SRI VENKATESHWARA ELECTRICAL ENGINEERING WORKS, TAMAKA INDUSTRIAL AREA, NH Vs. STATE OF KARNATAKA AND OTHERS

JUDGEMENT

(1.) As the same questions of facts and law involved in all the four petitions, they are clubbed, heard together and are being disposed of by this common order.

(2.) In all these petitions, the challenge is raised to the new tender notification, dated 21-3-2016 for taking up repairs and reconditioning works of failed distribution transformers, wounds, etc.

(3.) The grievance of the petitioners is that they have taken part in the tender process initiated pursuant to the notification, dated 29-10-2015. They claim to be LI bidders. Without operationalising the bids of the petitioners, the respondents have resorted to call for fresh tenders.