ASHOK KUMAR GAUR,J. - (1.) ReportableThe instant petition has been filed challenging the issuance of Notice Inviting Bid (hereinafter shall be referred to as 'the NIB') No.RSGSM/Ropp Seals/OCB/2018-19/Pur/21 dated 05.09.2018 by the Rajasthan State Ganganagar Sugar Mills Ltd.
(2.) The facts pleaded in the writ petition are that the petitioner firm is engaged in production of ROPP seals (Aluminum Bottle Caps) since 2012 and is registered as a MSME (Micro Small Medium Enterprises). The petitioner-firm is said to have been participating in various tenders issued by the Rajasthan State Ganganagar Sugar Mills Ltd. for procurement of ROPP seals.
(3.) The petitioner has pleaded that the Rajasthan State Ganganagar Sugar Mills (hereinafter shall be referred to as 'the RSGSM') had issued a NIB dated 18.05.2018 for procurement of 5700 Lakhs 25 mm and 24 Lakhs 28 mm ROPP seals. It is stated that in the NIB, it was mentioned that procurement was to be made only from Micro, Small and Medium Enterprises situated in Rajasthan, as defined in clause 1(a) of the Notification dated 19.11.2015. The petitioner has pleaded that since their unit was MSME unit, they participated in the said Bid, in which five other bidders also participated.;