ASHOK KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This petition seeks mandamus to the respondents including District Manager, PUNGRAIN-respondent No.10 to declare the result of tenders invited vide notice dated 26.8.2010, Annexure P-6.

(2.) Case of the petitioner is that tenders were invited for the work of transportation and labour carriage of grains in March, 2010 but the said process was not finalized. The petitioner filed a writ petition in this Court which was disposed of vide order dated 30.6.2010 with a direction to take decision on the representation. In compliance with the said direction, decision was taken to invite fresh tenders. Accordingly, fresh tenders were invited, in response to which the petitioner applied. As per notified schedule, the tenders were to be opened on 7.9.2010, but the same were not opened nor any date was fixed.

(3.) Grievance of the petitioner is that action of the respondents is arbitrary. Though the petitioner filed representation dated 9.9.2010, Annexure P-13, but the matter was not being finalized.