D.K.Jain, C.J. - (1.) Rule DB.
(2.) Having regard to the nature of the controversy, involved in the petition, we have taken up the matter for final disposal at the motion hearing stage itself.
(3.) In these proceedings, under Article 226 of the Constitution of India, the petitioner questions the tender process and the award of contract of handling and transport of the stocks of the Food Corporation of India (for short, 'the FCI') at Balachaur, in District Nawanshehar, for the years 2005-2007 to respondent No.2. The petitioner has prayed for issuance of a writ in the nature of certiorari quashing the said action, with a direction to the FC I to consider petitioner's bid and award the said contract in his favour.;