TCI SHIPPING Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. With the consent of the parties, writ petition is taken up for disposal.

(2.) Petitioner in this case has challenged the award of contract to respondent No.2 for transportation of 10,000 Metric Tonnes of MOL Choption Foodgr ains/sugar by sea from Vishakapatnam to Port Blair. The grievance of the petitioner is that contracts are being awarded to the respondent No.2 repeatedly, despite persons like the petitioner and other bidders being fully eligible and having better tonnage capacity and offering reasonable rates.

(3.) Petitioner claims that he was also eligible having the ships and tonnage of the requisite capacity in the present case. The respondent did not accept the offer of petitioner and others.