RAJESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Y. V. Giri, learned senior Advocate for the petitioners, Mr. Alok Ranjan, learned Advocate for the State and Mr. Shailendra Kumar Singh, learned Advocate for the BSFC.

(2.) This writ petition has been filed for setting aside / quashing the Notice Inviting Tender (NIT) for selection and empanelment of Door Step Delivery (DSD) transporting contractors for transportation of foodgrains vide NIT No. 1115 dated 29.10.2019, which has been floated by Bihar State Food and Civil Supplies Corporation, Sitamarhi through its District Manager. Additionally, it has also been prayed that the respondents be directed to dispose off the representation / application of the petitioners, seeking extension of work contract for a further period of one year as per the terms of the contract by extending the period of agreement.

(3.) The short facts leading to the filing of the present petition are as hereunder: