LINKWELL TELESYSTEMS PVT. LTD. Vs. STATE OF SIKKIM

JUDGEMENT

(1.) Learned Additional Advocate General for State- Respondents No.1 and 2 on advance Notice.

(2.) Heard Learned Counsel for the Petitioner at length.

(3.) (i) Briefly, the case of the Petitioner is that vide Agreement dated 04.05.2017, the Petitioner was awarded the Contract for the purpose of supply and maintenance of POS Devices, POS application, its installation, maintenance, integration with the TPDS Software and Automation of Fair Price Shops of the 1421 Fair Price Shops in Sikkim.