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Judgment
Petitioner is a self-help group of women in Laksar, District Haridwar, which is registered under Societies Registration Act, 1860. According to the petitioner, a Government Order has been issued by Secretary, Women Empowerment & Child Development Department of the State Government on 12.01.2017, wherein it is provided that ready to use therapeutic food known as "URJA" shall be prepared by self-help group of women. Petitioner is aggrieved by a condition imposed in the notification dated 01.11.2017 issued by District Programme Officer, Haridwar, wherein it is provided that self- help groups of women recognized by National Rural Livelihood Mission (in short ''NRLM'') alone would be eligible to participate in the tender process for preparation of therapeutic food (URJA).
According to the petitioner, this condition imposed in the notification dated 01.11.2017 is contrary to the Government Order dated 12.01.2017.
Mr. S.R. Joshi, learned Standing Counsel for the State was asked to seek instructions in the matter on 05.12.2017 and today Mr. Joshi makes a statement that he has no instructions regarding justification for excluding petitioner and other self-help group of women sponsored and recognized by NABARD.
The matter requires scrutiny. List this petition on 15.12.2016 in the daily cause list.
Meanwhile, learned counsel for the State shall file counter affidavit in the matter.
Till the next date of listing, it is provided that financial bid may be opened, but contract for supply of ready to use therapeutic food (URJA) may not be awarded pursuant to impugned tender notice dated 01.11.2017..