RABINDRANATH BANUA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner is aggrieved by the action of the Pradhan Saoraberia Jalpai-II Gram Panchayat in issuing four tender notices all dated September 29, 2021 upon cancellation of previously issued four tender notices dated July 20, 2021 for the same works.

(2.) The petitioner prayed for cancellation of the tender notices dated September 29, 2021 and all subsequent actions taken thereupon. Further prayer for a restrain upon the authority from proceeding in respect of the said tender notices by issuing work orders, has been made.

(3.) The case of the petitioner in a nutshell is that, the Saoraberia Jalpai II Gram Panchayat (hereinafter referred to of the said gram panchayat), published four tender notices under separate memo numbers inviting offers in sealed covers from experienced and successful bidders for execution of the works mentioned in the said tender notices. The tender notices were issued on July 20, 2021.