- (1.) IN the instant application under article 226 of the Constitution of India, the petitioners, inter alia, pray for a writ in the nature of mandamus commanding the respondents to appoint the petitioner No. 1 as the Handling and Transport Contractor pursuant to tender notice No. F5 (14)/89. Cont. dated 29th August, 1989 being annexure 'a' to the petition.
(2.) THE short case of the petitioners is that the Food corporation of India hereinafter referred to as the P. C. I. , Calcutta invited tenders for appointment of Handling and Transport Contractor for transport of. food grains and allied materials etc. in and around Abada Railway Siding for a period of two years from the date of appointment by tender notice No. F5 (14)/89 Cent dated August 2 9, 1989.
(3.) THE petitioner No. 1 submitted its tender form on October 17, 1. 989 and the petitioners contend that they fulfilled all the terms and conditions of the tender form and submitted all relevant, documents asked for by the authorities.;