ARUN KUMAR MOHANTY Vs. STATE OF ODISHA

JUDGEMENT

(1.) HEARD Mr. Gautam Misra, learned counsel for the petitioner.

(2.) THE petitioner, a bidder in the process initiated by the tender call notice dated 24.5.2014 for appointment of transport agent for transportation of food stuff under the Mid Day Meal (MDM) programme in the district of Jajpur for the year 2014 -15, is before this Court being aggrieved by the cancellation of the said exercise and launching a fresh process by notice dated 10.07.2014 for the same work.

(3.) LEARNED counsel for the petitioner has insistently urged that the Tender Committee having recommended his (petitioner's) bid to be accepted on conscious consideration of relevant aspects, the Collector, Jajpur had apparently fell in error in rejecting the same on the purported ground that it was a 'single tender'. He argued that single tender of other firms vis   -vis identical works had been accepted and acted upon and thus the decision to cancel the petitioner's bid on the ground of 'single tender' is apparently arbitrary and discriminatory and thus the impugned decision lacks in reasonableness, objectivity and rationale and is thus liable to be declared null and void.