CENTEINAL SURGICAL Vs. STATE

JUDGEMENT

(1.) State being the source of enormous wealth and its distribution in the form of licences, jobs, contracts, concessions etc., raises the possibility of arbitrariness in its decision making while awarding such largesse contracts. Even though, the norms for allotting such contracts and awarding largesse are defined, it is more often seen that in the decision making process, the State invariably shows the choice for its favourites.

(2.) The controversy in the present case is somehow related to the decision making process of the State in awarding a rate contract in favour of the respondent No. 3 on 20th of March'09, which is being questioned by the petitioner in the present petition.

(3.) In order to understand the controversy raised in this petition, certain facts are required to be noticed which are as under: