N.R.SUMANTH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is common in both these cases. The issue in both these cases is also common. The reason for rejection of the tender of the petitioner in both these cases are common. Therefore, they are taken up together and considered in this common order.

(2.) Heard Sri Prasanna Kumar P., learned counsel for petitioner and Sri M. Vinod Kumar, learned Additional Government Advocate for the respondents.

(3.) Brief facts of the case that leads the petitioner to this Court, as borne out from the pleadings are as follows: A tender for transportation of food grains and other items was notified by respondent No.1 - State on 28/7/2022. The petitioner submits his bid on 20/8/2022 to which, objections are filed by one B.P.Vishwanath. Objections and counter objections galore before the Tender Scrutiny Committee. Respondent No.2 rejects the tender of the petitioner without assigning any reason. The reason is later divulged that the witness who has signed the declaration form of the tender document submitted by the petitioner had a criminal case pending against him.