R.K. Merathia, J. - (1.) MR . Rajesh Kumar, learned Counsel appearing for the Petitioner submitted that as per the tender, Petitioner was awarded work of supply of foodgrains etc. to the concerned schools directly, but then he was asked to come to headquarter - Godda with samples of items whenever they are supplied which was not the terms and conditions of the contract, and therefore, he objected to it as it would cause burden on him, which he did not contemplate at the time of making offer. Now the Petitioner's work order has been cancelled on the ground that he raised baseless objections and his security has been ordered to be forfeited and he has been black listed by order dated 25.10.2010 without giving opportunity of hearing. He further submitted that it is not known, who are the members of the committee.
(2.) ON this, learned State counsel was directed to take instruction. On instruction, from the District Welfare Officer he submitted that the District Level Programme Committee ('DLPC' in short) consists of the following members: (1) the Deputy Development Commissioner as Chairman, (2) the District Accounts Officer, (3) the District Welfare Officer, (4) the Deputy Commissioner/or the officer nominated by him, (5) the Headmasters of the concerned schools. He further submitted on instruction that Petitioner may provide the samples of the articles to be supplied before the Committee and then supply the articles as per the sample, on the rates already fixed.
(3.) ON this, Mr. Rajesh Kumar submitted that Petitioner is agreeable.;