PRUVANCHAL COMMUNICATION PVT. LTD. Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) Heard Mr. U.K. Nair, learned Sr. counsel assisted by Mr. R. Dubey, learned counsel for the petitioner. Issue notice, returnable within four weeks.

(2.) The brief facts is that the petitioner is aggrieved with Clause No. 4(II), (III) and (V) which are disqualification conditions contained in the General Information to tenderers in the Notice Inviting Tender dated 06.11.2019 issued by the Food Corporation of India for 'Transportation of foodgrains/allied materials etc. from Railhead/ FSD Bairabi, Mizoram to FSD Lunglei, Mizoram (via weighbridge)' and 'Transportation of foodgrains/ allied materials etc. from Railhead/ FSD Bairabi, Mizoram to FSD Aizawl, Mizoram (via weighbridge)'. The pleaded case of the petitioners it that the petitioners by invoking the said clauses, the FCI at Guwahati had rejected the technical bid of the petitioner No. 1 company, in an earlier tender wherein they were bidders. Being apprehensive that the same stand will be taken in the fresh tender, the petitioners have preferred this instant writ petition.

(3.) None appears on behalf of the respondent, though notice has been served upon the respondent as indicated by the notice appended to the petition.