KARNATAKA AGRO AGENCY, VIJAYAPUR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these writ petition, the petitioner has questioned the order passed by the appellate authority- 1st respondent dated 15.03.2017 made in Appeal Nos.SW.8288/2016 and SW.8290/2016 and the order dated 25.3.2017 made in Appeal No. SW.59/2016 on the file of the Secretary to the State Government, Department of Social Welfare-1st respondent.

(2.) The 4th respondent ' " Tender Inviting Authority issued a short term notification dated 206.2016 inviting applications for digging the Bore-Wells under Ganga Kalyaan Yojane in Vijayapur district for the year 2015-16 in two packages. The first package pertains to 377 borewells and the second package pertains to 396 borewells. The last date to file applications was fixed on 07.07.2016 at 5.30 p.m. The opening of the technical bid was fixed on 107.2016 at 11.00 a.m. and the financial bid was to be opened on 14.07.2016 at 11.00 a.m. in the office of the 4th respondent.

(3.) In response to the said notification, the present petitioner and respondent Nos. 5 to 7 filed applications. On 107.2016 the technical bid was opened in the office of the 4th respondent at Vijayapur and rejected the technical bid of the petitioner on the ground that for the year 2014-15, turn over of Rs.6.70.00 crores and for the year 2015-16, turnover of Rs.10.40.00 crores was mentioned by the petitioner, but after scrutiny of the provisional balance sheet, it is found that turnover declared for 2015-16 cannot be considered and same is not in terms of conditions of tender document.