OZONE ASSOCIATES Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made made returnable forthwith. Heard finally learned Counsel appearing for the parties with the consent.

(2.) This petition is under Article 226 of the Constitution of India seeking to set aside the Work Contract, assigned to Respondent No.4 and to set aside the Communication, dtd. 14/3/2024 whereby the earlier Tender Process was cancelled.

(3.) The fats in brief are that both Petitioners are proprietary concern providing services of supplying man power/human resources. Respondent No.3 is a Government Medical College and Hospital run by the State Government. It is the Government Body controlled by the Department of Medical Education and Drugs. Respondent Nos.1 & 2 are having administrative and financial control over Respondent No.3 College. Respondent No.4 is a private agency doing business of supplying services like the Petitioner.