GAJANANA POWER CONTROLS PVT. LTD. Vs. DEPUTY GENERAL MANAGER (ELE)OPERATIONS-I BANGALORE ELECTRICITY SUPPLY COMPANY LIMITED

JUDGEMENT

(1.) The petitioner common in both these petitions calls in question the rejection of his technical bids submitted pursuant to notice inviting tenders dtd. 28/3/2022 and consequently seeks a declaration that his bids are responsive.

(2.) Heard Sri.Rajendra.M.S., learned counsel for M/s Holla and Holla Associates appearing for petitioner, Sri.S.Sriranga, learned senior counsel appearing for respondent No.1 and Sri.M.Vinod Kumar, learned Additional Government Advocate appearing for respondent No.2.

(3.) Brief facts that lead the petitioner to this Court in the subject petitions, as borne out from the pleadings, are as follows:-