KRISHNA CONSTRUCTIONS Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner approached this Court challenging the order dtd. 7/4/2023 bearing No. 03/Canteen/GGH/NLG/2023 issued by the 2nd respondent - Superintendent, Government General Hospital, Nalgonda District in favour of the 5th respondent. They prayed to set aside the said order and direct respondents to permit them to continue running the canteen at the main entrance of Government General Hospital (GGH), Nalgonda.

(2.) Petitioner alleged that tender process for 2023-24 was arbitrary, illegal, and violative of the principles of natural justice. It is stated, petitioner was the highest bidder, quoting Rs.48,000.00 per month, whereas the 5th respondent quoted Rs.33,000.00 per month. Despite this, contract was awarded to the 5th respondent, allegedly, without basis. It is further stated, petitioner has been running the canteen at the said location for the past seven years, paying Rs.35,000.00 per month, however, the official respondents issued the impugned order in favour of the 5th respondent without due process, violating tender terms and conditions.

(3.) This Court, while issuing notice before admission, directed that status quo be maintained by both the parties, till then.