LAWS(KAR)-2017-4-82

G. SUBRAMANYAM Vs. STATE OF KARNATAKA

Decided On April 12, 2017
G. Subramanyam Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioners in W.P. Nos. 51487 and 51488 of 2016 are before this Court seeking issue of direction to the respondents to complete the tender process for the Lalbagh entry fee and Parking fee collection work. In that regard, the petitioners therein have sought that the tender process initiated through the request for proposal dated 16-8-2016 be completed.

(2.) Though such prayer is made in the said petitions, the contentions as urged in W.P. No. 44997 of 2016 would have a bearing on the same since the petitioner therein has sought for quashing the said request for proposal/tender dated 16-8-2016 impugned at Annexure-J thereto. In that light, the petitioner therein has sought that he be declared as the successful tenderer in respect of the tender dated 14-3-2016 and to issue a mandamus to direct the respondents to award the tender in favour of the petitioner.

(3.) The brief facts common to decide both these petitions are that the respondents had issued the tender/request for proposal dated 14-3-2016 calling for tenders for providing services of collection of entry and vehicle parking fee at Lalbagh gardens for a period of one year. The petitioner in W.P. No. 44997 of 2016 was one among the tenderers who had participated in the said process. The petitioner contends that the petitioner being technically qualified had offered the highest financial bid of Rs. 4,21,07,770.00. In that light, the petitioner contends that the process was required to be completed and the work was required to be awarded to them. At this stage, the respondents had taken a decision to cancel the same and thereafter have issued the fresh tender/request for proposal dated 16-8-2016. The petitioner therein therefore claiming to be aggrieved is before this Court.