VELKO INFRATEK PROJECTS Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Goli G.V.S. Sai, learned Counsel for the Writ Petitioner in W.P.No.7574 of 2025; Sri S. Prem, learned Counsel for the Writ Petitioner in W.P.No.7586 of 2025; Sri Panuku Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Rural Development and Sri Y. Koteswara Rao, learned Standing Counsel for ZPPs, MPPs and Gram Panchayat.

(2.) The Writ Petitioners in these two Writ Petitions challenged the Tender Notifications issued by the Respondent Authorities inviting bids with respect to Operation and Maintenance of CPWS scheme. The Writ Petitioner in W.P.No.7574 of 2025 had challenged the Notification No. 60 /T4/2024 - 2025 dtd. 5/3/2025 with respect to Operation and Maintenance of CPWS scheme for Mylavaram and other 130 villages. The Writ Petitioner in W.P.No.7586 of 2025 had challenged the Tender Notification No.61/T4/2024- 25 dtd. 5/3/2025 in respect of Operation and Maintenance of CPWS scheme for Kanchikacherla and other 35 villages for the Financial Year 2024-25.

(3.) Both the Writ Petitioners are the existing contractors who have been carrying on the Operation and Maintenance of CPWS scheme from Financial Years 2022-2023. The Writ Petitioners had subsisting contractual agreements for Operation and Maintenance of CPWS scheme for the Financial Year 2022-23. The tender conditions, under which, the Writ Petitioners were granted the contract are to the affect that, they shall carry on Operation and Maintenance contract for the Financial Year 2022-23 and thereafter to continue until further orders or until new contractors are appointed through the tender process.