SAMSUDDIN SEKH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant is aggrieved with the order of the learned Single Judge dtd. 3/1/2022 whereby WPA 20770 of 2021 has been dismissed.

(2.) The appellant was one of the bidder in response to the notice inviting electronic bid dated 14th of June, 2021 for the work of collection of toll tax from the vehicular traffic plying through the Lochon Das Setu over river Ajoy at Natunhat under Burdwan North Highway Division. Initially the technical bid of the appellant was rejected but thereafter the respondents had entered into correspondence with the appellant but ultimately the impugned order dtd. 13/12/2021 was issued cancelling the tender on the ground that rate quoted by the highest bidder was less than the reserved bid value.

(3.) Learned Single Judge considering the entire circumstances of the case has found that surprisingly in the bid process out of the 5 bidders only the appellant was asked to clarify and rectify his technical bid. The plea of the appellant that though he was the highest bidder but the bid was wrongly rejected, has been examined and it has been found that the cancellation of the tender process could not be interfered by the writ Court and noting the circumstances of the case learned Single Judge has declined the petition.