HUIDROM PAHARI SINGH Vs. THE FOOD CORPORATION OF INDIA

JUDGEMENT

(1.) Heard Mr. R.K. Deepak, learned counsel for the petitioner and Mr. N. Ibotombi, learned senior counsel for the respondents.

(2.) In the present writ petition, the petitioner has sought for quashing the tender notification dated 19.1.2013 on the ground that the petitioner had been found to be the lowest tenderer in respect of the tender dated 31.10.2012 which was arbitrarily rejected and the authorities proceeded to float a fresh tender dated 19.1.2013 which is challenged herein.

(3.) The brief facts of the case, as may be relevant, may be mentioned. It has been stated that the petitioner is an experienced contractor engaged in the business of transportation and handling works relating to FCI under the name and style of M/s HP Agency of Wangkhei Angom Leikai, Imphal East, for the last many years. The petitioner had participated in a tender as per tender notice dated 31.10.2012 issued by the FCI authorities for the work of handling, loading/unloading, staking etc of sugar and food grains at Railhead Jiribam and FSC Jiribam for two years.