DDR AND COMPANY Vs. GOVT. OF A.P.

JUDGEMENT

(1.) THIS appeal is sought to be preferred against the judgment and order dated 02.06.2014 of the learned Single Judge, whereby the writ petitioner was allowed to participate in the price bid along with other bidders who are qualified in technical bid.

(2.) HIS Lordship of the first court disagreed to the opinion of the State Government that the writ petitioner/respondent did not have experience of executing similar nature of works in the filed of civil works of road buildings.

(3.) ACCORDINGLY , the learned Single Judge set aside the order of the Government holding that the petitioner is disqualified in the technical evaluation stage.