CHINNAPPA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court calling in question a communication dtd. 2/11/2023 by the 1strespondent/ Department of Backward Classes Welfare to the Managing Director and Expression of Interest Accepting Authority and the tender notification dtd. 5/12/2023, issued by the second respondent.

(2.) Facts, adumbrated are as follows:-

(3.) Heard Sri Rahul S.Reddy, learned counsel appearing for the petitioners, Sri Spoorthy Hegde, learned High Court Government Pleader appearing for respondent No.1 and Prof. Ravivarma Kumar, learned senior counsel appearing for respondent No.2.