SHAIK ABDUL KHALIQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking quashment of tender notice insofar as it pertains to Taluk Entry Nos. 33 and 34 - Kanakapura and Magadi - and has sought a consequential direction to issue work order in favour of the petitioner.

(2.) Heard Mr. Mohammed Tahir, learned counsel appearing for the petitioner and Sri Dhyan Chinnappa, learned Additional Advocate General appearing for the respondents.

(3.) Brief facts that lead the petitioner to this Court in the subject writ petition, as borne out from the pleadings, are as follows: The petitioner claims to be proprietor of a transport firm and a contractor with the Food, Civil Supplies and Consumer Affairs Department for a very long time. The issue that drives the petitioner to this Court in the subject petition is that the 1st respondent issued a notice inviting tender on 28/1/2022 calling for applications from eligible tenderers for transportation of food grains from the FCI Godown to other godowns in the Taluks for the years between 1/3/2022 to 29/2/2024. The petitioner participated in the bid and had emerged as the successful bidder being L1. After the declaration of the petitioner to be L1 and awarding tender to the petitioner, re-tender notification is issued for 39 Taluks which included the tender that was awarded to the petitioner i.e., Kanakapura and Magadi Taluks. It is this act of issuance of retender that drives the petitioner to this Court in the subject petition.