Ekta Mahila Swayam Sahayata Samooh Vs State Of Chhattisgarh And Ors

Chhattisgarh High Court 13 Aug 2018 Writ Petition (C) No. 2272 Of 2018 (2018) 08 CHH CK 0172
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition (C) No. 2272 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Varunendra Mishra, Avinash Singh

Final Decision

Disposed Of

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Learned counsel for the petitioner submits that petitioner has been granted work for supply of ready to eat food by Project Officer, Integrated Child

Development Services, Surajpur and agreement was executed for a period of five years from 01.04.2016 till 31.03.2021 but vide Annexure - P/1

advertisement has been issued inviting applications for supply of ready to eat food items.

2. I have heard learned counsel for the petitioner.

3. Admittedly, petitioner's agreement has not been terminated and as such there is no cause of action to file this writ petition. In case, notice is issued

to the petitioner or his agreement is terminated, he would be at liberty to proceed in accordance with law.

5. With the aforesaid observation, the writ petition is disposed of. No order as to cost(s).

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