YADUPATI THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) The challenge in the present writ petition is against the allotment of tender in favour of respondent No. 4, for running the Hospital kitchen at IGMC Shimla and also the decision dt. 3/2/2021 taken by the Finance Department of the State Government of H.P. to outsource the Patient Kitchen Services in IGMC Shimla.

(2.) The petitioner has averred in the petition that he is public spirited person and doing social works. Since the authorities of the respondents-State have decided to outsource the Patient kitchen service in IGMC Shimla, which was being run by the Rogi Kalayan Samiti, IGMC and H, Shimla, by floating tender notice dt. 20/7/2020 without the necessary approval of the Government before finalization of the tender; and further the State Government is to provide grant/aid to meet the excess expenditure without assessment of the number of workers to be engaged, the allotment of the tender in favour of respondent No. 4 is with malafide intention and thus may be quashed.

(3.) The petitioner has averred that respondent No. 1 had informed respondent No. 2 that the Finance Department has no objection to the outsourcing proposal of Patient Kitchen Services and budgetary provision would be properly done for the services for 2021-2022 by the Finance Department.