- (1.) Heard learned Counsel for the Petitioners Sri Mohd. Arif Khan, Senior Advocate, assisted by Sri Mohd. Aslam Khan and Sri Alok Mathur for the Respondents.
(2.) The Petitioners are small scale industries engaged in manufacture of Atta (flour) by grinding wheat. They are aggrieved by the tender specifications issued for the purpose of registration as Army Service Corps (ASC) contractors, by the opposite party No. 2.
(3.) Sri Mohd. Arif Khan, with usual vehemence, has argued the case at great length urging that the conditions imposed for such a registration are per se bad and arbitrary, which have no nexus with the object which is sought to be achieved and, in fact, they have been tailored to give advantage to a few manufactures of branded Atta, which is also evident by the fact, that in the earlier tender notice, there was no requirement of being registered as ASC contractor.;