ATPAR VISION FOUNDATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned Counsel for the parties, the matter is taken up for final disposal.

(2.) By this petition, the petitioner questions the Government Circular dtd. 12/09/2024 and meeting minutes order dtd. 04/10/2023 to 06/10//2023 taken by the committee members, whereby the petitioner has been disqualified from participating in the tender for empanelment of agencies for conducting evaluation studies / type studies / surveys and providing expert services in Statistical and Economic activities on the ground that the petitioner does not have 6 years of expertise experience from B-2 category, as per the terms and conditions of Tender floated by Respondents.

(3.) In brief, the facts of the case are as under :-