TOLUM TAPAM Vs. STATE OF AP

JUDGEMENT

(1.) Heard Ms. N. Danggen, learned counsel for the petitioners. Also heard Mr. G. Tarak, learned standing counsel for the Rural Works Department (RWD) appearing for the State respondents and Mr. T. T. Tara, learned counsel appearing for the intervenors in WP(C)171(AP)2024.

(2.) As the issues involved in these two writ petitions are similar, the writ petitions are taken up together and disposed of by this common order.

(3.) By instituting these writ petitions, the petitioners have put to challenge the impugned tender, E-Procurement Press Notice, dtd. 13/3/2024, issued by the Executive Engineer/DPIU, Laaying Yangte Division, ARRDA, RWD, Kurung Kumey District, inviting item rate bids in electronic tendering system for construction of roads under PMGSY including their maintenance for five years from the eligible contractors registered in appropriate class in the District of Kurung Kumey for 26 (twenty six) number of packages, on the ground that the impugned tender has been issued in violation of the PMGSY Scheme and Guidelines.