BHARATI MOHAPATRA Vs. COLLECTOR DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE petitioner has come up before this Court challenging the legality ofthe decision of O.P.1-Collector and District Magistrate, Balasore in appointing oppositeparty no.3 as Transporting Agent under Mid-Day-Meal Programme in respect of SoroBlock under Balasore District for the financial year 2010-11 pursuant to Tender CallNotice under Annexure-1, communicated by O.P.2-District Social Welfare Officer,Balasore in his letter No.1541 (6)/SW dated 22.06.2010 vide Annexure-3.

(2.) ACCORDING to the petitioner, pursuant to the Tender Call Notice dated 28.5.2010issued by the Collector for engagement of transporting agent in Block Level fortransportation of food stuffs under the Mid-Day-Meal Programme for different Blocks inBalasore District for the year 2010-11, vide Annexure-1, the petitioner submitted hertender with all required documents for Soro Block quoting the rate of transportation aRs.10.00 per quintal.

(3.) ACCORDINGLY we direct the Revenue Divisional Commissioner (Central Division),Cuttack to constitute a committee consisting of persons/officials having expertise andknowledge in the field to lay down uniform policy for fixation of workable rate fortransportation of the food stuffs under the Mid-Day-Meal Programme, which shall beadhered to by all the Collectors in the State and shall be incorporated in the tendernotice floated for the purpose.