PRUTHVIRAJ CONSTRUCTION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Writ Petition No.11289/2023 is not on board. Taken on board on request in view of the exigency.

(2.) The petitioner which is the same entity, is coming with following prayers :

(3.) The learned Advocate for the petitioner submits that the petitioners had applied for pursuant to the separate tender notices in these two petitions issued by the Municipal Council, Udgir on the same date for carrying out certain works. He submits that after the petitioners' technical bids were opened, within a minute even financial bids were decided to be opened on 5/9/2023. No intimation has ever been given to the petitioner except the offers having been rejected at the technically evaluation. He points out that pursuant to the G.R. dtd. 17/9/2019, it was imperative to allow the petitioners to rectify the shortcomings. No intimation was given to them and straightaway its offers have been turned down without any communication except the order of rejection.