(1.) Heard Sri R.N. Hemendernath Reddy, learned Senior Counsel representing Sri Madas Bharath Chandra, learned counsel for the petitioner in WP.No.43886 of 2022, learned Special Government Pleader representing learned Additional Advocate General for respondents 1 and 2, and Sri A. Sudershan Reddy, learned Senior Counsel representing Sri A. Prabhakar Rao, learned counsel for the respondent No.3. Sri Addesh Varma learned counsel for the petitioner in WP.No.46306 of 2022, Sri M. Nagaiah, learned counsel for the petitioner in WP.No.236 of 2022 and learned Special Government Pleader representing learned Additional Advocate General for the respondents.
(2.) In WP.No.43886/2022 and W.P.No.46306/2022 the petitioners have challenged the Tender Reference No.3347/SNP/2022, dtd. 21/11/2022 issued by the respondent No.2/Commissioner, Women Development and Child Welfare Department (WD & CW) Department, Hyderabad.
(3.) In W.P.No.236/2023, the petitioner questioned the action of the respondents in not examining and not considering the e-mail representations dtd. 29/12/2022 and 31/12/2022 as illegal.
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