K. BEERAN KUTTY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. P. Surya Narayana Murthy, learned counsel for the petitioner in W.P.No.15115 of 2017, Mr. K.S. Murthy, learned counsel for the petitioner in W.P.(PIL).No.263 of 2017 and Mr. K. Venugopal Reddy, learned counsel for the petitioner in W.P.No.38033 of 2018.

(2.) Also heard Mr. S. Sriram, learned Advocate General, learned Government Pleader for Medical, Health and Family Welfare, and Mr. K. Sai Mohan Rao, learned counsel for respondent No.7 in W.P.(PIL).No.263 of 2017.

(3.) W.P.No.15115 of 2017 is filed by a Diet Contractor of Government Maternity Hospital, Tirupati, challenging sub-clauses (ii) and (iii) of Clause (C) of Condition No.3 of the Tender Document dated 12.04.2017 issued in respect of the said Hospital.