BIRENDRA PRASAD SINGH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By filing these two separate writ applications, two of the participators have challenged the process of tender and the ultimate selection of one Dipak Mukherjee, the private respondent, upon whom the Chandannagore Municipal Corporation ("Corporation") has entrusted the responsibility of running the Ranighat-Jagatdal Motor Launch Ferry Service for the next three years on the basis of yearly payment of Rs. 13,20,000/-.

(2.) The Corporation on August 14, 2002 gave a public notice inviting tender in sealed envelope from the persons having at least three years experience of management of ferry ghat service after revoking an earlier notice dated August 13, 2002. One of the present writ petitioners viz., Swapan Kumar Bose, in the past, challenged the notice dated August 14, 2002 by filing a writ application on the allegation that by replacing the phrase "Lanuch Ghat Service" appearing in the notice dated August 13, 2002 with the one "Ferry Ghat Service" appearing in the latter one, the Corporation intended to entertain tenders from the persons having no experience in "Launch Ghat Service".

(3.) Mr. Sirkar, the learned counsel appearing on behalf of the Corporation having conceded before this Court that by virtue of such notice a person having no experience in management of launch service for three years would not be eligible to participate, the said writ application was disposed of with the observation that nobody without having experience of running launch service for three years would be entitled to take part in the process of tender.