SUBHASISH BANERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This order will govern the disposal of MAT 1409 of 2021, MAT 1410 of 2021, MAT 1411 of 2021 and MAT 1412 of 2021 as it is jointly submitted by the Counsel for the parties that all these appeals are in respect of same issue on identical fact situation.

(2.) For convenience facts have been taken out from MAT 1410 of 2021 which has been argued as lead appeal in this batch of matters.

(3.) The executive engineer, DPMU, Bankura had issued invitation of bids (IFB) for construction of Water Detention Structure in district Bankura under Matir Shristi Project. The construction work was detailed in table of IFB. The successful bidder was to complete the work within the specified period. Clause 4.5 (A)(d) of the IFB provides that a bidder could participate in one bid i.e. in any one number of serial of Sl. No. 20 to 61 of bid reference number specified therein. The appellants being aggrieved with this clause restricting the bidder to participate only in one bid had filed the writ petition before the learned Single Judge which has been dismissed by the orders under challenge.