NIKHIL CH DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In the writ application the petitioners, stated to be diet contractors, have challenged the decision taken by the Chief Medical Officer of Health, Murshidabad selecting the private respondents to supply cooked dietary meals for the financial year 2006-2007 pursuant to a tender process initiated by notice inviting tender dated 23rd of May, 2006.

(2.) The matter was moved on 28th June, 2006 when the learned Advocate appearing on behalf of the State was directed to produce the records. Thereafter, on 30th June, 2006 the matter came up for hearing. Records were produced. Though no interim order was passed, it was recorded that supply, if any, shall be an ad hoc measure and shall be without prejudice to the rights and contentions of the parties. Directions were issued upon the Registrar General to keep the records produced by the State in a sealed cover to be produced on the date of hearing.

(3.) Pursuant to directions, affidavits were exchanged. Records were placed and the matter was heard.