ASSAM SUPPLY AGENCY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. N. Ibotombi, learned senior counsel appearing for the petitioners, Mr. BR Sharma, learned CGSC appearing for the respondents No. 1 and 2 and Mr. L. Shashibhushan, learned counsel appearing for the respondent No. 3.

(2.) The present writ petition had been filed with the prayer of quashing the acceptance letter dtd. 19/2/2021 in so far as, it relates to the private respondent No. 3 in respect of tender No. Q-Fresh/2021-22/Sch-47 dtd. 6/11/2020 for supply of Group B ration to HQ IGAR(S) and 15 AR under schedule No. 47 for the financial year 2021-22, tender No. Q-Fresh/2021- 22/Sch-48 dtd. 6/11/2020 for supply of Group C ration to HQ IGAR(S) and 15 AR under schedule No. 48 for the financial year 2021-22, tender No. QFresh/ 2021-22/Sch-55 dtd. 6/11/2020 for supply of Group B ration to HQ 9 Sector AR and 16 AR under schedule No. 55 for the financial year 2021-22 and tender No. Q-Fresh/2021-22/Sch-56 dtd. 6/11/2020 for supply of Group C ration to HQ 9 sector AR and 16 AR under schedule No. 56 for the financial year 2021-22.

(3.) According to the petitioners, they are registered proprietorship firm registered under the Manipur Trade Articles (Licensing and Control) licensing order/1986 having licence No. 366/2001/TL and licence No. 353/2K/TL respectively.