- (1.) This order shall dispose of Civil Writ Petition Nos.13965 of 2015 (R.S.Labour & Transport Contractor v. Food Cor (R.S.Labour & Transport Contractor v. Food Corporation poration of India and others), 13968 of 2015 (R.S.Labour & Tran of India and others) (R.S.Labour & Transport Contractor v. Food Corporation of India and others), 13969 of 2015 (R.S.Labour & Transport Contractor v. Food Corpor (R.S.Labour & Transport Contractor v. Food Corporation of India and others) and 13970 of 2015 (R.S.Labour & Transp India and others) (R.S.Labour & Transport Contractor v. Food Corporation of India and others).
(2.) Food Corporation of India had issued tender notice dated 22.4.2015 inviting tenders online for appointment of Handling and Transport Contractors and Road Transport Contractors for a period of two years in respect of a number of Centres under Haryana Region. Petitioner-firm submitted bids for four Centres, namely, Uchana, Samalkha, Mahara and Sonepat.
(3.) Challenge in these four connected petitions is to the action of the respondent-Corporation rejecting the bids and forfeiting the earnest money deposit. Mandamus is also sought to direct the respondent-Corporation to consider the bids submitted by the petitioner-firm.;