(1.) Heard Mr. I. Choudhury, learned senior counsel assisted by Mr. K. P. Pathak, learned counsel appearing on behalf of the writ petitioners. Also heard Mr. B. Gogoi, learned Standing Counsel, Health Department, Assam, appearing for respondent Nos.1 to 3 as well as Mr. A. K. Purkayastha, learned counsel appearing for the respondent No. 4.
(2.) Assailing the decision of the Tender Committee dated 06-03-2017 rejecting the tender submitted by the petitioner No.1 company holding the same as technically non-responsive, the petitioners are before this Court by filing the present writ petition, inter alia, praying for a writ of certiorari setting aside the impugned decision dated 06.03.2017 and for other consequential reliefs.
(3.) The brief facts of the case, as apparent from the pleadings, giving rise to the filing of the present writ petition may be noticed as here-under :-