DASRATHBHAI SONABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr.Robin Mogera waives service of Rule on behalf of respondent Nos.1 and 2 and learned Advocate Mr.H.S.Munshaw waives service of Rule on behalf of respondent No.3.

(2.) This petition under Articles 14, 16, 21 and 226 of the Constitution of India is filed by the petitioner challenging the decision of the Collector dated 01.10.2016 whereby the Collector had, after considering the charges against petitioner, approved cancellation of the work contract of transporting of items under door step delivery scheme.

(3.) The facts in brief are that the petitioner ­ a partnership firm was allotted the contract of supply of delivery of food grains in three Talukas, viz. Nadiad (Rural), Thasara /Galteshwar and Mahudha of Nadiad District by entering into an agreement on 22.04.2016. This agreement was between the petitioner and for and on behalf of the Collector, Kheda and District Supplies Officer.