Jagdish Bhalla, J. - (1.) Petitioner has preferred this writ petition against the tender process relating to Award of contract for grinding wheat for all the 23 Stations of Central Command of Indian Army for the period Ist April, 2003 to 31st March, 2005.
(2.) The case of the petitioner is that the petitioner is already supplying Flour by grinding wheat into Atta through Chakki Plant and has modified/upgraded his Flour Mill into Roller Flour Mill on account of requirement of the authorities for award of contract for the period 1st April, 2003 to 31st March, 2005. Petitioner in support thereof has annexed the letter of Officiating Commanding Officer, Gwalior addressed to Head Quarter Central Command (ST) wherein it has been indicated that the petitioner has upgraded his Flour Mill into Roller Flour Mill.
(3.) Learned Counsel for the petitioner has submitted that the petitioner was called upon by the letter dated 4th October, 2002 for the interview with regard to conclusion of contract for grinding wheat into "Atta" for the period indicated hereinabove. Since the petitioner has successfully satisfied the Inverviewing Officers, the letter dated 19th December, 2002 was issued to the petitioner on behalf of MG, ASC informing the petitioner that the Advertiement for intitial tendering and subsequent re-tendering of local grinding of wheat into "Atta", contracts will be pulished on or before 25th December, 2002 in four Newspapers. It has been vehemently argued that only reason for informing the petitioner is that the petitioner has satisfied the Intervewing Authority but he was shocked when he was refused Tender Form while he went to collect the same. Petitioner immediately on 21.1.2003 sought interview with Opposite Party No.2 through proper channel by making request to opposite party no.4. On the date of interview, petitioner signed the Interview Book in presence of opposite party no.4.;