WADDERA BHARATHI LABOUR CONTRACT CIVIL CO OP SOCIETY LTD Vs. COMMISSIONER SERILLINGAMPALLY MUNICIPALITY R R DISTRICT

JUDGEMENT

(1.) ALL the nine petitioners in this writ petition are Waddera Quarry labour Contract Societies. Aggrieved by the E-Procurement Notice (Tender Notice) dated 24-8-2005 inviting tenders for certain works in serilingampally Municipality, they filed the present writ petition. As per the Tender Notice, work Nos. 1, 5, 12, 18, 24, 27, 30, 33, 40, 54, 55 and 62 are reserved for Scheduled Caste, Scheduled Tribe or Waddera societies. E-Procurement requires the intending bidders to submit their tenders in electronic form. Therefore, the petitioners seek a direction to the respondent to permit them to participate in the tenders by issuing tender schedules.

(2.) THERE cannot be any denial that all the members of the Waddera labour Cooperative Societies as well as Labour Societies formed with scheduled Castes and Scheduled Tribes, as members cannot be expected to submit their tenders on E-Platform through e-mail route. Therefore, this Court directed the learned Standing Counsel to get instructions in the matter. After getting instructions in the matter, the learned Standing Counsel submits that the petitioners can obtain the hard copies of tender schedules through Nodal Agency viz. , M/s. C. I. India Private Limited.

(3.) ACCORDINGLY, the petitioners are given liberty to approach the respondent herein. As and when the petitioners approach, the respondent may issue necessary authorization to the Nodal Agency viz. , M/s. C. I. India Private Limited to supply hard copies of tenders on collecting nominal fee from them. This exercise may be completed immediately, to enable the petitioners submit their tenders before the closing date on 16-9-2005.