LALROHLUI Vs. CHIEF SECRETARY, GOVERNMENT OF MIZORAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 7.4.2011 passed by the learned Single Judge in WP(C) No. 25/2011, dismissing the writ petition. We have heard Mr. G.N. Sahewalla, learned senior counsel for the appellant as well as Mr. A.K. Sarma, learned state counsel appearing for the respondent Nos. 1 to 3. Despite notice, none appears for the respondent No. 4.

(2.) The writ petitioner, in the writ petition, had challenged the order dated 17.3.2011, whereby the respondent No. 4 was issued with the supply order for supply of edible oil (vegetable) and had also prayed for a direction to the respondent No. 3 to issue supply order in respect of the item of supply, namely, edible oil (vegetable) in her favour.

(3.) In response to a tender notice dated 12.7.2010 issued by the respondent No. 2, the Secretary to the Government of Mizoram, Social Welfare Department, inviting sealed tenders from bona fide manufacturers or their authorised agents/dealers for supply of among others, edible oil (vegetable), the writ petitioner had submitted her tender to effect supply in Aizawl town as well as in Lunglei. The rates were to be quoted F.O.R. Aizawl as well as F.O.R. Lunglei, inclusive of all taxes and transportation cost.