PARSHURAM FAKEERAPPA JAIGAR Vs. THE MANAGING DIRECTOR OF THE NORTH EAST KARNATAKA, STATE ROAD CORPORATION AND ORS.

JUDGEMENT

(1.) The petitioner has called into question the order, dated 18.09.2013 (Annexure -S) rejecting the tender of the petitioner and accepting the tender of the third respondent for the maintenance of the toilets and urinals in the bus stands in Bidar Division.

(2.) Sri Ravindra Reddy, the learned counsel for the petitioner submits that the petitioner's bid is the highest; it is Rs. 1,80,686/ - per month. On the other hand, the offer of the respondent No. 3 is only Rs. 1,70,000/ - per month.

(3.) Sri Subhash Mallapur, the learned counsel for the respondent Nos. 1 and 2 submits that the petitioner's tender is rejected as he has not paid the e -procurement fee in respect of Mudhol bus stand. He submits that the tenderer has to give the tender for all the 12 bus stands in Bidar Division. He submits that the petitioner has not paid Rs. 500/ - e -procurement fee in respect of Mudhol bus stand. He submits that the petitioner has not been paying the monthly licence fee ever since the granting of the interim order. He submits that by virtue of the interim order, the petitioner has entered into fresh contract with the respondent Nos. 1 and 2 and under the said contract he is liable to pay the security deposit of Rs. 10,00,000/ -, which however has not been paid.