed belatedly and it had no merit.

(2.) Submission of the learned Counsel for the appellant is that the bid of the appellant has wrongly been rejected and that proper explanation for delay in filing the writ petition was furnished.

(3.) Submission of the learned Counsel for the respondent is that the order passed by the learned Single Judge does not suffer from any error and that the petitioner has no case on merit and there was no justification for the delay.