S.A. NGAMO AGENCY Vs. FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) . Heard Shri H.S. Paonam, learned Senior Advocate appearing for the petitioner while Shri W. Darakishwor, learned Senior PCCG appearing for the FCI and Shri N. Ibotombi, learned Senior Advocate appearing for the private respondent.

(2.) . By the instant writ petition, the petitioner has prayed for issuing a writ of certiorari or any other appropriate writ to quash and set aside the order dated 26-05-2020 issued by the Grievance Redressal Committee, FCI and the letter dated 28-05-2020 issued by the FCI, Regional Office, Manipur and also for issuing a writ of mandamus or any other appropriate writ to direct the respondents to reconsider the case of the petitioner for appointment as the Road Transport Contractor for the Sector RH/FSD Jiribam to FSD Bishnupur.

(3.) Facts and circumstances as narrated in the writ petition, are that the petitioner which is a registered proprietorship firm, is a Contractor. The FCI, Regional Office, Manipur issued the NIT dated 19-11-2018 for appointment of Road Transport Contractor for transportation of foodgrains from RH/FSD Jiribam to FSD Bishnupur. The petitioner being eligible for it, applied for appointment as the Road Transport Contractor. The private respondent also participated in the said tender process for the same purpose. The bid of the petitioner was declared as unqualified while that of the private respondent being declared as qualified, although the private respondent had allegedly submitted a defective bid. Being aggrieved by the action of the FCI, Regional Office, Manipur rejecting its bid while allowing the bid of the private respondent, the petitioner is alleged to have submitted a representation dated 06-05-2019 praying for reconsideration of its bid or for floating a fresh tender for protecting the interest of all the bidders.