SANGAM (INDIA) LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. D. Das, learned Senior Counsel, assisted by Mr. K. Mohammed, learned counsel for the petitioner. Also heard Mr. D. Mozumdar, learned Addl. Advocate General, assisted by Mr. K. Goswami, learned Addl. Senior Govt. Advocate for the State respondent nos. 1 to 3 and Mr. B.D. Deka, learned counsel for respondent no.4.

(2.) By filing this writ petition under Article 226 of the Constitution of India, the petitioner has prayed (a) to set aside and quash the NIT no. DSW(ICDS) G/96/2021/19 dtd. 9/8/2021; (b) to direct the state respondents to forthwith cancel/ recall/ rescind and/or otherwise forebear from giving effect to the said NIT; (c) to set aside and quash point no. 1(8) of Sec. 1A of the said NIT; (d) to direct the state respondents to forthwith cancel/ recall/ rescind and/or otherwise forebear from giving effect to point no. 1(8) of Sec. 1-A of the said NIT; (e) to set aside and quash the corrigendum no. DSW(ICDS) G/96/2021/49 dtd. 10/8/2021; (f) for issuing mandamus not to disqualify the petitioner in terms of point no. 1(8) of Sec. 1A of the said NIT; (g) for a writ, direction or order to the respondent authorities so as to provide adequate relief to the petitioner for the ends of justice.

(3.) The petitioner is a company registered under the Companies Act, 1956 and it is claimed that it is one of the foremost producers of PV dyed yarn, cotton and OE yarn and also ready to stitch fabric, having its own in-house facility for spinning, weaving and processing with capacity of more than 1,00,000 meter per day. It is also claimed that the petitioner had been supplying uniform cloth materials to the satisfaction of the respondent authorities without any complain.