KARANGULA ABHISHEK REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The writ petition is filed challenging the pre-condition of turnover requirement in Tender Notification No.1451/UF/HMDA/ 2018 dtd. 19/8/2025 mandating a minimum turnover of Rs.15.00 crores in any one financial year during the last three financial years as one of the eligibility criterion for "Installation, Operation and Maintenance of the Gymnasium and Swimming Pool at Dr. G.S. Melkote Park, Hyderabad", for a period of five years, as being arbitrary and unconstitutional. The petitioner has also sought for a consequential direction to set aside the tender notification and to call for fresh tenders.

(2.) The background facts of the case are set out hereunder:

(3.) The case of the petitioner is that the impugned financial pre-requisite condition was never prescribed by respondent No.3 in any of the previous tender processes. The Petitioner addressed a representation/letter dtd. 23/8/2025 to respondent No.3 seeking clarification with respect to the sudden introduction of the impugned financial pre-requisite eligibility condition. However, there was no response from the respondent No.3. The last date and time for submission of bids has been stipulated as 28/8/2025 at 3:00 p.m. The respondent No. 3 has not issued any clarification and due to the impugned condition, the petitioner stands effectively precluded from participating in the tender process. The impugned condition of turnover requirement is disproportionately high, wholly arbitrary, and impractical.