ASHISH AGARWAL Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner against part of the order passed by the learned Single Judge dated 3rd July, 2015 in W.P.(C) No. 867 of 2013.

(2.) Learned counsel appearing for the appellant (original petitioner) submitted that this appellant was highest no. 1 in the process of tender finalisation for supply of food grains, green vegetables, potatoes etc. in Saraikela Jail in the State of Jharkhand for the period running from 1st Oct., 2012 to 31st Dec., 2012. The vegetables and other articles were supplied to Saraikela Jail and for earlier period also such type of articles were supplied by this very appellant. This appellant is supplying the food grains, green vegetables, potatoes etc. from 20-03-04 and even today, he is supplying the same.

(3.) Learned counsel appearing for the appellant further submitted that after the supply period is over as on 31st Dec., 2012, the rates for supply of food grains, green vegetables, potatoes etc. have been reduced, as stated in Annexure-2 to the memo of this appeal which is dated 2nd Jan., 2013. The effect of this reduction is mentioned at Annexure-3 in tabular format and the total amount involved is Rs.2,99,579/which is to be recovered by this appellant from the respondent-State authorities.