Sanjeev Prakash Sharma, J. - (1.) The brief facts required to be noted are that the petitioner is wholesaler/manufacturer of tea and spices. The respondent floated an E-Tender dated 15.4.2016 inviting producer/ manufacturer situated in India for supply of Spices(Red Chilli, Coriander and Turmeric Powder) on rate contract as per specifications prescribed and delivery to the specified Fair Price Shop (For short 'F.P.S.') all over Rajasthan, for a period of one year. Contract was extended upto 22.9.2017 twice and finally upto 31.12.2017.
(2.) The petitioner participated in the tender process and was declared successful bidder and was granted the supply order for supplying Spices in 12 Districts of Rajasthan vide order dated 22.9.2016 and an agreement dated 22.9.2016 was entered between the petitioner and respondent RSFCSC, which was extended twice and finally expired on 31.12.2017.
(3.) During the aforesaid contract, the respondent placed an order dated 23.11.2017 directing the petitioner to supply additional spices to the tune of 30 kgs. per shop and also mentioned therein that in case of failure to comply with the aforesaid requirement, it would result in initiation of proceedings under the Rajasthan Transparency in Public Procurement Act, 2012 (for short 'the RTPP Act 2012'). It was also stated that Managers(Civil Supplies) shall get the quality of the goods examined on lot wise basis from NABL accredited labs. The order mentioned that the Managers(Civil Supplies) to be responsible for the same and the petitioner was directed to provide the minimum amount as provided in the order to the Managers(Civil Supplies). The issue involved in the present writ petition relates to the said order.;