KAMAL GROUP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The lawyers are abstaining from the work due to strike.

(2.) The petitioner, which is a proprietorship Firm, engaged in the business of transportation and supply of food grains and other allied activities, has preferred this writ petition under Article 226 of the Constitution of India, through its Proprietor, claiming the following reliefs:

(3.) As the pleaded facts and the record would reveal, upon the bids having been invited by the respondents for awarding a contract (having tender value of Rs.1,95,49,692.00) for transportation of sugar and wheat in various areas of Sirohi District, the petitioner-Firm being desirous and eligible, participated in the bidding process; being the highest bidder in the bidding process, the petitioner-Firm was awarded the said contract for a period of one year, and as required, the petitioner-Firm furnished a bank guarantee to the tune of Rs.10,57,000.00 and other security in a sum of Rs.9,77,485.00.