PATTER TRANSPORT COMPANY Vs. DIRECTOR, FOOD CIVIL SUPPLIES & CONSUMER AFFAIRS DEPARTMENT, HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioners seek a writ of mandamus directing respondent Nos.1 to 3 the official respondents, to consider their technical bid, to open their financial bid and to consider them for the allotment of the work. The petitioners also seek an order restraining the official respondents from finalizing a contract with respondent No.4 i.e. private respondent.

(2.) Respondent Nos.1 to 3 i.e. the official respondents invited e-tenders from various transporters and transport unions for transporting food grains from Mandi/storage points for the year 2018-19.

(3.) The petitioners and the private respondents, among others, submitted their bids. The petitioners' bid was rejected. The reason for the rejection was communicated only on 22.02018 i.e. after this writ petition was filed. The petitioners' technical bid was rejected on the ground that it did not meet the requirements of Clause 4(ix) of the terms and conditions which admittedly formed a part of the Notice Inviting Tenders (NIT). Clause 4(ix) reads as under:-