DILEEP TRADING Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the instant petitions were heard separately and on different dates, but looking into the commonality of the issues involved in all the present petitions by the petitioners-Firms, notwithstanding the marginal variation in the contextual facts, they are being decided by this common judgment.

(2.) Briefly put, the State of Rajasthan launched "Mukhyamantri Nihshulk Annapurna Food Packet Scheme" (in short, 'Scheme') for supply of high quality branded food items [with FSSAI/BIS/Agmark/HACCP/FPO etc. certification(s)] in a sealed carry bag at all FPS Shops, including GSS & KVSS working as FPS in every district in the State of Rajasthan. In pursuance of the Scheme, the District Collector of each district in the State published tender notice inviting E-bid applications for supply of certain food commodities i.e. sugar, edible refined oil, coriander powder, and so on. The petitioner-Firm, being involved in the business of trading and supply of food items, participated in the tender process, for District Jalore, in pursuance of an interim order passed in the above-numbered S.B. Civil Writ Petition No. 9818/2023 (lead case). However, the petitioner is aggrieved of the conditions no.4 & 5 of Clause II of the Notice Inviting e-Bid; apart therefrom, certain petitioner(s) herein is aggrieved of condition no.15 of the said Clause II.

(3.) At the outset, learned counsel for the petitioners did not make any specific argument, as regards the aforementioned condition no.15, as it was informed that the same is almost identical to that of the above-said condition no.5, except for the requirement of notarized documents.