B.R.GANESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners are the existing contractors who are the service providers in collection and transportation of Municipal Solid Waste and street sweeping, cleaning of the roads, footpaths, public toilets, urinals, open spaces of the Corporation like schools, colleges, health centres, burial grounds and transportation of waste to designated sites.

(2.) THE petitioners have preferred these writ petitions challenging the notification issued by the respondents inviting tenders through e -procurement regarding solid waste disposal and management from all the zones of Bruhat Bangalore Mahanagara Palike (hereinafter for short referred to as "the BBMP") as per the Karnataka Public Transparency Act, 2000.

(3.) THE petitioners challenged the tender notification dated 18.9.2012. The case of the petitioners is that there was a public holiday on 19.9.2012 and there was an All India Bundh on 20.9.2012 and the E -portal was having technical problem on 21.9.2012. In the tender notification dated 18.9.2012 only 7 days time was granted. Therefore, there was only four days available for submitting the tender notification. After filing of the Writ Petition on 24.9.2012, an addendum was issued on 26.9.2012 to the notification dated 26.5.2012 altering certain terms and conditions of the tender. Challenging the said addendum the petitioners preferred W.P.Nos.41987 -991/12.