K.S.RATHORE, J. - (1.) THE petitioner -company is manufacturing wheat flour, maida, fortified maida and nutritional foods in various States like Uttar Pradesh, Jharkhand and Pradesh.
(2.) THE Department of Women and Child Development purchases substantial quantities of nutrient food including baby mix, sweet and salted Murmure and other items of nutrient food under various schemes e.g. Pradhan Mantri Gramin Yojna (for short PMGY). I.C.D.S. An NIT was issued on 11.2.2002 for requiring 'Poshahars' from prestigious manufacturers. The petitioner also moved an application for tender document and after obtaining at the same was submitted to the Department of Women and Child Development within the stipulated period. However, in June 2002 the tender was cancelled without assigning any reason. The respondents called fresh tender dated 8.7.2002 and the petitioner submitted fresh bids for tender dated 8.7.2002 for zone D as the bids were invited zonewise.
(3.) IT is contended on behalf of the petitioner that in the tender document dated 8.7.2002 neither 'Poshahar' has been defined nor energy food has been defined and both these terms are foreign to the Prevention of Food Adulteration Act, 1954 and the rules made therein.;