AURANGABAD ELECTRICAL CONTRACTORS ASSOCIATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule. Rule is made returnable forthwith and with consent of learned counsel for the parties, the petition is taken up for final hearing.

(2.) By the instant petition, petitioners, who are associations of electrical contractors, are praying for setting aside Government resolution bearing No.CAT1097/693/building2 dated 27.1.2004 (Exhibit A) and Government circular No.CAT03/11/CN/109/building2 dated 24.3.2011 (Exhibit B) issued by Public Works Department of the respondent State of Maharashtra.

(3.) By the impugned Government resolution dated 27.1.2004, the State Government has resolved that composite tender for civil and electrical work needs to be invited for construction of buildings costing Rs.1/ crore or more and by circular dated 24.3.2011, the Public Works Department of the State, after noting that the provisions of Government resolution dated 27.1.2004 are not being followed by giving excuse that estimate of electrical work is not received in time, has directed the officers of the Public Works Department to follow the said Government resolution.