DHARAM PAL Vs. FLAG OFFICER COMMANDING IN CHIEF

JUDGEMENT

(1.) This writ petition is an instance of how rules and regulations framed by governmental authorities forces a citizen to achieve the unachievable.

(2.) The writ petitioner, a retired Navy personnel, responded to Ext.P1 notification inviting tenders from specified aspirants for running 'Venduruthy Cafeteria' under the 1st and 2nd respondents. The bid of the petitioner has been rejected on the ground that the petitioner does not possess FSSAI license.

(3.) By Ext.P1 tender notification, the 2nd respondent invited sealed tenders for running Venduruthy Cafeteria at Naval base, Kochi for a period of 11 months with effect from 01.03.2020. The petitioner quoted an amount of Rs 2,24,000/- as monthly rebate. The petitioner submitted a demand draft of 50,000/- towards EMD also. It emerges from Rs the pleadings that the 3rd respondent, who is running the canteen at present , quoted an amount of 1,91,000/- only and Rs a 3rd bid quoted 2,05,000/-. Rs