RAJASTHAN TRANSPORT Vs. WESTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of learned counsels appearing for the parties.

(2.) The petitioner is challenging communication dated 23.11.2019, thereby rejecting the bid of the petitioner for transportation of Coal on the ground that the petitioner was not eligible as per condition no. 6(a). Petitioner is also challenging the order of allotment dated 23.11.2014, issued in favour of respondent no. 4.

(3.) The facts which are relevant for adjudication of the petition are as under:-