LAXMI INDUSTRIES Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed challenging the circular dtd. 23/10/2017 (Annexure-3) and the special condition No.59 of Clause 40 of Notice Inviting Bid (NIB) dtd. 29/9/2023 (Annexure 1).

(2.) The facts of the case are that the bids had been invited by the respondent Department for the work for "Transportation of Foodgrains Under PDS from FCI Depots and sugar from Godowns To FPS in Dungerpur Districts for the period 12 Months".

(3.) A condition had been stipulated in the said NIB that no flour mill owner shall be eligible to participate in the tender process. The said special condition No.59 of Clause 40 as reproduced hereunder, is the bone of contention in the present matter.