MANAGING DIRECTOR, WEST BENGAL DAIRY AND POULTRY DEVELOPMENT CORPORATION LIMITED Vs. JAYANTI BOSE & ORS

JUDGEMENT

(1.) The instant appeal arises against an order dated 8th May, 2015 passed in W.P.26296(W) of 2014 (Smt.Jayanti Bose Vs. State of West Bengal & Ors.). By the said order the writ petition was disposed of, inter alia nullifying and cancelling the 4th tender process of the appellant. The Single Judge also directed the appellant to consider and finalise the third tender in accordance with law. It was also held that the invalidation of the third tender process on the ground of similar number and identity of tenderers could not be done. The Single Judge also directed the appellant to finalise the third tender process within 3 weeks from the date of the order.

(2.) The impugned order was passed in the following factual background:-

(3.) The appellant is an undertaking under the control of the State and inter alia, engages, on a yearly basis contractors for supply of skilled and unskilled workers for its various establishments. The respondent/writ petitioner was such a Contractor for 2 continuous years, prior to June, 2014.