MURTI ENTERPRISES Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution raises an important question about the eligibility for participation in tenders invited by a public body called Gujarat Water Supply and Sewerage Board constituted under the provisions of the Gujarat Water Supply and Sewerage Board Act qua supply of hand pumps, in so far as the eligibility has been confined to Gujarat based manufacturers.

(2.) The facts leading to filing of the petition, as averred by the petitioner, are as under :-

(3.) On 12.3.1999, the Court passed the following operative order after issuing notice and after recording reasons :-