SHRIKRISHNA VIJTANTRI PRASHIKSHIT SUSHIKSHIT BEKAR KAMGAR SAHAKARI SANSTHA LIMITED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the writ petition, under Article 226 of the Constitution of India, petitioner cooperative society challenges the action of Respondent Nos.2 to 4 of accepting tender of Respondent No.5 society and issuing work order dated 19th December, 2007 in favour of Respondent No.5. Petitioner also prays for cancellation of the work order and allotment of the job in favour of Respondent No.5. The challenge is based upon contention that petitioner society does not fulfil required norms and terms/ conditions of the tender notice. It may be stated here itself that petitioner has not extended its prayers further to asking of a relief of acceptance of its tender and issuance of work order in its favour.

(2.) The factual matrix, as necessary for adjudication of the writ petition, can be narrated as follows:-

(3.) Heard respective counsel for the respective parties. Rule. Rule made returnable forthwith by mutual consent and matter is heard for final disposal.