FRESH POULTRYS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Writ Petition is filed by the petitioner herein who is also one of the participants in the tenders issued by the 3rd respondent for supply of eggs to AWC s ICDS project in Sangareddy District. The main grievance of the petitioner in the Writ Petition is with regard to respondent No.2 entertaining tenders of poultry farms situated outside the jurisdiction of the project area for tender bearing F. No.910/AD/2017 dated 14.08.2019 in respect of Sadashivpet, Patancheru ICDS.

(2.) This Court, by interim order dated 28.08.2019, directed the authorities to proceed with the tender process, but granted stay of finalization of the same. The case of the petitioner is that pursuant to the tender issued by the 2nd respondent, the petitioner had also submitted its tender and it is contended that in violation of one of the tender conditions, i.e, only the NECC registered poultry farm within the ICDS project area are eligible to participate in such tender, the other poultry farmers who are outside the ICDS project area have also submitted their tenders and acceptance of such tenders is in violation of tender conditions.

(3.) Heard Sri R. Susanth Reddy, Learned Counsel representing Sri B. Vijaysen Reddy, learned counsel for the petitioner and Learned Assistant Government Pleader for Women Development and Child Welfare.