ANJU SHIKSHA SAMITI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Since all the instant petitions involve a common controversy though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the facts and the prayer clauses are being taken from the above-numbered S.B. Civil Writ Petition No.13973 /2023, while treating the same as a lead case; thus, the rival submissions of the parties and the observations of the Court, in the present order, would also be based, particularly, on the factual matrix of the lead case.

(2.) As per the pleaded facts, the Municipal Council, Bikaner invited applications for Expression Of Interest (EOI) dtd. 12/4/2023 announcing budget made in regard to Additional 1000 Indira Rasoi and the opening of 74 Rasois for the purpose of operation in rural area of Nagar Nigam; in pursuance of the same, the petitioner-Firm applied for the same, which was accepted and allotment was given to operate Indira Rasoi at two places, vide the order dtd. 23/5/2023.

(3.) Learned counsel for the petitioner submitted that the impugned orders were passed without due application of mind, as no cogent and justifiable reason was assigned for cancellation of the allotment as well as the agreement for the 74 Indira Rasoi(s). Also, the petitioner was not granted any opportunity of hearing before the cancellation of allotment and agreement vide the impugned orders, and thus, such action on part of the respondents is against the principles of natural justice.