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Telangana High Court
M/S.Vijendra Info Soft Private Limited vs The State Of Telangana on 16 April, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
HYDERABAD
THE HONOURABLE SMT. JUSTICE RENUKA YARA
WRIT PETITION No.6261 of 2026
16th DAY OF APRIL, 2026
Between:
M/s. Vijendra Info Soft Private Limited.
...Petitioner
AND
The State of Telangana and 4 others.
...Respondents
ORDER:
Heard Sri P. Raja Sripathi Rao, learned Senior Counsel representing
Sri Nimmaraboina Naveen, learned counsel for the petitioner; Sri T.
Venkat Raju Goud, learned Government Pleader for Labour for respondent
Nos.1 to 3; Sri P. Shravan Kumar Goud, learned Government Pleader for
Medical Health and Family Welfare, for respondent No.4 and Sri Jalli
Kanakaiah, learned Senior Counsel representing Ms. N.V.R. Rajya
Lakshmi, learned counsel for respondent No.5. Perused the entire record.
2. The writ petition is filed with the following prayer:
"... to issue an appropriate Writ, Order or Direction, more particularly
one in the nature of Writ of Mandamus, declaring the impugned
proceedings of the 2nd Respondent vide Proceedings
No.A/Outsourcing/JD/(IMS)/2026-27, dated 24.02.2026, whereby the
allotment of outsourcing agency in favour of the Petitioner was
cancelled unilaterally without notice and the same was allotted to the
5th Respondent, as illegal, arbitrary, unconstitutional and violative of
the principles of natural justice and consequently set aside the
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wp_6261_2026
impugned proceedings of the 2nd Respondent vide Proceedings
No.A/Outsourcing/JD/(IMS)/2026-27, dated 24.02.2026, and direct
Respondent Nos.2 to 4 to permit the Petitioner agency to perform the
contract work for the financial year 2026-27 in terms of allotment
proceedings vide Proceedings No.A/Outsourcing/JD/(IMS)/2026-27,
dated 16.02.2026, and to pass such other order or orders..."
3. Learned Senior Counsel for the petitioner submits that respondent
No.2 passed the impugned proceedings dated 24.02.2026 without issuing
notice to the writ petitioner in violation of principles of natural justice as
the said respondent No.2 also issued proceedings dated 16.02.2026 for
continuation of services of the writ petitioner for ESI Dispensaries
(Outsourcing and activity basis) in Medchal-Malkajgiri District for the
financial year 2026-2027. Having issued said proceedings on 16.02.2026,
without notice to the writ petitioner vide proceedings dated 24.02.2026 i.e.,
within 8 days respondent No.2 discontinued the services of the writ
petitioner by allotting the same to respondent No.5.
4. Learned Government Pleader for respondent Nos.1 to 3 relied upon
the G.O.Rt.No.4271, dated 01.11.2008 and G.O.Rt.No.4459, dated
27.12.2006 contending that the District Collector/respondent No.2 has
powers to determine continuation and termination of Outsourcing Agency
without any reason at any point of time.
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wp_6261_2026
5. Learned Government Pleader for respondent No.4 furnished copies
of letters addressed by respondent No.4 to respondent No.2 expressing
satisfaction with the services provided by writ petitioner, with a
recommendation to continue the said services.
6. Learned Senior Counsel for respondent No.5 submits that as per the
agreement between the writ petitioner and respondent No.2, the services
are to be continued only up to 31.03.2026, but on account of abrupt
termination of the said services by respondent No.2, W.P.No.26932 of
2025 has been filed and the said petition was disposed with a direction to
continue the writ petitioner as per the agreement i.e., upto 31.03.2026.
According to the learned counsel for respondent No.5, the proceedings
dated 16.02.2026 are meant to comply with the orders passed by a
Coordinate Bench of this Court in W.P.No.26932 of 2025. However, the
contents of the said proceedings dated 16.02.2026 have an anomaly of
continuation of services of the writ petitioner for the financial year 2026-27
instead of continuation upto 31.03.2026. In view of the said anomaly, it is
not possible to conclude that the proceedings dated 16.02.2026 were issued
for the purpose of compliance with the orders passed by Coordinate Bench
of this Court in W.P.No.26932 of 2025.
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wp_6261_2026
7. As per respective contentions, there is dispute between the writ
petitioner and respondent No.5 as to who was allotted to provide services
for ESI Dispensaries for the financial year 2026-27. The grievance of the
writ petitioner is that without notice the impugned proceedings dated
24.02.2026 have been issued, without referring to the proceedings dated
16.02.2026.
8. After arguing at length, there was consensus among the respective
learned counsel for the parties to set aside the impugned proceedings dated
24.02.2026 with a direction to respondent No.2 to issue fresh notification
and select the Outsourcing Agency for providing services to the ESI
Dispensaries for the financial year 2026-27 by following due process of
law within two weeks from the date of receipt of copy of this order and till
such time the services of the writ petitioner may be continued.
9. With the above direction, this writ petition is disposed of. There shall
be no order as to costs. Miscellaneous applications, if any, pending shall
stand closed.
__________________
RENUKA YARA, J
Date: 16.04.2026
Note:
Issue C.C. by 18.04.2026.
GVR
