SURAJ ENTERPRISES Vs. NASHIK MUNICIPAL CORPORATION

JUDGEMENT

(1.) Heard Mr. Mihir Desai, learned Senior Advocate representing the Petitioner, Mr. M.L. Patil representing Respondent No.1 and Mr. R. S. Kohli appearing on behalf of Respondent No.2. CHALLENGE:

(2.) The Petitioner which is a proprietary firm, has invoked our jurisdiction under Article 226 of the Constitution of India with a prayer to issue writ of certiorari or any other appropriate writ to quash and set aside the order dtd. 7/2/2023 to the extent it holds that Respondent No.2 - M/s. S and R Pest Control Services as qualified in the technical bid submitted for award of Tender No.2 pursuant to e-tender notice No.3/2022 floated by Respondent No.1 - Nashik Municipal Corporation for executing the work related to daily spraying and fogging activity for control of Vector Borne Diseases under the Urban Malaria Scheme and to supply man power, machinery and equipments in Nashik Municipal Corporation.

(3.) The Petitioner has also prayed that an appropriate direction be issued to Respondent No.1 to issue fresh tender for executing the said works. CASE SET-UP BY THE PETITIONER: