SMTI KHETOLI YUPTHOMI Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Mr. Hage Lampu, learned counsel for the appellant. Also heard Mr. G. Tarak, Standing Counsel for the Rural Works Division and Mr. M. Kato, learned counsel for the private respondent No. 6.

(2.) The appellant has made a challenge to the judgment & order dated 21.06.2017, passed by the learned Single Judge in WP(C) No. 192(AP)/2017, by which the appellant's writ petition, challenging the selection of the respondent No. 6 as the successful tenderer, has been rejected.

(3.) The appellant's counsel submits that the appellant participated in the selection process for construction of various works in pursuance to the NIT dated 21.01.2017, which are as follows: