SHIVENARI CANTEEN SERVICES Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Dammalapati Srivivas, learned senior counsel appearing on behalf of the petitioner and learned Government Pleader for Medical, Health and Family Welfare appearing for the respondents.

(2.) This writ petition is filed praying to issue a Writ of Mandamus declaring the action of the 5th respondent in issuing cancellation proceedings vide Rc.No.GHS/2023/1026, dated 01.042023 and subsequent tender notification No.HDS/GHS/2023/2016, dtd. 1/4/2023 issued by the 3rd respondent without following any procedure contemplated under law as illegal, arbitrary, violation of principles of natural justice and violation of Article 14 of the Constitution of India and also contrary to the orders dtd. 29/8/2022 passed in W.A.No.554 of 2022 and consequently set aside the cancellation proceedings in Rc.No.GHS/2023/2016, dtd. 1/4/2023 and subsequent Tender Notification HDS/GHS/2023/1016, dtd. 1/4/2023.

(3.) The case of the petitioner, in brief, is as follows: