CONVEYOR BELT MANUFACTURERS ASSOCIATION Vs. GOVT OF INDIA

JUDGEMENT

(1.) Interpretation and/or application of two notifications relating to grant of purchase preference and price preference to the public sector / joint sector industries vis- a-vis the small-scale industries is in question in this writ petition.

(2.) BACKGROUND FACTS:-

(3.) The contention of the petitioner in this writ petition is two-fold viz. (i) the price preference as directed by the Central Government was required to be given to the Small Scale Industrial (SSI) units but the same had not been incorporated in the RFQ; (ii) the benefit of purchase preference has been extended to the respondent No. 6 herein which is contrary to all norms.