LABOUR CONTRACT SOCIETY JANGAON TOWN WARANGAL DISTRICT Vs. JANGAON MUNICIPAL SANITARY WORKS AND LABOUR CONTRACT CO OPERATIVE SOCIETY LTD

JUDGEMENT

(1.) The appellant herein is the 2nd respondent in the writ petition. The appeal is filed against the orders passed by the learned Single Judge of this Court in W.P.No.877 of 2002, dated 16-4-2002 declaring the acceptance of the tender of the 2nd respondent by the 1st respondent for sanitation work in Janagaon Municipality as illegal.

(2.) Rule 5(2) of the A.P. MunicipalitiesTender Rules, 1967 contemplates that tenders from the registered contractors only shall be considered.

(3.) The learned Counsel for the appellantSri Ramamohan Reddy submits that the appellant is a registered contractor, registered with the State Government.