JASWANT SINGH Vs. GOVERNMENT OF PUNJAB, THROUGH ITS SECRETARY, DEPARTMENT OF FOOD, CIVIL SUPPLIES AND CONSUMER AFFAI

JUDGEMENT

(1.) Aggrieved by the order dated 03.05.2019 passed by respondent No.1 rejecting/cancelling the tender granted for transportation of food grains for certain clusters in District Ferozepur, the petitioner has filed the present writ petition.

(2.) Facts relevant for the purposes of adjudication of the controversy at hands in brief can be summarized as under:-

(3.) Private respondents No. 7 and 8 challenged the decision of the District Tender Committee to award tender to the petitioner by filing an appeal before the First Appellate Authority, namely, the Director, Department of Food Civil Supplies and Consumer Affairs. Challenge to the tender awarded in favour of the petitioner was basically on the ground that he and another tenderer, namely, Ramandeep Singh submitted same list of trucks along with their bids which was against the policy and the terms and conditions of the NIT, hence the tender was liable to be revoked and they were subjected to further legal action including black listing. The First Appellate Authority vide order dated 16.04.2019 rejected the appeal which was challenged by the contesting respondents by filing second appeal before respondent No.1 in accordance with clause-14 of the policy.