SHIVA SHAKTHI CONSTRUCTIONS P LTD Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Since the common question of law are involved in these writ petitions, they are disposed of by a common order.

(2.) The first respondent-Superintending Engineer, Roads and Buildings, National Highway Circle, Hyderabad issued Tender Notifications (1) CTN.2/ 96-97, dt. 10-4-1996, (2) CTN.4/96-97, dt. 25-5-1996, (3) CTN. 7/96-97 dt. 17-6-1996. The tender condition No.2 in CTN 4 and 7 are assailed in Writ Petition Nos. 16642/96 and 14499/96 while tender condition No.7 (ii) is challenged in Writ Petition No. 10360/96. In W.P.No. 16889/96 the first respondent refused to supply the tender schedule on the ground that it is not a recognised joint venture.

(3.) The facts in nut-shell are that the 1st respondent issued tender notifications in respect of certain works on the national highways. Special conditions were imposed for issuing the tender schedules. Special condition No.2 is extracted below.