- (1.) The petitioner is a transport contractor who earlier had business dealings with the Food Corporation of India (hereafter FCI). However, he was banned by FCI from participating in further tender processes. The ban was lifted on March 18, 2009 subject to conditions mentioned therein. On the ground that the petitioner had not abided by the conditions, FCI did not consider his offer to execute a particular work. The petitioner challenged the action by filing a writ petition before this Court. The same was dismissed on June 29, 2009 with liberty to the petitioner to correct himself by complying with the conditions imposed by FCI within a period of fortnight from date. FCI was directed to consider the desirability of allowing the petitioner to participate in tender processes if he satisfied the conditions imposed by it.
(2.) The order dated June 29, 2009 was carried in appeal at the instance of the petitioner. By an order dated August 17, 2009, the appeal was disposed of with the following direction: Considering the aforesaid submissions and suggestions of both the parties, we modify the order under appeal and direct the Food Corporation of India to permit the appellant to participate in all future tenders without insisting on his having experience of execution of contract with the F.C.I. authorities in the years immediately preceding such future tenders.
(3.) On August 28, 2009, FCI issued tender notice for appointment of transport contractor from Barasat Railway siding to ARDC-BARASAT & ARDC-DOHARIA and vice-versa for a period of two years. The estimated value of the contract worked out at Rs.1,55,50,000/-.;