PRERNA JAGRITI VIKASH MANCH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by order contained in letter 03.03.2015 and seeking quashing of advertisement issued on 09.03.2015, the present writ petition has been filed.

(2.) Briefly stated, the facts of the case are that, the petitioner-Prerna Jagriti Vikash Manch is registered under the Societies Registration Act. Pursuant to a tender notice floated by Ranchi Municipal Corporation for collection of fee from Madhukam Khadgarha Vegetable Market, the petitioner was awarded the work in question vide order dated 31.05.2014. However, when the petitioner detected discrepancy in the rate chart issued on the same day, immediately it represented to the Chief Executive Officer, Ranchi Municipal Corporation on 02.06.2014 raising its grievance for increase in toll tax from Rs.5 to Rs.15. It was contended by the petitioner that there was discrepancy in the rate quoted in the previous year as compared to the rate chart provided on 31.05.2014. However, vide letter dated 03.03.2015, the petitioner has been directed to deposit the balance 50% of the bid amount with service tax, etc. Subsequently, a fresh notice dated 09.03.2015 has been published inviting bids for the subsequent years. Aggrieved, the petitioner has approached this Court.

(3.) Heard learned counsel for the parties and perused the documents on record.