CONEYOR BELT MANUFACTURERS ASSOCIATION Vs. GOVT OF INDIA

JUDGEMENT

(1.) The Appellant is aggrieved by an order dated 7th January, 2002 passed by a learned Single Judge of this Court in CM No.152/2002 in CW No.7077/2001.

(2.) The averment of the Appellant in the writ petition (which is still pending admission) is that Respondent Nos.3 to 5 invited a Request for Quotation (RFQ for short) on 6/01/2001 in respect of their requirement for conveyor belts. This RFQ pertained to the period 2001-2002 and provided for a "purchase preference" to Public Sector Undertakings (PSUs) allegedly to the detriment of the members of the Appellant. The RFQ did not provide for a

(3.) In the pending writ petition, the Appellant moved the aforesaid miscellaneous application because on 2 6/12/2001, Respondent Nos.3 to 5 issued another RFQ for the period July, 2002 to June, 2003 for which quotations were to be tendered by 28th January, 2002. This fresh RFQ also made a provision for "purchase preference" but no protection was given to small scale units. It was prayed in the miscellaneous application that Respondent No.5 should be directed to amend the RFQ to bring it in conformity with Government guidelines, by deleting the clauses detrimental to the interests of the Appellant.