HAAST PRECISION PVT. LTD Vs. STATE OF GOA

JUDGEMENT

(1.) THE Petitioners have approached this Court praying for a writ of mandamus or any other writ, order or direction directing the Respondent nos. 1 and 2 not to in any manner, act in furtherance of the announcement and declaration of results on 11th December, 2013, that a consortium consisting of Respondent nos. 3 to 5 is the lowest bidder and further not to award the contract of providing beach life guarding and water safety services in Goa to the Respondent nos. 3 to 5 in terms of Tender dated 23/09.2013.

(2.) THE facts in brief giving rise to the present Petition are as follows :

(3.) SHRI S. G. Desai, learned Senior Counsel appearing for the Petitioners has made following three submissions in support of the case of the Petitioners: