MUKESH KUMAR Vs. HARYANA STATE FEDERATION OF CONSUMERS

JUDGEMENT

(1.) - Rule D.B.

(2.) WITH the consent of learned counsel for the parties, the case is taken up for final disposal.

(3.) THE factual matrix, on which the foundation of this judicial action is laid, is as follows : On 1st March, 2005, respondent No. 1 issued a notice inviting tenders (for short, 'the NIT') for the aforesaid work for the period from Ist April, 2005 to 31st March, 2006. Although, the NIT pertains to the transportation of various items, like foodgrains, sugar and LPG cylinders etc. under various categories, but in the present petition, we are concerned only with the transportation of foodgrains under the Mid Day Meal Scheme. Para 16 of the terms and conditions, prescribed in the NIT, reads as under :