LAWS(ALL)-2013-2-72

VINESH KUMAR Vs. STATE OF U.P.

Decided On February 20, 2013
VINESH KUMAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) We have heard Shri K.N. Shukla, learned counsel appearing for the petitioner. Learned Standing Counsel appears for respondent nos. 1, 3 and 4. Shri Arvind Prasad Yadav appears for Director, Mid Day Meal Authority. Shri Sanjay Maurya appears for District Basic Education Officer, Hathras.

(2.) By this writ petition the petitioner has prayed for setting aside the order dated 24.1.2013 passed by the District Magistrate, Hathras cancelling the petitioner's contract for supply of mid-day meal for 39 schools in District Hathras for the year 2012-13.

(3.) The petitioner is a Society registered as Non-Governmental Organisation (NGO) allegedly carrying on business on 'no profit and no gain basis'. In pursuance to the contract, the work orders were issued by the District Basic Education Officer for supply of cooked food to 39 schools supply under the Mid-Day Meal Scheme under the supervision of Mid Day Meal Authority at Lucknow.