- (1.) By this writ petition, the petitioner seeks to quash Anx. 8 whereby tenders have been invited. It has been prayed that the respondent No. 1 may be restrained from cancelling the contract given in favour of the petitioner for a period of two years for Deshnoke and Nokha godowns. The petitioner further prays that this Court may hold that the respondent No. 1 is not entitled to give contracts in question to any other party.
(2.) Briefly stated the facts of the case as alleged by the petitioner who is engaged in the business of doing contract job as Handling and Transportation Agent. It is alleged that the petitioner gave his tender in pursuance of notice inviting tenders (Anx. 1) for item Nos. 2 And 13 A.R.D.C. and Camp Deshnok and A.R.D.C. Camp Nokha respectively, which was accepted vide Anx. 2. The contracts are to expire on 1-2-1996 and 29-6-1996 respectively. It is also alleged that to its surprise vide Anx. 8 a fresh notice inviting tender has been issued for four items including the items of Camp Deshnok and Nokha. The petitioner has challenged the action of the non-petitioners inviting fresh tenders by way of this writ petition.
(3.) This writ petition has been filed on 2-1-1995. Notice to show cause has been issued on 3-1-1995 and the matter was placed on17-1-1995. In the meantime, it was ordered that the respondents may accept the tender but will not finalise the same till 19-1-1995. Reply to show cause notice has been filed on 13-1-1995, along with, application under Art. 226(3).;