R SUDHAKAR REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri M.P. Chandramouli, the learned Counsel appearing for the petitioner and the learned Government Pleader for Irrigation on behalf of the respondents 1 to 4 herein.

(2.) The core question, which is involved in this writ petition for consideration, is as to whether on the facts and circumstances, in case of submission of tender, the documents to be filed by the tenderer should be attested by a Gazetted Officer and the non-compliance of which would authorize the authorities to reject the same.

(3.) The brief resume of the facts is that the petitioner, who is a contractor, seeks to assail by way of a writ of mandamus against the impugned action of the respondents in rejecting his technical bid and proceeding to evaluate the financial bid of other tenderers pursuant to the notification issued by the respondents for the purpose of construction of the check- dam across Gundlakamma River near Boddiluruvaripalem, Ongole Mandal, Prakasham District as arbitrary, void and without jurisdiction and consequently direct the respondents to open the price bid of the petitioner and evaluate it for the work along with the other price bids.