JOGINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In this writ petition the petitioner questions the process adopted by the respondents in revoking his contract and blacklisting him.

(2.) The facts would reveal that respondent-PUNGRAIN had floated tenders for transportation of foodgrain. The petitioner as also few other persons participated in the process and the petitioner's bid being lowest (62% ASOR) was declared successful. The process was finalised on 5.4.2013 when the list of participants was displayed.

(3.) The controversy has arisen, as according to the respondents, till 19.4.2013 the petitioner failed to abide by the terms of the contract which was to be awarded in his favour subsequent to the opening of the tender bid. He did not deposit the security as envisaged and neither did he execute the documents which would confer the right to execute the contract in his favour. Instead of submitting to the procedure of finalisation of the contract the petitioner had allegedly furnished an undertaking that he is unable to carry out the contract on account of constraints of transport.