VISHVA MAHAYOGI VEMANA Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) Petitioner, a party–in–person is knocking at the doors of Writ Court grieving against non-consideration of his representations all dtd. 24/12/2021 (Annexures A to C) wherein he has sought for an enquiry against the 5th respondent – M/S. Intellic Systems, allegedly in securing the tender work by fraud and fabrication. He contends that the said Respondent has produced fake documents pursuant to which his bid came to be accepted in the second tender process and therefore the award of contract vide order bearing No: DET/TRG/PUR – 06/CR – 02/2021 – 22 dtd. 9/12/2021, a copy whereof avails at Annexure J needs to be invalidated.

(2.) Learned AAG, Mr. Dhyan Chinnappa appearing for the official respondents resists the writ petition making submission in justification of the impugned order and the award of work to the 5th respondent, arguing that the petitioner was neither a participant in the tender process nor is an 'aggrieved person' and thus, has no locus standi. He hastens to add, even otherwise, the petition has become infructuous inasmuch as, the tender work having already been completed long ago. The W.P.No.4092/2022 between M/s Accura Equipment vs. Government Of Karnataka filed by another bidder laying a challenge to the very same tender, having been withdrawn on 22/9/2022, nothing survives for consideration. So contending he seeks dismissal of writ petition.

(3.) Having heard the party-in-person and the learned Addl. Advocate General for official respondents and having perused the petition papers, this Court being broadly in agreement with the submission of learned AAG, declines indulgence in the matter for the following reasons: