E.K.R.CONSTRUCTION Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed questioning the rejection of the tender of the petitioner firm in relation to the desilting of existing infiltration wells in Jappanna Vaagu upstream and downstream of the bridge at Medaram Jathara in Mulugu District, as illegal, arbitrary and contrary to the instructions mentioned in the tender conditions.

(2.) Heard Sri Tera Rajinikanth Reddy, learned counsel for the petitioners and the learned Government Pleader for Panchayat Raj and Rural Development appearing for the official respondents 1 to 3.

(3.) It is seen from the tender documents that the nature of work for which the tenders were issued is relating to desilting of existing infiltration wells and as per the eligibility criteria specified in the tender documents, in order to participate in the tender, the contractor/petitioner firm should have one year experience in the related work, which is the principal work.