AMJAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard learned counsel for the respective sides for final disposal at the admission stage.

(2.) The petitioners claim to be successful bidders in the tender process. They have filed present petitions initially for direction to issue work order being successful bidders and for quashment of the tender notice dtd. 26/8/2022. Due to the subsequent developments, additional reliefs challenging the work order dtd. 22/9/2022 issued in favour of the respondent No. 5 direction to initiate disciplinary action against the respondent Nos. 2 and 3 and to recover amount paid by the respondent Nos. 4 and 5 in pursuance of work order dtd. 22/9/2022 are sought.

(3.) The respondent No. 2 has been governed and looked after by the administrator as the term of elected body has expired. To carry out various developmental works in Latur city resolution was passed and the administrative sanction was secured. On 20/7/2022 E-tender notice was issued by the respondent No. 2 for forty developmental works. The petitioners and others submitted their bids.