ATTAL PLASTICS, HYDERABAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks writ of mandamus declaring the action of respondents in issuing tender notification No.SS-16021/3/2021-CMO SEC-SSA/7/2021-22, dtd. 15/3/2021 for supply of school bags to all students studying class I to X in Government / MPP / ZPP / Municipal / Residential Schools / Ashram Schools / Aided Schools / Model Schools / KGBVs of education and Welfare Departments, etc., in the State of Andhra Pradesh during the academic year 2021-22 by incorporating unreasonable eligibility criteria conditions with regard to average annual turnover and furnishing of solvency certificate as illegal, arbitrary, unreasonable and violative of Article 14 of Constitution of India and consequently to set aside the aforesaid tender notification and direct to issue a fresh tender notification.

(2.) Petitioner's case succinctly is thus:

(3.) The 2nd respondent filed counter opposing the writ petition contending thus: