FRIEND ENTERPRISE Vs. CONSULTING ENGINEER (NG)

JUDGEMENT

(1.) Heard Mr. Hridip Kumar Das, learned counsel, appearing on behalf of the appellant in WA No. 354/2024. Also heard Mr. R. Singha, learned counsel, and Ms. M. M. Kataky, learned standing counsel, Animal Husbandry & Veterinary Department, appearing on behalf of their respective respondents in WA No. 354/2024. None has entered appearance on behalf of respondents No. 8 & 9.

(2.) Since the facts involved in the above-noted writ appeals are identical and in the appeals, the challenge presented being to the judgment and order, dtd. 23/9/2024, passed by the learned Single Judge in WP(c)3526/2024; both the writ appeals were heard together and are disposed of by this common judgment and order.

(3.) The appellants, herein, in above-noted writ appeals by way of instituting the present intra-Court appeals, have presented a challenge to the judgment and order, dt. 23/9/2024, passed by the learned Single Judge in WP(c) 3526/2024, allowing the said writ petition by interfering with the decision of the Tender Evaluation Committee declaring the bid of the respondent No. 1/writ petitioner in both these appeals, to be non-responsive.