ORISSA PRINTERS AND BINDERS MAHASANGHA Vs. STATE OF ORISSA

JUDGEMENT

(1.) The petitioner-The Orissa Printers and Binders Mahasangha being represented by its President, Sri Rabindranath Kar, has filed this writ petition challenging the resolution made on 25.8.2009 by the State Government in the Department of School and Mass Education under Annexure-1 deciding to invite national tender with regard to printing of Nationalised Text Books for the academic session 2010-11 and the Tender Call Notice issued by the Director, Text Book Production and Marketing, Bhubaneswar, O.P.3, on 11.2.2010 in the local newspaper "The Samaj" (Annexure-7), which according to the petitioner, contravenes the Industrial Policy Resolution 1988 to 2009 issued by the State Government in Industries Department.

(2.) The case of the petitioner, in brief, is that it is a member of the Small Scale Industry, which involves in the business of printing and binding of books and the association comprises of 5000 printing presses and binding units, which were set up under the approval of the respective District Industries Centers and come with the meaning of Small Scale Industries. Nearly 70000 workers including Technicians, Skilled and Unskilled Labourers have been engaged in this trade and they mainly depend upon the printing presses to earn their livelihood.

(3.) Our attention was drawn to the contents of the writ petition wherein it is averred that the Orissa Industrial Policy Resolution 2007 contemplates of marketing support to micro and small enterprises in Government procurement in consonance with the Micro, Small and Medium Enterprises Development Act, 2006 and the corresponding rules.