Jawaharlal Gupta vs State Of Odisha And Others
2021 Latest Caselaw 6236 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P.(C) No. 17259 OF 2021
               Jawaharlal Gupta                       ....       Petitioner
                                          Mr. Mohendra Kumar Mohapatro,
                                                               Advocate
                                         -versus-
               State of Odisha and others             .... Opp. Parties
                                                  Mr.T.K.Patnaik, A.G.A.
                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE K.R. MOHAPATRA
                                       ORDER

Order No. 09.06.2021

2. 1. This matter is taken up by video conferencing mode.

2. The challenge in the present petition is to the changed definition, in the tender documents, of the expressions 'Family' and 'Commercial Interest'. The term 'Family' has been defined to mean husband/wife, unmarried sons/daughters, married sons living in the same mess (including adopted children) & 'dependent parents'.

3. A similar challenge of an identical change to the tender condition both in respect of the definition of 'Family' and 'Commercial Interest' in respect of other similar tenders that were open to Level-II Transport Contractors was rejected by this Court in a detailed judgment dated 20th January, 2021 in W.P.(C) Nos.6604 of 2020 and 12854 of 2020 (Nilamadhab Joshi Vs. State of Odisha).

4. In that view of the matter, this is no merit in the present writ petition. It is accordingly dismissed.

// 2 //

5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.

(Dr. S. Muralidhar) Chief Justice

(K.R. Mohapatra) Judge

s.s.satapathy