SEVA SAMAJIK VIKAS SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The challenge in these Petition is to the tenders issued by the Respondents-Institution in respect of the training to be imparted for competitive examinations conducted for the Banking, LIC, etc and secondly for the Police and Military examination.

(3.) The common thread of challenge in this Petition is the reliance of the Petitioners on the Government Resolution dtd. 20/10/2021. According to them, this Government Resolution read with Memorandum of the Respondents-Institutions creates rights in their favour for renewal of their contracts for the period of one year periodically till five years which is extent of the scheme. In some Writ Petitions the challenge is only to the tenders issued in respect to Police and Military examination and in some Writ Petition the challenge is tender regarding both examinations.