UPENDRA TRANSPORT Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Additional Government Advocate accepts notice for respondents.

(2.) The petitioner, a tenderer in pursuance of the Tender Notification dtd. 25/1/2022 (Annexure-B) is before this Court praying for a direction to the first respondent to dispose of petitioner's appeal filed on 7/5/2022 under Sec. 16 of the Karnataka Transparency in Public Procurement Act, 1999.

(3.) Learned senior counsel Sri.M.S.Rajendra Prasad for petitioner would submit that the appeal filed by the petitioner is pending consideration before the first respondent for more than two months and without disposing the appeal, the respondents-authorities are issuing work orders. Therefore, he submits that a direction be issued to the first respondent to dispose of the appeal in an expeditious manner.