AASRAY CONCEPT FOODS Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Shri B.P. Sahu, learned Senior Counsel appearing for the petitioner; Shri S. Nepolean, learned Government Advocate appearing for the State; Shri H. S. Paonam, learned Senior Counsel appearing for respondent No. 3 and Shri M. Gunedhor, learned counsel appearing for respondent No. 4.

(2.) It has been submitted by Shri B.P. Sahu, learned Senior Counsel appearing for the petitioner that a writ petition being WP(C) No. 990 of 2019 was filed by the petitioner herein questioning the proceedings of the tender committee dated 29/11/2019 which was subsequently withdrawn on the ground that the petitioner was granted relief. Thereafter, a notification dated 6/1/2020 was issued by the Director (Social Welfare), Manipur to the effect that the Technical Evaluation Process was reverted and that thereafter, the technical bids were re-opened on 21/12/2019. But the petitioner is not aware as to whether the approval has been granted or not and moreover, the information available in the Net is that the technical bid is still in progress. On the other hand, it has been submitted by Shri S. Nepolean, learned Government Advocate that Government has granted approval to the proceedings of the HTC and pursuant to the proceedings of the HTC held on 7/4/2020, the letter dated 9/4/2020 has been issued in favour of respondent Nos. 3 and 4. Shri H.S. Paonam, learned Senior Counsel for respondent No. 3 has also submitted that in this writ petition, there is no averment as regards the writ petition being WP(C) No. 990 of 2019 being filed by the petitioner.

(3.) In view of the above submissions, the only issue that calls for consideration by this Court is as to what is the consequence in the event of the approval as well as result of the proceedings not being conveyed to the parties or not being uploaded in the Net.