M/S. BHARGAVI ENTERPRISE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Writ Appeal arises out of an order dtd. 14/11/2025 passed by a learned Single Judge of this Court dismissing the Writ Petition (W.P.No.25375 of 2025) filed by the appellant herein for a declaration that the action of the respondent Nos.3 and 4/The District Collector and Chairman and the District Employment Officer, Suryapet Town and District, respectively, in selecting and empanelling the respondent Nos.5 to 10 in the List of Outsourcing Agencies, Suryapet District (2025-26) in contravention of the tender eligibility conditions of the Tender Notice dtd. 13/6/2025 and consequentially allotting the respondent Nos.5 to 10 to the needy government departments for outsourcing work by the respondent No.3 vide proceedings dtd. 20/8/2025, was illegal and arbitrary.

(2.) The argument of the writ petitioner was that the empanelment of the private respondents was in contravention of the tender eligibility conditions of the Tender Notice dtd. 13/6/2025 which was for engaging outsourcing services for various Departments in Suryapet District for being registered with the Government of Telangana.

(3.) Learned counsel appearing for the appellant/writ petitioner submits that the relaxation given by the District Level Outsourcing Committee in respect of agencies for furnishing equivalent financial proof in the form of a bank guarantee of Rs.30,00,000.00 where the agencies lacked financial turnover certificates, was arbitrary and discriminatory.