H.K. SATHISH Vs. STATE OFKARNATAKA

JUDGEMENT

(1.) Petitioner, a Class-I Contractor is knocking at the doors of Writ Court for assailing the subject tender process on the grounds of non-specification of material particulars of the works to be accomplished, non-disclosure of tender opening date and the vagueness of tender requirements.

(2.) After service of notice, respondent nos. 1 2 and 3 have entered appearance through the learned AAG and they have filed the Statement of Objections resisting the writ petition; similarly, the fourth respondent has entered appearance through its Panel Counsel and it too has filed its independent Statement of Objections.

(3.) Both the learned AAG and the Learned Panel Counsel vehemently oppose the writ petition contending that: there is no legal requirement of disclosing the opening date of the tender; the tender particulars in the tender documents are sufficient and therefore other tenderors have already been in the fray; the specification of the works mentioned therein gives the rough idea as to the requirement of works in question; if at all there was any difficulty, it was open to the petitioner to solicit the information from the concerned; lastly, petitioner lacks locus standi. So contending, they seek dismissal of the writ petition.