DASA RAVINDER Vs. OSMANIA UNIVERSITY AND ORS.

JUDGEMENT

(1.) Heard learned Counsel. This writ petition was filed, challenging the action of respondents 2 and 3 in issuing fresh tender notification on 24.2.2015 cancelling the tender notification dated 16.1.2015 for the work of restoration of Darbar Hall Building, University College for Women, Koti, Hyderabad.

(2.) The tender notice was initially issued on 16.1.2015 with the estimated value of Rs. 1,55,43,082/ - and the period of execution was 18 months. The last date for submission of tender was 3.2.2015 and that the tender would be considered in two stages viz., technical bid and financial bid. The last date for opening the technical bid was dated 4.2.2015 and for financial bid was dated 9.2.2015.

(3.) It is the case of the petitioner that, though he was qualified and satisfied all the conditions of eligibility, the technical bid only was opened on 4.2.2015 but the financial bid was not opened on 9.2.2015 and that no communication was issued to the petitioner with regard to the reasons for not opening the financial bid. The petitioner submitted a representation to the 2nd respondent on 11.2.2015. Instead of giving reply, a fresh notification was issued on 24.2.2015. Challenging the same, the petitioner filed the present writ petition.