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Judgment
Arindam Sinha, J
Mr. Das, learned advocate appears on behalf of petitioner. He submits, his client is a Self Help Group (SHG) having engagement to supply till 31st March, 2023. By, inter alia, impugned letter dated 27th October, 2022, opposite party no.3 instructed opposite party no.4 to collect applications through wide publicity regarding the supply additionally assigned to his client.
He submits, on moving the writ petition on 16th November, 2022, there had been direction for interim measure of status-quo in respect of supply by petitioner under item no.2 contract in order dated 6th June, 2022. Said interim order is continuing. His client’s engagement as well as the additional assignment, protected by the interim order, are due to expire on 31st March, 2023. In the circumstances, he submits, there be direction made as by order dated 14th March, 2023 in WP(C) no.24278 of 2022 (M/s. Maa Belei Self Help Group, Soro vs. State of Odisha and others).
Mr. Nanda, learned advocate, Additional Government Advocate appears on behalf State and submits, the procurement under subsisting engagement agreement and order are to expire on 31st March, 2023. Mr. Choudhury, learned advocate appears on behalf applicant-intervener and submits, his client had applied in response to notice dated 29th October, 2022 regarding procurement for the areas given to petitioner under additional assignment.
In view of the procurement period due to expire on 31st March, 2023, regarding challenge in the writ petition there will be direction that for the ensuing period, all contenders for being selected as suppliers must be dealt with in manner transparent and fair, to their notice.
The writ petition is disposed of.
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