P KRISHNAN Vs. COMMISSIONER PANCHAYAT UNION SHOLAVARAM

JUDGEMENT

(1.) THIS writ petition is listed today for admission and I heard the learned counsel for the petitioner as well as the learned Government Advocate for the respondents 1 and 2.

(2.) THE prayer in this writ petition is for a Writ of Certiorarified Mandamus calling for the records of the first respondent in letter vide Rc. No. 1701/2006 A2/ dated 29. 03. 2007 and quash the same as illegal and arbitrary and consequently direct the first respondent to issue the Order in favour of the petitioner for supply of 136 sewing machines at the rate of Rs. 4,940/- as quoted by the petitioner against Tender No. SGRY-I-2006-07 (DP and BP ).

(3.) THE learned counsel appearing for the petitioner submitted that the petitioner has participated in the tender invited by the first respondent for supply of 136 sewing machines and quoted Rs. 4,940/- per machine, whereas, the third respondent herein quoted Rs. 5,877/- per machine, which was accepted by the first respondent; that the first respondent has passed non-speaking order and rejected his tender and prayed for quashing of the same.