MUMBAI V KONKAN VIBHAGIYA MAHILA AYDYOGIK UTPADAK SAHAKARI SANSTHA MAHASANGH LTD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner who claims to be a Federation of the Women Self Help Group registered under the provisions of the Co-operative Societies Act, has challenged the Tender Advertisement no. 1/2020 and Tender Advertisement no. 29/2020.

(2.) In the petition, the petitioner has stated that the petitioner is having 90 members who are Society of Women. The petitioner has filed additional affidavit dated 9th December, 2020 wherein the petitioner has stated that the petitioner is having 217 members who is society of Women. Mr. Warunjikar, learned counsel for the petitioner at this state states that the number 217 is correct and the number of members of the petitioner mentioned in the writ petition is incorrect. Mr. Warunjikar has also stated that all these societies of Women are located in various parts of Mumbai.

(3.) It is the main contention of the petitioner that the Hon'ble Supreme Court by an order dated 26th February, 2019 passed in Civil Appeal No. 2336 of 2019 issued several directions regarding the tenders to be issued with respect to Take Home Ration (THR) and Hot Cooked Meal (HCM) and the terms and conditions of the impugned tenders violate the said directions.