M/S. MAHALAXMI ELECTRICALS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In this petition, the petitioner seeks the following reliefs.

(2.) I have heard learned counsel for the petitioner, learned HCGP for respondents No.1 & 2 and learned counsel for respondents No.3 to 5 and perused the material on record.

(3.) In addition to reiterating the various contentions as urged in the writ petition, learned counsel for the petitioner submits that the impugned tender at Annexure-L dtd. 31/1/2023 is illegal and arbitrary and the same deserves to be set aside since 25% reservation for persons belonging to SC/ST category as required under Sec. 6 and Rule 27-A of the Karnataka Transparency in Public Procurement Act and Rules, 1999 (for short 'KTPP Act and Rules') has not been made in the impugned tender though the value is less than Rs.50.00 lakhs. It is further submitted that though Rule 17(1)(a) of the KTTP Rules stipulate a period of 30 days for submission of tenders, the impugned tender dtd. 31/1/2023 fixing the last date for submission as 17/2/2023, is contrary to the said Rules and the same deserves to be set aside on this ground also.