ANNAPURNA CATERERS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties. Heard at length the learned advocate appearing for the Petitioners and the learned AGP for the Respondent Nos.1 to 5. The Petitioners and the Respondent-State have filed written notes of arguments.

(2.) The Petitioners have put-forth prayer clause-B, C, D and E as under:

(3.) Having regard to the submissions canvassed on behalf of both the sides we have gone through the record. The Petitioner Nos.1 to 6 are engaged in catering business. All the Petitioners obtained required license under the Shops and Establishment Act from the Competent Authorities. The Petitioners received tenders manually for the year 2011-2012 in pursuance of GR dtd. 26/7/2011 for a period of six months. Since then the Petitioners are supplying food items at the same rate of contract under the said tenders till date. In the year 2012-2013, the Respondent No.1-State Government invited online tenders. However, in the online process, Aurangabad Division was excluded from participation in the tender process because of stay granted by this Court on 15/3/2016 in Writ Petition No.9124/2013.