M.Y.EQBAL, J. - (1.) IN this writ application the petitioner has prayed for issuance of an appropriate direction upon the respondents to implement the jharkhand Industrial Policy, 2001 (shortly 'the policy ') particularly clause 32 of the Policy by ensuring that various departments of the State Government specially Water and Sanitation Department will ensure that minimum 75% of the total order placed with respect to any tendered item for purchase of Hand Pumps by manufacturing units located within the State of Jharkhand.
(2.) THE petitioner is the association of small scale industries of the State of Jharkhand. The Drinking Water and Sanitation Department, Government of Jharkhand came with a tender notice inviting tenders for the supply of Handpurnps and other allied products. It is alleged by the petitioner that only 33% of the total required number of Handpurnps is being procured from local manufacturing units. In the counter -affidavit filed by respondent No. 6, the Executive Engineer, Monitoring (Headquarters), Drinking Water and Sanitation Department, Government of Jharkhand, Doranda, Ranchi, it is stated that under the Industrial Policy, the respondents would ensure purchase of 75% of the tendered items from the industrial units located within the State of Jharkhand but without compromising the quality. It is contended that the Tender Committee decided that since a tender was called for annual requirement, 33% of the total annual requirement should go to the Small Scale Units of the State.
(3.) I have heard Mr. Rajiv Ranjan, learned counsel appearing for the petitioner and the learned counsel appearing on behalf of the respondents.;