GOVINDA RAJAIAH Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The petitioner is before this Court assailing the tender notification dated 16.03.2015 impugned at Annexure-E to the petition. The petitioner is seeking for issue of mandamus to direct the second respondent to complete the process in furtherance to the acceptance of the tender dated 12.03.2015.

(2.) The respondents had issued a tender notification dated 09.01.2015 indicating therein several works for which the tenders were invited. The petitioner had responded to the tender in respect of the work indicated in Sl.No.38 i.e., to undertake the work for installation of the pipe line under the Rural Water Supply and Sanitation Scheme to Chattenahalli Village within the limits of B.D. Pura Gram Panchayath, Koratagere Taluk.

(3.) The petitioner was the lone tenderer. The petitioner claims that by the communication dated 12.03.2015 as at Annexure-D, he had been intimated that his tender is accepted and the work would be entrusted to him. Subsequently, the tender notification dated 16.03.2015 as at Annexure-E has been issued. In the said notification at Sl.No.11, the work which was earlier indicated in the notification dated 09.01.2015 was included. It is in that view, the petitioner is claiming to be aggrieved by the issue of fresh tender notification. According to the petitioner, the same is contrary to the provision contained in Section 13 of the Karnataka Transparency in Public Procurements Act, 1999.