KANCHARLA KARNAKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel Sri P. Pandu Ranga Reddy for the Petitioner and learned Standing Counsel appearing on behalf of Respondent No.2 and the Counsel for the unofficial Respondent No.6.

(2.) The main prayer sought for by the Petitioner is as follows : 'to issue a writ, order or direction and more particularly one in the nature of writ of Mandamus declaring (i) the action of the 5th respondent in issuing the proceedings vide Rc.No.Plg/Diet/BCM/2022-23 dtd. 10/6/2022, as being illegal, arbitrary, unconstitutional and in violation of the terms and conditions of the Tender and set aside the said proceedings dtd. 10/6/2022 and (ii) consequently direct the respondents to award the contract in favour of the petitioner for supply of DIET menu services at Area Hospital, Bharachalam, Bhadrari Kothagudem, 200 beds.'

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