Vijender Jain, C.J. - (1.) C.M. allowed. Counter affidavit on behalf of respondent No. 5 is taken on record.
(2.) The petitioner has challenged the action of the respondents in allotting the contract for lifting of foodgrains from Chabal, District Amritsar to respondent No. 7.
(3.) It was contended by learned Counsel for the petitioner that he was the existing contractor and was carrying out the work on behalf of the Punjab Civil Supplies (PUNSUP) and according to the Clause 11, he was entitled to carry on the work even after the change of the procurement agency. Clause 11 is as below: If at any center tender of Labour Contractor have been accepted by Committee but that center is charged to other purchase agency during session than in that event first purchase agency contractor will have to work on the same rate for second purchase agency which was accepted by first purchase agency. Besides this the Labour Contractors will have to deposit security with second purchase agency failing which his tender rate will not be accepted.;