SOUMIK ROY Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) Issue notice.

(2.) Learned counsel Mr. B.K. Singh accepts notice on behalf of the respondents.

(3.) This writ petition has been preferred by Shri Soumik Roy assailing the order dated 15.01.2020 thereby, handling contract awarded to him at FSD Shillong was terminated and he was debarred from participating in any future tenders of the Corporation for a period of five years.