NALLAGONDA RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking Mandamus to declare the letter/acknowledgement dt.23.10.2019 disqualifying the petitioner's Technical Tender, as illegal, arbitrary and contrary to the terms and conditions of Tender Notification and consequently set aside the same by directing the respondents to allot Stage-I contract (Suryapet District) to the petitioner.

(2.) The case of the petitioner is that pursuant to the Tender Notification issued by respondent No.2 calling for tenders for transportation of food grains/essential commodities for the year 2019-2020 (Suryapet District Stage-I), the petitioner has submitted his tender bid on 07.10.2019. However, the petitioner was issued a letter dt.23.09.2019 wherein and whereby it was informed that the tender of the petitioner was technically disqualified due to non-submission of signed copy of Financial Undertaking in the Technical Bid.

(3.) Heard Sri K. Venumadhav, learned counsel for the petitioner, as well as the learned Government Pleader for Civil Supplies for respondent No.1; Sri A. Jagan, learned Standing Counsel for respondent No.2; and Sri Bobbili Srinivas, learned counsel for unofficial respondent No.3.