AMRITA LASKAR Vs. STATE OF TRIPURA AND ANR.

JUDGEMENT

(1.) This writ petition filed under Art. 226 of the Constitution of India relates to sale of an old jeep bearing No. TRA 484 on auction by respondent No. 2 viz. Executive Officer, Tripura State Co-operative Union Ltd.

(2.) The case of the petitioner is that in response to the notice inviting tender dated 6th July, 1994 (Annexure 1) issued by the respondent No. 2, the petitioner, who is a married woman submitted quotation for purchasing the aforesaid jeep for a sum of Rs. 7,041.00. Thereafter, the respondent No. 2 by his Memo dated 15.7.94 contained in Annexure 2 directed the petitioner to deposit the entire quoted amount in cash by 27th July, 1994 and remove the jeep on or before 29th July, 1994 at her own cost.

(3.) On receipt of this Memo the petitioner went to the office of the respondent No. 2 to deposit the sum of Rs. 7,041.00 in cash, but she was refused to deposit the same. So, she approached the respondent No. 2 on 27.7.94 for a direction where and to whom she should deposit the amount. But the prayer of the petitioner dated 27.7.94 (Annexure 3) was again verbally rejected. The petitioner, therefore, sent a demand notice to the respondent, but she got no favourable response. It was further alleged that the petitioner was refused to deposit the amount due to the fact that respondent No. 2 wanted to favour one of his relations by disposing of the jeep in his favour. Hence, this writ petition for issuance of a direction to the respondents to accept the quoted amount of the petitioner so that she might purchase the aforesaid jeep.