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Judgment
Vipin Sanghi, CJ
By filing this Writ Petition, the petitioners assails the tender notice/ document No. C-694/Ji. Ka. Adhi. / T.H.R./ 2021-22 dated 28.09.2021 for inviting bids from registered Women Self Help Groups (SHG) for distribution of take home ration to Aaganbadi Centers in District Dehradun under the National Rural/ Urban Livelihood Mission.
The petitioners seek quashing of actions taken in pursuance of the said tender. The petitioners also seek a direction to the respondents to supply take home ration/ micronutrient fortified energy dense food to Aaganbadi Centers in the State of Uttarakhand, through local Self Help Groups/ Mahila Mandals/ Village Communities registered in the State of Uttarakhand only, statedly as per the directions issued by the Supreme Court and the Government of India.
The case of the petitioners is that the aforesaid tender is in breach of the directions issued by the Supreme Court and the Government of India. However, in response to a query by the Court, the learned counsel for the petitioners states that the tender process has already completed, and the tender stands awarded to certain local Self Help Groups.
The learned counsel for the respondents, who appears on advance notice, states that 18 Self Help Groups of women have been awarded contracts, who are working the same. It is argued that the present Writ Petition is barred by delay and laches. In case, the petitioners had any grievance with the terms and conditions of the tender, it was for the petitioners to approach the Court before the tender had been awarded to the successful bidders.
Since rights have accrued in favour of the bidders, to whom contracts have been awarded, and they are working the same, we are not inclined to entertain the present Writ Petition at this stage. The said successful bidders, who have been awarded the contract, are not even arrayed as respondents.
We, therefore, dismiss this Writ Petition for the aforesaid reasons, while leaving it open to the petitioners to pursue such other remedy, as may be available in law.
In sequel thereto, all pending applications also stand disposed of.