SAMSHER SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents. Learned counsel for the petitioners hereby has filed an undertaking that all the defects pointed out by the stamp reporter shall be removed as and when required. It is accordingly directed that all defects pointed out by the Stamp Reporter be removed within one month hereof.

(2.) The present writ petition has been filed for the following reliefs as formulated by the petitioners-

(3.) The short facts of the case, according to the petitioners, are that pursuant to the advertisement no. 01/2019-20 (Annexure-2), they participated in the tender for transportation of food grains from the depot of State Food Corporation to different schools under different circles/divisions of the district of Patna. In due course, the petitioners were selected and agreements dtd. 11/2/2020 (Annexure-4 series) were entered into between the parties. Soon thereafter, however, the Director, Mid Day Meal Scheme, Bihar, Patna (Respondent no. 3) issued a memo no. 532 dtd. 19/2/2020 to the District Magistrate, Patna (Respondent no. 4) in the backdrop of complaints of irregularity in selection having been received, to conduct enquiry in that regard pending which further action in relation to the selection was kept in abeyance. Thereafter, by the impugned order dtd. 1/9/2020 (Annexure-1), the advertisement no. 01/2019-20 was cancelled by the Director (Respondent no. 3).