ADISHAKTI TRANSFORMERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court under Article 226 of the Constitution of India praying to quash the short term tender notif ications publ ished on 06.06.2019 for repairs and reconditioning of faulty conventional and BEE distribution transformers of various capacities of different makes at different divisions of HESCOM and for a direction to the respondents to consider the representations dated 26.06.2019 for extension of contract period.

(2.) The petitioners are successful bidders for the repair works of respective sub-divisions for the year 2018-19 tenders invited by HESCOM. The learned counsel for the petitioners points out that the contract entered into between the petitioners and HESCOM and the work order issued on 26.05.2018 would indicate that the contract work period for repair is for one year from the date of DWA and the same is extendable by another four years at HESCOM discretion. Clause 1 of letter of intent reads as follows:

(3.) Clause 9 of the intent reads as fol lows: