JANADHAR SEVABHAVI SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Present petition has been filed by the petitioner for following reliefs :-

(3.) Learned Advocate Mr. D. P. Palodkar appearing for the petitioner submitted that the petitioner is a registered Society and it is engaged in various social activities of Rag Pickers Community and their welfare. The petitioner is also engaged in the Solid Waste Management, processing, disposal and value addition which are also helpful for the livelihood of the Rag Pickers and their families. It gives employment to around 750 men and women in Latur city. There are more than 15 self-help groups of women engaged in collecting waste per day from door to door by making use of GHANTA GADI (the vehicle with bell). The petitioner has received various awards for doing the work. The petitioner and respondent No.3 had entered into an agreement dtd. 12/9/2017 for five years collecting waste and its disposal. Respondent No.3 had extended the term for two years i.e. up to 12/9/2024, however, now respondent No.2 has floated Tender Notice No.1/2023-24 on 7/2/2024. The petitioner was intending to participate in the tender notice. Pre Bid meeting was conducted on 15/2/2024, which was attended by the petitioner. Petitioner raised objections regarding several conditions. Other bidders also have raised written objections regarding the eligibility criteria pertaining to turnover, past experience, net worth, solvency certificate and blacklisting. The tendering authority has prepared the minutes of Pre Bid meeting. Several objections were considered and clarifications were issued, however, the objections raised by the petitioner and some others were not considered. Since the petitioner was already working with respondent No.2 and the present period was up to 12/9/2024, in respect of issue of pending bills with respondent No.2, the petitioner has filed Writ Petition No.13723 of 2023 and it came to be disposed of on 1/9/2023. There are several irregularities those have been done by respondent Nos.2 and 3. Those are as follows.