Suresh Kumar Kaushal vs State Of Rajasthan
2022 Latest Caselaw 6460 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6072/2022

Suresh Kumar Kaushal S/o Shri Ram Murti Kaushal, Aged About 50 Years, R/o House No. 223, Ward No. 38 Sector 09, Hanumangarh, District Hanumangarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Co-Operative Department, Secretariate Rajasthan.

2. Registrar Cooperative Socities, Nehru Sahkar Bhawan, Bhawani Singh Road, 22 Godam Circle, Jaipur Rajasthan, 302001.

3. Sriganganagar Zila Dugdh Utpadak Sahkari Sangh Limited, Office Address- Industrial Area, Hanumangarh Junction Through Its Managing Director.

                                                                   ----Respondents


For Petitioner(s)           :     Mr. Sushil Bishnoi
For Respondent(s)           :



             HON'BLE MR. JUSTICE VIJAY BISHNOI

                            Judgment / Order

04/05/2022

Learned counsel for the petitioner has submitted that the

respondent No.3 has illegally passed order dated 20.04.2022 and

debarred the petitioner from participating in any e-tender issued

by it in future.

It is submitted by the learned counsel for the petitioner that

before passing of the order dated 20.04.2022, no opportunity of

hearing was granted to the petitioner.

It is further submitted by learned counsel for the petitioner

that from the perusal of the order dated 20.04.2022, it is clear

that the petitioner has been debarred from participating in the

(2 of 2) [CW-6072/2022]

future e-tenders only on the ground that earlier he was agreed to

transport the milk at the rate of Rs.1/- per liter, however, after

cancellation of the said bid, when again e-bid was invited, he gave

his rate for transporting the milk at the rate of Rs.0.80/- per liter

and as such he has mislead the respondent No.3. It is also

mentioned in the impugned order, that as the petitioner has made

false complaints against the respondent No.3 and it has to file

replies to those complaints, which resulted into loss of its

important time, therefore, the petitioner is debarred from

participating in future e-tenders.

Learned counsel for the petitioner has submitted that the

reasons given in the impugned order is absolutely base less.

Issue notice. Issue notice of the stay application also,

returnable on 12.07.2022.

In the meantime, the effects and operations of the order

dated 22.04.2022 (Annex-7) passed by respondent No.3 shall

remain stayed.

(VIJAY BISHNOI),J 53-mohit/-

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