SAVANT INSTRUMETNS PVT LTD. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India, for the following relief:

(2.) By way of the impugned proceedings dated 07.05.2018, the sixth respondent herein informed the petitioner herein about the cancellation of tender for the work of "Providing Bulk and Domestic water meters with Maintenance, Spot billing, Water audit for a period of 5 years in Armoor Municipality under TMDP with World Bank assistance (Package-II)" on administrative grounds.

(3.) Petitioner is a company incorporated under the Companies Act, 1956 and is engaged in the business of Water Quality and Quantity Monitoring Instrumentation, PLC, SCADA, Automation etc.