VENKATESWARA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The 4th respondent had issued a tender notification dated 18.03.2021 seeking supply of diet to inpatients as well as the duty Doctors in the Area hospital, Chirala. The petitioner and the 5th respondent were the only bidders for this tender. After going through the tender process the 4th respondent had awarded the tender in favour of the 5th respondent on 27.04.2021. The said award of tender in favour of the 5th respondent is challenged by the petitioner in the present writ petition.

(2.) The case of the petitioner is that the 5th respondent is not eligible to participate in the tender and the bid of the 5th respondent should have been rejected by the 4th respondent on three grounds -

(3.) After notice, both the 5th respondent and the 4th respondent have filed counter affidavits and memos. It is the case of both 4th and 5th respondents that the 5th respondent has necessary experience required under the tender conditions and the award of tender in favour of the 5 th respondent cannot be faulted.