PRAVEEN ELECTRICAL ENG. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri P.Venkanna, the learned Counsel for the Petitioner the learned Senior Counsel Sri G. Vidya Sagar, appearing on behalf of the 4th Respondent and the Learned Standing Counsel Sri Vijay Prashanth, for the 3rd Respondent.

(2.) The Present Writ Petition is filed to issue an appropriate Writ, Order or direction more particularly one in the nature of Writ of Mandamus, declaring the action of 3rd Respondent, in issuing the impugned proceedings Rc.No.32/DHHKMR/Plg/2022 dt.22/9/2022 to allot the contract and engage the service of 4th respondent, in respect of e-Tender No.Plg/32/IHFMS/2022 dtd.: 15/7/2022, providing integrated Hospital Facility Management services in TVVP Hospital (MCH, Banswada), though they are not eligible, as illegal, arbitrary and violative of principles of natural justice, consequently set aside the impugned proceedings Rc.No.32/DHH-KMR/Plg/2022 dtd..22/9/2022 issued by the

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