COMT CONSTRUCTIONS PVT LTD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Government Pleader for Energy for respondent No.1, and Ms.A.Deepthi, the learned Standing Counsel for Telangana State Power Generation Corporation Limited, for respondent Nos.2 and 3. With their consent, the Writ Petition is disposed of at the stage of admission itself.

(2.) The present Writ Petition is filed seeking the following relief:

(3.) The facts of the case, in a nutshell, are that the third respondent issued the impugned tender notification dated 03.11.2020, to which the petitioner raised objections, vide representation dated 13.11.2020, duly highlighting the irrational/onerous conditions included in the eligibility criteria mentioned in the said notification, in the 'Pre Bid Meeting' held on 16.11.2020 at the office of the third respondent. The grievance of the petitioner is that without responding to the said representation, the respondents are proceeding with the tender process and aggrieved by the same, the present Writ Petition is filed.