SUBIR GHOSH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These appeals are directed against the common order dtd. 12/4/2022 whereby learned Single Judge has disposed of W.P.A. 10598 of 2021, W.P.A. 15840 of 2019 and W.P.A. 15842 of 2019 on reaching to the conclusion that only two months were left for anybody to work under the NIT, therefore, no purpose would be served in directing the tender process to be completed. Appellant was the petitioner in W.P.A. 10598 of 2021 and is stated to be the respondent in other two petitions.

(2.) Facts :

(3.) In W.P.A. 10598 of 2021, the appellant had raised the plea that the respondent Nos. 7 and 8 were not eligible participant in the process and the appellant being eligible was required to be issued work order and, therefore, a prayer in this regard was made.