RAJATHADRI TRADERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner - M/s Rajathadri Traders through its proprietor B.S.Ravindra of Davangere District who is carrying on the business of supply of food grains and other products to various Government departments including Zilla Panchayaths and Taluk Panchayaths, has filed these three Writ Petitions in this Court on 21.02.2018 interalia challenging the issuance of Tender Notification by the respondent/State and its Social Welfare Department vide Annexure "B" dated 31.01.2018 for procurement of food grains for supply to the Government hostels maintained by the Social Welfare Department, where the children of different age groups live, to provide them food.

(2.) The purpose of procurement of food is obviously of an urgent nature.

(3.) The only ground of challenge raised in the present set of three Writ Petitions by the same writ petitioner is that the respondent/Department has not observed the provisions of Rule 17 of the Karnataka Transparency in Public Procurement Rules, 2000 (The Rules) and has curtailed the tender period to 30 days and that the respondent/department has not issued separate Tenders on district wise basis which was its earlier policy.