GHANSHYAM SEVA SAMITI Vs. STATE OF M.P

JUDGEMENT

(1.) The present intra-court appeal has been filed under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth to Appeal) Adhiniyam, 2005, being aggrieved by the order passed by the learned Single Judge in W.P. No. 26431 of 2019, dtd. 28/7/2021, whereby the writ petition preferred by the appellant has been dismissed.

(2.) The appellant filed the writ petition seeking quashment of Clause 3.1.1(4) of the Circular dtd. 9/10/2019 contained in Annexure-P/7 and to direct the respondent No.3, Chief Executive Officer, Jila Panchayat, Jabalpur to undertake selection process in furtherance of Expression of Interest, dtd. 4/11/2019.

(3.) The facts of the case adumbrated in a nutshell, are that Office of Jila Panchayat, Jabalplur published an Expression of Interest dtd. 4/11/2019 for supply of nutritious mid-day meal through centralized kitchen to schools situated in Jila Panchayat, Jabalpur. Bid was to be made in the Office of the Chief Executive Officer, Jila Panchayat, Jabalpur before 12:00 a.m. on 9/11/2019. As per Expression of Interest marks are to be allotted to eligible bidders and bidder getting highest marks shall be declared successful. 10 marks are to be allotted to such firms and societies which were registered under the M.R Firm and Societies Act. If all members (100%) are domicile in State of M.R then 10 marks are to be allotted and if 50% of members are domicile in State of M.R, then 5 marks are to be allotted. If 100% members of Society and Firms are domicile in India then 10% marks are to be allotted and if 50% of members are domicile in M.R then 5% marks are to be allotted.