SRI VENKATESHWARA ASSOCIATION Vs. STATE OF A.P.

JUDGEMENT

(1.) Prayer in this appeal is for setting aside judgment and order dtd. 7/5/2026, passed in W.P.No.35483 of 2025, whereby writ petition filed by present appellant has been dismissed by learned Single Bench.

(2.) Appellant/Writ petitioner claims to be an Association registered under the Societies Registration Act, 1860, engaged in the business of supply of diet services to patients and duty doctors in Hospitals and was providing diet supply services to inpatients and duty doctors in Government General Hospital, Ongole, since 2010.

(3.) Writ Petition No. 35483 of 2025 was filed by writ petitioner for declaring the action of respondent Nos.2 to 4 in selecting respondent Nos.6 to 8 as successful bidders in respect of tender notification dtd. 23/9/2025, for award of contract for supply of diet to inpatients and duty doctors in Government General Hospital, Ongole to be illegal and arbitrary while disregarding complaint dtd. 10/12/2025 and subsequent representation dtd. 16/12/2025, submitted by writ petitioner. It was prayed that allotment of tender to respondent Nos.6 to 8 should thus be set aside and complaint dtd. 10/12/2025 and subsequent representation dtd. 16/12/2025 submitted by petitioner should be considered in accordance with law.