LAWS(P&H)-1995-5-24

RAMESH STONWARE ETC Vs. STATE OF HARYANA ETC

Decided On May 02, 1995
Ramesh Stonware Etc Appellant
V/S
State Of Haryana Etc Respondents

JUDGEMENT

(1.) IN this petition under article 226 of the Constitution of India, petitioners who are manufacturers of Salt glazed Stoneware Pipes (hereinafter called S.W. Pipes) are impugning the action of the respondent State in not considering the tenders submitted by the petitioners and not inviting them for negotiations as has been done in the case of respondents No. 4 to 9, being illegal, arbitrary and violative of article 14 of the Constitution of India.

(2.) THE Chief Engineer, PWD, Public Health, Haryana and the Chief Engineer, Haryana Urban Development Authority (for short HUDA) sent indents to the Director, Supplies and Disposals, Haryana, on 16.11.1994, 3.10.1993 and 10.2.1995 for the purchase of ISI marked S.W. Pipes of the following sizes and quan -

(3.) THE Units based in Haryana in their quotations had also claimed price preference at the rate of 10 per cent on account of their Samll Scale Units located in Haryana. Price preference was claimed because State Government instructions provided for price preference allowable to Haryana based Small Scale Units over the Units located outside Haryana.