R.K. & CO. Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. HS. Paonam, learned senior advocate assisted by Mr. A. Arunkumar Singh, Advocate, appearing for the writ appellants and writ petitioners, Mr. S. Nepolean, learned GA, appearing for the State respondents, Mr. Kh. Tarunkumar, learned counsel appearing for the private respondents No. 3 &4 and Mr. W. Darakishwor, learned senior PCCG appearing for the Food Corporation of India.

(2.) The facts of the above 4(four) Writ Appeals and 2(two) writ petitions are common and accordingly, all the above noted 6(six) cases are being disposed of by this common judgment and order.

(3.) The undisputed and common facts leading to the filing of the above noted cases are that the Director(Social Welfare), Government of Manipur issued a Notice Inviting Tender (NIT) dated 22.06.2017 inviting tenders for appointment of contractors for transport of rice from Food Corporation of India (FCI) depots (Imphal, Ukhrul, Jiribam and Senapati) to various offices of the Child Development Project Officer as well as for transportation of WBNP(Rice) from various FCI, godown and Micronutrients from department godown at Takyelpat to the offices of the District Program Officer/ the Child Development Project Officers in the State for a period of 1(one) year with option for extension for further period of 1(one) year at the sole discretion of the department without any escalation in rate.