(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking a Writ of Mandamus declaring the action of the 2nd respondent in rejecting/disqualifying the technical bids of the petitioner pertaining to supply, installation and Commission of Centralised Control Monitoring System (CCMS) in all the Gram Panchayats of the State of Telangana in Tender Notification Nos.
(2.) Brief facts leading to the filing of this Writ Petition are that the petitioner is a registered partnership firm, primarily engaged in the business of providing remote data acquisition systems and cloud-based Internet of Things ("IoT") platforms. It is recognized as a 'Startup' by the Department of Promotion of Industry and Internal Trade, Ministry of Commerce and Industry, Government of India under the 'Startup India' Scheme.
(3.) Government of Telangana had nominated respondent No.2, which is a State owned company that is responsible for planning and implementation of policies for promoting renewable energy and energy conservation activities and to import, upgrade and adapt upcoming technologies in the areas of renewable energy and energy conservation, as State Designated Agency to coordinate, regulate and enforce the provisions of the Energy Conservation Act, 2001 within the State of Telangana vide G.O.Ms.No.19 dt.3/7/2015. In the year 2020, a company by name M/s. Energy Efficiency Services Limited had entered into an agreement to convert all the streetlights in the Gram Panchayats of Telangana to LED lights. In order to ensure smooth implementation of the transformation, M/s. Energy Efficiency Services Limited had entered into an agreement with respondent No.2 to act as the PMC for the programme and to encourage local manufacturers, vendors and suppliers for procurement of the necessary materials. Accordingly, respondent No.2 floated an E-Tender dt.5/3/2021 for supply, installation and commission of Centralised Control Monitoring System (CCMS) in all the Gram Panchayats of the State of Telangana in four clusters as