- (1.) The petitioner has challenged the respondents' decision to quash the earlier tender process and to invite fresh bids. The petitioner also seeks the consequential relief of directing the respondents to consider their bid pursuant to the previous tender process.
(2.) By an order dated 08.04.2016, we issued notice of motion and directed that in the event of the respondents inviting fresh bids, the petitioners would be at liberty to submit their bid without prejudice to their rights and contentions. By a further interim order dated 02.05.2016, we directed that till further orders, the tender process may proceed but the work order shall not be issued in favour of any of the parties. In the meantime, we granted the respondents liberty to effect the transportation of foodgrains by any ad hoc means. On 16.05.2016, we adjourned the hearing to 12.07.2016.
(3.) The respondents moved the above application to advance the date of hearing stating that it is difficult, on an ad hoc basis, to move the huge quantity of about 3.3 lacs tonnes of foodgrains lying at the centres which are to be transported. We, therefore, heard the petition finally.;