D.K.Jain, C.J. - (1.) The petitioner, a cooperative-society, calls in question the decision taken by Haryana Agro Industries Corporation Ltd., respondent No.1 herein, to award the work of handling and transportation of foodgrain stocks in their godowns constructed for and hired by Food Corporation of India at Shahbad and Pipli, Haryana, in favour of respondents No.3 and 4, private contractors. Respondent No.2, namely Haryana State Cooperative Labour and Construction Federation Ltd. is stated to be the Apex Body of the Labour and Construction Societies incorporated to watch the interest of such societies.
(2.) The main grievance of the petitioner is that the said work had been awarded to respondents No.3 and 4, in violation of the instructions issued by the State Government, whereby unskilled works costing upto a particular value have been reserved for the cooperative societies.
(3.) Thus, the petitioner, being the lowest qualified tenderer amongst the three cooperative societies, who had given the bids, the said work ought to have been awarded to it. It is pleaded that the impugned decision being arbitrary and illegal deserves to be set aside, with a direction to respondent No.1 to award the work to the petitioner.;