SHIMNIT UTSCH INDIA PVT. LTD. Vs. STATE OF RAJ.

JUDGEMENT

(1.) THIS case has come up on an application for impleadment filed by Promuk Hoffman International Ltd. ('the applicant', for short).

(2.) ACCORDING to the applicant, it was one of the participants/ bidders in the tender floated by the State of Rajasthan for affixing of High Security Registration Plates on all types of vehicles in the State. Since the said tender was not granted to the applicant, but was granted to the petitioner, Shimnit Utsch India Ltd., the applicant had filed a writ petition, S.B. Civil Writ Petition No. 3134/2006 before this Court. In the said writ petition, the applicant had challenged the illegal grant of contract to the petitioner. However, vide judgment dated 12 - 8 -2008, a Single Bench of this Court had dismissed the said writ petition. Thereafter, the applicant has filed a Special Appeal, D.B. Civil Special Appeal No. 1387/2008, which is presently pending before a learned Division Bench of this Court.

(3.) MR . Paras Kuhad, the learned Counsel for the applicant, has frankly conceded that although the applicant is not a necessary party to the writ petition, but nonetheless it is a proper party. According to the learned Counsel initially, it was the applicant, who had questioned the grant of contract by the Government to the petitioner, in the writ petition filed by the applicant. In the said writ petition, the applicant had exposed the lapses committed by the present petitioner, as well as the omissions and illegal action committed by the State. Since, it is the applicant, who blew the whistle and questioned the grant of contract in favour of the petitioner, it is the applicant who is in a position to shed light on the entire controversy enveloping the grant/ suspension of the contract. Since the applicant would be able to assist the court in its search for truth, the applicant should be heard by this Court.