S.S. CONSULTANCY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed aggrieved by the action of respondent No. 4 in issuing proceedings No. RC No. GMC/IHFMS/2022-23, dtd. 27/6/2022 awarding the work of providing Integrated Hospital Facility Management Services in Gandhi Medical College, Secunderabad, Hyderabad District, in the State of Telangana (hereinafter referred to as 'the subject work') in favour of respondent No. 5 as illegal and arbitrary.

(2.) The facts of the case are that the respondent No. 2 herein called for tenders for the 'subject work' through tender notice, dtd. 30/4/2022 and in response thereto the petitioner and respondent No. 5 herein and another submitted their bids. After evaluation of the bids, the petitioner herein and respondent No. 5 were found to be technically qualified for award of the work and after opening of the price bids, both the petitioner and respondent No. 5 were found to have quoted the same price. In view of the same, in terms of tender condition, respondent No. 5 herein is declared as successful bidder on the ground that the annual turnover of respondent No. 5 is more than the turnover of the petitioner herein. Accordingly, respondent No. 4 herein issued the impugned proceedings awarding the subject work to respondent No. 5. Aggrieved by such award of work in favour of respondent No. 5 herein, the present Writ Petition is filed.

(3.) Heard Sri. A.K. Jayaprakash Rao, learned counsel appearing for the petitioners, learned Government Pleader for Medical, Health and Family Welfare and Sri. Swaroop Oorilla, learned counsel appearing for respondent No. 5.