POOJA COSNTRUCTION COMPANY Vs. JETPUR NAVAGADH NAGAR PALIKA

JUDGEMENT

(1.) Heard Mr.Ashish Dagli, learned advocate for the petitioner and Mr.Bhavesh Trivedi, learned advocate for respondent No.1 and 2 as well as Mr.Mahesh Patel, learned advocate for respondent No.3.

(2.) This petition has arisen on account of petitioner's grievance in the matter of notice inviting tender (issued by respondent municipality) for supplying manpower to execute the works, functions and duties of the municipality and granting work order to the respondent No.3.

(3.) The subject or purpose of the notice inviting tender (issued by respondent municipality) viz. 'manpower supply' is actually a jargon employed by the respondent municipality for engaging outside agency and outside workers (i.e. the persons who are not employees of municipality) to execute various works including primary and essential functions and statutory duties of the respondent municipality.