NAVEEN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rama Kant Sharma, learned senior Advocate appearing on behalf of the petitioner and Mr. Anjani Kumar, learned senior Advocate for the Bihar State Food and Civil Supplies Corporation (herein after referred to as 'Corporation').

(2.) The petitioner by filing the present writ petition seek quashing of the order contained in Memo No. 2469 dtd. 03/12/2021 issued under the signature of respondent no. 5 whereby, the petitioner who was working as Transportationcum-Handling Contractor is black listed for five years after rescinding the agreement with the forfeiture of the security deposit and bank guarantee. In addition to that a decision has also been taken to realize the loss of food grain to the tune of Rs.2,30,594.28 apart from a direction to restrain the petitioner from making use of his private vehicle for transportation in distribution of food grains in PDS shop.

(3.) At the outset, learned Senior Advocate for the petitioner submits across the Bar that during the pendency of the writ petition, the period of agreement has already been expired and the respondent Corporation has floated a fresh tender vide NIT No. 272 dtd. 27/1/2024 leading to appointment of new bidders. The petitioner, hence is not pressing the writ petition with respect to the relief against cancellation of his contract.