KUMARI ARCHANA H. DAUGHTER OF HANUMANTHAIAH Vs. KARNATAKA STATE ROAD TRANSPORT CORPORATION (KSRTC), BY ITS MANAGING DIRECTOR

JUDGEMENT

(1.) THE Petitioner is assailing the notification dated 05.01.2011 issued by the Respondent -Road Transport Corporation. The Petitioner claims to have approached this Court in public interest.

(2.) WE have heard the learned Counsel for the Petitioner and perused the petition papers.

(3.) IN the background of the contention raised we have, at the outset, carefully perused the notification inviting tenders. The contents therein would indicate that the tender invited is not for commercial shops existing in the premises of the Respondent -Corporation. On the other hand total open space inclusive of commercial space and parking, space has been indicated and the project is for operations and maintenance of the same on commercial -curn -retail basis. It is almost in the nature of joint venture wherein the private sector tenderer would carryout internal development of the commercial -cum -retail space and also the marketing, operations and sub -licencing for optimal utilisation. In this regard, annual licence fee would be paid to the Respondents.