(1.) TOWARDS implementation of the Private Entrepreneur Godowns Scheme (PEG) - 2008 of the Government of India, the first respondent i.e. Haryana State Co -operative Supply and Marketing Federation Limited (HAFED) being the State Nodal Agency for storage requirements of Food Corporation of India awarded a contract for construction of Godowns having capacity of 1,80,000 MTs in favour of petitioner -firm.
(2.) THE instant petition has been filed assailing the decision dated 3.4.2014, Annexure P6, taken by the State Level Committee of the Food Corporation of India in terms of which a constructed capacity of 15,550 MTs out of the total of 1,80,000 MTs has been rejected. A writ of certiorari is also sought seeking quashing of the order dated 1.10.2014, Annexure P10, passed by the Chairman and Managing Director, FCI affirming the decision dated 3.4.2014 of the State Level Committee.
(3.) PETITIONER -firm submitted its tender for the location at Ellenabad in District Sirsa for which the required capacity for construction of Godowns was 1,80,000 MTs. The petitioner offered 71.5 acres land for construction of the Godowns of the capacity noticed hereinabove in its technical bid. After opening of technical bids and financial bids on 3.8.2011 and 20.1.2012 respectively, the work for construction of Godowns under the PEG Scheme was accepted and allotted to the petitioner for a capacity of 1,80,000 MTs @ Rs. 5.50 per quintal per month on lease at the Ellenabad Centre vide letter dated 3.8.2012, Annexure P2, issued by the first respondent. The lay out plan for construction of 24 Godowns having total capacity of 1,80,000 MTs is stated to have been approved by a Technical Team of FCI and HAFED on 8.10.2012. It is the case of the petitioner that having commenced construction it was felt necessary to have additional Godown/s to make good the sanctioned capacity of 1,80,000 MTs and, accordingly, a revised lay out plan was submitted and the same was also approved on 5.3.2013.