VENKATESH G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Government Advocate for the respondent Nos. 1 and 2.

(2.) The present petition styled as Public Interest Litigation is filed with the following principal prayers ;

(3.) Learned counsel for the petitioner repeatedly submitted before this Court that the said officers without following the guidelines undertook the process of issuance of tenders and in response to the tender notices the willing bidders submitted responses and successful bidders were allotted the work orders.