Karnataka High Court
Accpl Training Division vs State Of Karnataka on 23 May, 2022
Author: S.G.Pandit
Bench: S.G.Pandit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF MAY, 2022
BEFORE
THE HON'BLE MR.JUSTICE S.G.PANDIT
WRIT PETITION NO.6513 OF 2017 (GM-TEN)
BETWEEN:
ACCPL TRAINING DIVISION
(A UNIT OF ADITYAA CALL CENTER (P) LTD,)
NO.88/1, SHUBH ARCADE
16TH CROSS, MARGOSA ROA,
MALLESHWARAM,
BANGALORE 5600003
REPRESENTED BY ITS MANAGING DIRECTOR
S.P. THIRUNAVUKKARASU
S/O MR. SATTAPPA SUBRAMANIAN
AGED ABOUT 61 YEARS,
RESIDING AT: 304, MEGHANA MEADOWS
NO.61, N.N. FARMS, GEDDADAHALLI,
SANJAY NAGAR,
BANGALORE 560 094.
... PETITIONER
(BY SRI.VIJAY SHETTY.B., ADVOCATE)
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
VIKASA SOUDHA,
BANGALORE 560001.
2. THE EXECUTIVE DIRECTOR
KARNATAKA RESIDENTIAL EDUCATIONAL
2
INSTITUTIONS SOCIETY,
NO.8, 6TH FLOOR CUNNINGHAM ROAD,
BENGALURU 560052.
3. THE JOINT DIRECTOR
KARNATAKA RESIDENTIAL EDUCATIONAL
INSTITUTIONS SOCIETY,
NO.8, 6TH FLOOR, CUNNINGHAM ROAD,
BENGALURU 560052
4. KARNATAKA STATE ELECTRONICS
DEVELOPMENT CORPORATION LTD (KEONICS)
2ND FLOOR, TTMC "A" BLOCK, BMTC,
SHANTHINAGAR,
K.H. ROAD,
BANGALORE 560027
REPRESENTED BY ITS
MANAGING DIRECTOR
5. SYSOIN CONSULTANCE SERVICES
PRIVATE LIMITED
#178/2, GOVINDA RAO STREET
OPP. SHESHADRIPURAM LAW COLLEGE
SHESHADRIPURAM,
BANGALORE 560020
REPRESENTED BY ITS
MANAGING DIRECTOR
... RESPONDENTS
(BY SRI.M.VINOD KUMAR, AGA FOR R1;
SRI.NAGAIAH, ADVOCATE FOR R2 & R3;
SRI. NISHANTH.A.V., ADVOCATE FOR R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE UNDATED E-TENDER IVITED BY THE R-2,
UNDATED CORRIGENDUM TO THE ABOVE SAID E-TENDER,
STATEMENT SHOWING THE EVALUATION OF
PREQUALIFICATION BIDS-QSBS METHOD, VIDE
3
DTD.30.11.2016 PERTAINING TO THE R-4 AND ALSO
STATEMENT SHOWING THE EVALUATION OF
PREQUALIFICATION BIDS-QSBS METHOD, VIDE
DTD.30.11.2016 PERTAINING TO THE PETITIONER HEREIN
IN REJECTING THE SAME, VIDE ANNEX-A, B, C & D
RESPECTIVELY AND ETC.,
THIS WRIT PETITION COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel appearing for the parties submit that by lapse of time writ petition has become infructuous.
2. Submission of the learned counsel for the parties is placed on record.
Accordingly, writ petition is dismissed as having become infructuous.
Sd/-
JUDGE RKA