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Rajasthan High Court - Jodhpur

M/S Manglayam Logistics vs The State Of Rajasthan ... on 9 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:16630]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7777/2026

M/s Manglayam Logistics, Through Its Proprietor- Jagdish Gour
S/o Shri Hemraj Gour, Aged About 36, Address G1 409-
                                                                     ----Petitioner
                                       Versus
1.       The State Of Rajasthan, Through The Assistant Registrar,
         Cooperative Societies, Didwana- Kuchaman, Rajasthan.
2.       The Regional Officer, Regional Office Rajfed, Ajmer,
         Rajasthan.
3.       Krishak Lanun Kray Vikray Sahkari Samiti Ltd., Through
         Its Managing Director, Ladnun, Didwana- Kuchaman,
         Rajasthan.
4.       Kray Vikray Sahkari Samiti Ltd., Through Its Managing
         Director, Kuchaman, Didwana- Kuchaman, Rajasthan.
5.       Didwana      Kray       Vikray    Sahkari        Samiti,   Through     Its
         Managing       Director,         Didwana,          Didwana-Kuchaman,
         Rajasthan.
6.       The    Treasurer        Cum    Member        Representative,      District
         Collector- Didwana-Kuchaman, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)            :    Mr. Dinesh Jain
For Respondent(s)            :    -



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

09/04/2026

By way of filing the present writ petition, the petitioner has

prayed for the following reliefs:-

"It is therefore, humbly and respectfully prayed, that this Writ Petition of the Petitioner may kindly be allowed:-

i) Issue an appropriate writ, order or direction and thereby quash and set aside the impugned Note Sheet/Order dated 18.03.2026 (Annexure-3), whereby the technical bid of the Petitioner has been illegally rejected.

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ii) Issue an appropriate writ, order or direction directing the Respondents to treat the Petitioner as technically qualified in respect of the NIT dated 28.02.2026 and to open and consider the financial bid of the Petitioner for the centres at Ladnun, Kuchaman and Didwana. (Armourl-1)

iii) Issue an appropriate writ, order or direction restraining the Respondents from finalizing the tender process or awarding the contract in pursuance of the NIT dated 28.02.2026 without considering the bid of the Petitioner.

iv) Pending final disposal of the present writ petition, the Respondents may kindly be directed to maintain status quo with respect to the tender process and/or not to finalize or award the contract.

v) Issue any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case."

2. Brief facts, as disclosed in the writ petition, are that the

petitioner--M/s Manglayam Logistics--participated in a tender

process initiated by the office of the Assistant Registrar, Co-

operative Societies, Deedwana-Kuchaman, for handling and

transportation of food grains under MSP. As per the e-tender

notice, a condition was incorporated requiring that the bidder,

while submitting the application/participating in the tender

process, must furnish copies of registration certificates of at least

five trucks in his name, or alternatively, a declaration on a Rs.

500/- stamp paper stating that he/she has a long-term contract

for five trucks, along with the fitness and insurance certificates of

such trucks.

3. The tender submitted by the petitioner firm was rejected on

the ground that it failed to furnish the requisite

declaration/document regarding a long-term contract for trucks

with the owners thereof, in conformity with the conditions

stipulated in the tender document.

4. Learned counsel for the petitioner submitted that the

rejection of the petitioner's tender is based on hyper-technical

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grounds. It was contended that the petitioner firm owns four

trucks, which would be utilized for handling and transportation of

food grains in the event the contract is awarded, and further has a

long-term contract in respect of one truck. However, due to a bona

fide and inadvertent mistake, the words "long-term" were not

mentioned in the agreement submitted in respect of the said

truck. It was submitted that merely on account of such omission,

the petitioner ought not to have been disqualified from the tender

process.

