Telangana High Court
Ch.Subba Reddy, S/O. Kona Reddy, vs Telangana State Power Generation ... on 30 January, 2020
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
WEDNESDAY, THE TWENTY FIFTH DAY OF FEBRUARY
TWO THOUSAND AND FIFTEEN
:PRESENT:
THE HON'BLE SRI JUSTICE R.KANTHA RAO
WP .NO:7939 of 2015
Between:
Ch.Subba Reddy, S/o. Kona Reddy,
..... Petitioner
AND
1 Telangana State Power Generation Corporation Limited rep. by its Managing
Director, Vidyuth Soudha, Hyderabad-500004.
2 Telangana State Power Generation Corporation Limited rep. by its Chief
General
Manager (IR), Vidyuth Soudha, Hyderabad-500004.
3 Telangana State Power Generation Corporation Limited rep. by its Chief
Engineer,
0 & M Circle, Electricial Unit, Srisailam Left Bank, S.L.B.H.E.S., Srisailam
Dam
West, Mahabubnagar District - 509 326.
4 Telangana State Power Generation Corporation Limited rep. by its
Superintending
Engineer, O&M Circle, S.L.B.H.E.S., Eagalapenta, Srisailam Dam West,
Mahabubnagar District - 509 326.
.....Respondents
Petition under Article 226 of the Constitution of India praying that in
the circumstances stated in the affidavit filed herein,the High Court may be
pleased to issue a Writ in the nature of Mandamus or any other appropriate writ,
order or directions by calling for the records relating to the proceedings of the 4th
respondent bearing No.S200003865 / C E/ O & M / SSLM / SE / O & M /
SLBHES/ ADE / TECH / SLBHES / H03/15-16/D.No .1839, dated 18-03-2015
and set aside the same by declaring it as illegal, arbitrary and unconstitutional
being violative of Articles 14 and 16 of the Constitution of India and consequently
direct the respondents to issue fresh tenders for Hiring the vehicles for attending
the works of DE/MM division, SLBHES, Srisailam Dam West for the period from
1-4-2015 to 31-03-2016 by inviting the tenders from all categories including
general candidates and allot the contract of hiring of the vehicle to the lowest
bidders only,.
The petition coming on for hearing, upon perusing the Petition and
the affidavit filed herein and upon hearing the arguments of SRI B. A. PRAKASH
REDDY Advocate for the Petitioner and of Sri C. Raghu, Standing Counsel for he
Respondents, the Court made the following.
ORDER:
The respondents are directed not to finalize the tenders for a period of four weeks.
For counter, post after two weeks.
ASSISTANT REGISTRAR //TRUE COPY// For ASSISTANT REGISTRAR To 1 The Managing Director, Telangana State Power Generation Corporation Limited Vidyuth Soudha, Hyderabad-500004. 2 The Chief General Manager (IR),Telangana State Power Generation Corporation Limited, Vidyuth Soudha, Hyderabad-500004. 3 The Chief Engineer, Telangana State Power Generation Corporation Limited 0 & M Circle, Electricial Unit, Srisailam Left Bank, S.L.B.H.E.S., Srisailam Dam West, Mahabubnagar District - 509 326.
4 The Superintending Engineer, Telangana State Power Generation Corporation Limited O&M Circle, S.L.B.H.E.S., Eagalapenta, Srisailam Dam West, Mahabubnagar District - 509 326. (1 to 4 by RPAD)
5. One CC to SRI B. A. PRAKASH REDDY Advocate (OPUC)
6. One spare copy.
Tvr HIGH COURT RKRJ ORDER DATED: 25-03-2015 WP NO.7939 OF 2015 POST AFTER TWO WEEKS DRAFTED: TVR DATED; 25-03-2015 HIGH COURT RKRJ ORDER DATED: 25-03-2015 WP NO.7939 OF 2015 POST AFTER TWO WEEKS