SINGH TRANSPORT, PRAMOD KUMAR SINGH S/O SHRI RAJ NARAIN SINGH Vs. FOOD CORPORATION OF INDIA HAVING ITS OFFICE SITUATED AT REGIONAL, OFFICE, EXHIBITION

JUDGEMENT

(1.) LEARNED counsel for private respondent no. 4 has filed counter affidavit, which is taken on record.

(2.) HEARD learned counsel for the parties. Petitioner is a firm engaged in transport business. It had applied for grant of transportation contract pursuant to ad hoc tender notice dated 3.2.2009, Annexure -1 issued by the Food Corporalion of India as it had similar work experience with Govemment/PSU/ reputed organization. The response of the petitioner submitted in terms of the tender notice, Annexure -1, however, was rejected ' and offer of private respondent no. 4 was accepted with reference to the work experience certificate issued by the authorized signatory of M/s Vodaforte Essar Spacetel Ltd. Respondent No. 5, which according to the Food Corporation of India is a reputed organization.

(3.) LEARNED counsel for the petitioner assails such grant of ad hoc contract to private Respondent No. 4 on the ground that the certificate issued by the authorized signatory of M/s Vodafone Essar Spacetel Ltd., Respondent No. 5 dated 17.4.2009, Annexure -4 is not a genuine certificate issued by the authorized signatory of M/s Vodafone Essar Spacetel Ltd. Respondent No. 5 as also on the ground that Respondent No. 4 is not eligible for such grant in terms of ad hoc tender notice as it is not a firm engaged in transport business.