KODURI SURESH BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Initially, W.P.No.10920 of 2023 was filed by Koduri Suresh Babu, challenging the action of Respondent No.3 in issuing diet contract vide Rc.No.375/G2/2021 dtd. 12/4/2023 in favour of Respondent No.5. Interim order was passed by this Court on 27/4/2023, suspending the proceedings dtd. 12/4/2023. Subsequently, W.A.No.488 of 2023 was filed by Mr. K. Beeran Kutty/the unsuccessful contractor in the writ petition, wherein, the Hon'ble Division Bench of this Court stayed the operation of order passed by the learned Single Judge on 27/4/2023 and consequential proceedings dtd. 2/5/2023. Thereafter, the matter was carried to Hon'ble Supreme Court by way of S.L.P (C) Nos.11459/2023. The Hon'ble Supreme Court disposed of the matter, requesting the learned Single Judge of the High Court to expedite the hearing of the writ petition without waiting for the decision of the writ appeal on which the impugned interim order was passed. Hence, W.P.No.10920 of 2023 along with W.P.No.10901 of 2023 and W.P.No.10945 of 2023 are placed before this Court for adjudication.

(2.) As the issue involved in all these writ petitions is inter-related, all these writ petitions are taken up together and are disposed of through this common order.

(3.) The petitioner is a diet contractor, engaged in supplying diet to inpatients and doctors in various Government Hospitals. The grievance of the petitioner is that, the action of the official respondents in awarding diet contract to Respondent No.5 in W.P.No.10920 of 2023 & 10906 of 2023 and Respondent No.6 in W.P.No.10945 of 2023 is not in accordance with law. W.P.No.10920 of 2023 is taken as the leading case.