SPLS SIDHARTHA LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed praying for a mandamus directing respondent No. 2, the Food Corporation of India (FCI) to award the tender in question in favour of the petitioner as the petitioner is the only tenderer who qualifies the guidelines laid down in the tender document. The petitioner has further prayed for a writ of certiorari to quash the letter dated 21.7.2005 by which the Central Government directed the FCI to keep the tender in abeyance.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The petitioner is a company registered under the Companies Act having its registered office at Greater Kailash, New Delhi. It is engaged in the business of flooring. It is alleged in paragraph 2 of the petition that the petitioner is a sole patent holder of the rodent repellent technology and therefore no other company can manufacture the said product. It is further alleged that the petitioner is well known for its expertise, price and competitiveness. It has been successfully supplying dunnage flooring material to respondent No. 2 for the last nine years.