PADMAVATHY MODERN RICE MILL Vs. MANAGING DIRECTOR, PUDUCHERRY AGRO PRODUCTS, FOOD & CIVIL SUPPLIES CORPORATION LTD

JUDGEMENT

(1.) THIS writ petition is directed against the notification issued by the Puducherry Agro Products, Food & Civil Supplies Corporation Limited (PAPSCO) calling upon the Rice Millers and Traders to submit their bids for supply of 3000 metric tons of rice per month for a period of six months. The procurement is stated to be for the purpose of distribution of free rice to family card holders in the Union of Puducherry.

(2.) THE notification dated 11.10.2013 permitted those Millers/Traders having turn over of Rs.6 Crores per month alone to be eligible for submission of bids. Subsequently, a pre bid meeting was held on 17.10.2013 and a decision was taken to revise the turn over from Rs.6 Crores to Rs.3 Crores per month. The petitioner is aggrieved by the tender condition with respect to the turn over. According to the petitioner, there would be only few bidders who are eligible to take part in the tender in view of the onerous condition.

(3.) DURING the pendency of the writ petition, I have permitted Puducherry Agro Products, Food & Civil Supplies Corporation Limited (PAPSCO) to open the tenders from the Rice Millers/Traders, but however, they were restrained from confirming the bid.