5. Condition No. 11 of the tender document reads as under:-

"11. हॅ ण्डलिंग एवं परिवहन ठे केदार द्वारा न्यूनतम स्वंय के नाम से कम से कम

5 ट्र कों के रजिस्ट्र े शन पत्र की प्रतियाँ अथवा उसकी फर्म का 5 ट्र कों का

दीर्घकालिक अनुबन्ध होने संबंधी घोषणा पत्र, 500 रू. स्टाम्प पेपर पर व ट्र कों

का फिटने स प्रमाण पत्र व बीमा प्रमाण-पत्र होना आवश्यक है , जो आवेदन के

साथ मय विवरण पत्र संलग्न किया जाना होगा।"

6. The document indicating the agreement between the

petitioner firm and one Rambabu Soni for use of the truck for

handling and transportation of food grains, as attached with the

tender form, reads as under:-

"vuqca/k&i=

eSa fd jkeckcw lksuh vkRet Jh ekaxhyky lksuh mez 34 o'kZ tkrh Lo.kZdkj fuoklh] ryko xkao vUuriqjk dksVk ¼jkt-½

jkeckcq lksuh izFke i{kdkj%&

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eSa fd txnh"k xkSM vkRet Jh gsejkt xkSM tkrh czãe.k mez 36 o'kZ izksijkbVj ÞeSllZ eaxyk;e yksftfLVDl~ ÞgS.Mfyax ,.M VªkaliksVZ dksUVªsDVj th 1 409 lh vkbZ-ih-vkbZ-, jksM ua- 06 dksVk ¼jkt½A

txnh"k fnrh; i{kdkj%&

izFke i{kdkj ds ikl Lo;a ds uke ls ,d Vªd gS ftldk jftLVªs"ku uEcj RJ05GB5088 gS ftls fuEu "krksZa ij f}rh; i{kdkj dks fdjk, ij nsus dk vuqca/k fu'ikfnr fd;k tkrk gSA

1- ;g fd izFke i{kdkj ds ikl Lo;a ds ekfydkuk gd dk ,d Vªd gS ftUgs esa ¼izFke i{kdkj½ f}rh; i{kdkj dks leFkZu ewY; ij ifjogu dk;Z gsrq fdjk;s ij nsus dk vuqca/k djrk gwaA 2- ;g fd f}rh; i{kdkj }kjk Vªd dk fdjk;k 35000-00 v{kjs iSrhl gtkj #i;s çfr ekg fd 05 rkjh[k rd çFke i{kdkj dks vnk djuk gksxkA 3- ;g fd mä okguksa dk Mhty] esaVsusl] Mªkboj] vkfn dk [kpkZ f}rh; i{kdkj }kjk Lo;a ogu fd;k tk,xkA 4- ;g fd chek] fQVusl vkjVhvks lacaf/kr [kpkZ izFke i{kdkj }kjk ogu fd;k tk,xkA 5- ;g fd izFke i{kdkj us lHkh okguks dks tSlh fLFkr esa f}rh; i{kdkj dks fdjk;s ij fn;k gS mlh fLFkr esa vuqcU/k lekIr gksus ij izFke i{kdkj dks okil nsuk gksxkA ;g vuqcU/k nksuks i{kdkjks ds e/; iw.kZ&gks"k gokl] vkihl jtk&eanh ,ao fcuk fdlh u"ks iRrs ds avkt fnuakd 01-02-2026 dks fu'ikfnr fd;k tkrk gS tks izFkkoh jgsxk lHkh fooknks dk U;k; {ks= dksVk gksxkA

7. Having heard learned counsel for the petitioner and upon

perusal of the material available on record, this Court finds that

there is no dispute that the procuring entity reserves the right to

reject bids lacking mandatory documents. Admittedly, the

agreement (अनुबन्ध पत्र) submitted by the petitioner firm along with

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the tender document, pertaining to the use of the truck bearing

registration No. RJ05-GB-5088, does not specify the period for

which the use of the truck was agreed. Such omission is in clear

violation of Condition No. 11 of the tender document.

8. In the opinion of this Court, since the document submitted