RAMESH SURANA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner seeks a suitable writ to declare the letters dated 20-7-2011 (Annexure - P/4), 22-7-2011 (Annexure - P/5) and the agreement (Annexure - P/6) as illegal, arbitrary and against the law. Further, the petitioner be declared as only eligible candidate for Notice Inviting Tender (for short "NIT") dated 16-5-2011 (sic 10-5- 2011) in place of the respondent No.5.

(2.) THE facts, in brief, as projected by the petitioner, are that the respondent No.2 invited tenders for transportation of food grains e.g. sugar, salt, edible oil, etc. under the scheme of DPT (Dwar Praday Parivahan) for the year 2011-12. THE tenders were to be submitted by 1'O clock afternoon of 10-5-2011 and thereafter, it was to be opened on the same day at 2'O clock afternoon. THE period of work was for the financial year 2011-12.

(3.) WE have heard the submissions of the learned counsel appearing for the parties to the lis, perused the pleadings and the documents appended thereto.