S S TRANSPORT CONTRACTORS Vs. VICE CHAIRMAN AND MANAGING DIRECTOR ANDHRA PRADESH STATE CIVIL SUPPLIES CORPORATION LIMITED

JUDGEMENT

(1.) This is a petition under Art. 226 of the Constitution challenging the order passed by the first respondent Vice-Chairman & Managing Director, A. P. State Civil Supplies Corporation Ltd., Hyderabad rejecting the petitioners tender and accepting the one submitted by the second respondent, as illegal, null and void.

(2.) Tenders were invited by the first respondent from Transport Contractors for transport of food grains, pulses etc. from various places in the Karimnagar District within the same District or outside the District. The petitioner as also five others including the second respondent submitted the tenders in the form and manner indicated in the tender notice dated 11-1-1984.

(3.) The petitioner quoted the rates for the transportation of food grains, pulses etc. per metric tonne per Kilometre as mentioned below in the relevant column of the tender form: (see table on next page) Where the total distance Rate in Rate in words Falls between figures i) 1 and 100 Kms. Rs. 0-65Rupees nil and Paise sixty five only. ii) 101 and 300 Kms. Rs. 0-53Rupees nil and Paise fifty three only. iii) 301 and 400 Kms. Rs. 0-45Rupees nil and Paise forty five only. iv) 401 and above Kms. Rs. 0-40Rupees nil and Paise forty only. 3. Similarly the second respondent quoted the rates as follows : Where the total distance Rate in Rate in words Falls between figures i) 1 and 100 Kms.0-63Sixty three paise ii) 101 and 300 Kms.0-54Fifty four paise. iii) 301 and 400 Kms.0-45Forty five paise. iv) 401 and above Kms.0-45Forty five paise.