LAWS(MPH)-2019-5-102

BHATIA TRANSPORT SERVICE Vs. STATE OF M.P.

Decided On May 13, 2019
Bhatia Transport Service Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The petitioner has filed this petition praying for quashment of order dated 18.04.2019, Annexure P/1, by which the respondent authorities have issued orders regarding sector-wise and lead-wise rates for the purpose of transportation of foodstuffs undertaken by the Madhya Pradesh State Cooperative Marketing Federation and allotted the same to the respondent Nos.7 and 8.

(3.) The learned counsel for the petitioner submits that the petitioner had participated in the tender proceedings for allotment of transportation work pursuant to the tender notice issued by the respondents and was L-1 tenderer for being allotted the contract. It is submitted that, inspite of the fact that the petitioner was L-1 tenderer and as was entitled to be alloted the work, the respondent authorities entered into negotiation with the transporters and have thereafter issued the impugned order totally ignoring the fact that the petitioner was L-1 in the tender proceedings and is, therefore, entitled to and has acquired a right for obtaining contract for transportation.