NATH TRANSPORT COMPANY Vs. POLICE COMMISSIONER

JUDGEMENT

(1.) Shree Nath Transport Company-the petitioner herein has filed this petition for quashing and setting aside the order dated 5.1.2000 passed by the Deputy Police Commissioner (Admn.), Baroda City, Baroda respondent no.2 cancelling the tender of the petitioner and accepting the open tender from respondent no.3.

(2.) The facts giving rise to this petition are as under:

(3.) Being aggrieved and dissatisfied by the aforesaid action the petitioner has filed the present petition before this Court. I have heard Mr. B.S.Patel learned advocate for the petitioner and he raised the following submissions: