The Rural Infrastructure ... vs B. Balakishan 4 Others
2022 Latest Caselaw 945 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                    AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



                WRIT APPEAL No.151 of 2010

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


        The present writ appeal is arising out of an order

dated 17.09.2009 passed by the learned Single Judge in

W.P.No.14016 of 2009.

        The facts of the case reveal that the writ petition was

preferred     by     the      respondent          No.1/writ         petitioner

challenging the proceedings dated 11.06.2009 by which the

tender was allotted in favour of the appellant/respondent

No.5. The tender notification was issued on 04.06.2009

and it was for providing catering contract with provisions

and man power at the Andhra Pradesh Social Welfare

Residential Educational Institutions Society for the

academic year 2009-2010. The learned Single Judge, by

an order dated 17.09.2009, has set aside the award of

work to the appellant/respondent No.5, against which the

present writ appeal has been preferred.

There is an interim order granted by this Court in the

present writ appeal on 05.03.2010.

In the facts and circumstances of the case, as the

work itself was for a period of one year, the present writ

appeal stands disposed of with a liberty to the respondents

No.2 to 5 to issue a fresh tender.

The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.

______________________________________ SATISH CHANDRA SHARMA, CJ

______________________________________ ABHINAND KUMAR SHAVILI, J

28.02.2022 vs