GHOSH & ROY CO. Vs. A-ONE ENTERPRISE

JUDGEMENT

(1.) A judgment and order dated October 27, 2025, passed by a learned Judge of our Court in WPA 16009 of 2024, being a writ petition filed by the respondent nos. 1 and 2 herein (in short 'A-One'), is under challenge in this appeal at the instance of the respondent no. 6 in the writ petition, Ghosh & Roy Co. (in short 'GRC').

(2.) The disputes between the parties pertain to a tender floated by the Government of West Bengal, Office of the MPO cum-Superintendent, ESI Hospital, Manicktala, Kolkata. It was an E-tender (Two Bid System) for "Patient Diet (indoor patients)" at the ESI Hospital Manicktala for 2023-24 and 2024-25. The invitation to E-tender was issued vide memo dated May 11, 2023.

(3.) The relevant terms and conditions of the tender are reproduced hereunder:-