Andhra Pradesh High Court - Amravati
Light House Promotions vs The State Of Andhra Pradesh on 22 November, 2022
Author: Cheekati Manavendranath Roy
Bench: Cheekati Manavendranath Roy
IN THE HEGH COURT OF ANDHRA PRADESH AT AMARAVAT (SPECIAL ORIGINAL JURISDICTION) TUESDAY, THE TWENTY SECOND DAY OF NOVEMBER TWO THOUSAND AND PVENTY TG PRESENT: THE HONOURABLE SRI JUSTICE CHEEKATI MANAVENDRANATH ROY WRIT PETITION NOs. 34847 "34788, 34985 AND 35096 OF 2022 WP No: 3484? OF 2022 Ectweon: Light House Promotions, Represented by Hs authorized Signatory M. KalyanChakravarthy, S/o M. Ramana Mur rihy, Aged 34 years, Occ, Marketing and Strategy Head. O/a. 21-18-8¢, Madhuranagar. Vilayawada-S2001 1 Fotiticonar . "AND 4. The State of Andhra Pradesh, Rep. by iis Chief Secretary, 1° Block, 1° Floar, AP Serrefariat Office, Velagapudh LH22083 The Principal Secretary, The Commissioner and Director (Woren and Child welfare), 2° Block, 1% Floor, Roo an Noa 268, AP Secretariat Office, Veelagapudi. cas The Commissioner, Women a nd chi id welfare, Andhra Pradesh, The vena g UHrector, MARKUP nal LTO Donn &0-2-77 Phase, MARKFED Layout No-49, 84, APHC colony road, Jawahar Auto Nagar, VAR rayawada, AP -B20007 . 5. The General Ma nager Marketing: MARKUP PYT LTD O.no.568-2-11, Phases, MARKFED, Layout No- AQ 8A. APEC soleny road, Jawahar Auto Nagar, Vilayawada, AP -B20007 fog de ta Respondents Patifion under Articke 226 af. fhe. Constitution of India praying thet in the circumstances stated in the affidavit Hiied therewith, the Rh gh Court may be pleasen ta issue a writ arder or direction more sarticularly one in the nature of Writ of Mandamus, declaring the impugned E tender APMARKFEENCO/2022 1044-4 "ates 14.10.2022 and the corrigandum dated 24.10.2022 an the graund that the procedure adapted by the Respondent No.3 fo S as arbitrary, Hlegal, unjust, contrary to Law, and contrary to the. principle ies In vogua, the same is also In violation of Principles of Natural Justice and is violative of Article 14-of Constitution of India iA NO: 1 OF 2022 Petition under Section 181 CRC. orayl ng that in the clrourisfances siatert in fhe affidavit fled in sunport of the petition, the High Court may be pleased to STAY all further proceedings of the bnougned E tender APMARKFEDACD2022/ 7 O/18-9 dated 14.10.2622, pending disposal of WP 34847 of 2022, on the He of the High Sout Oe The petifion oormnmg on fer hearing, upon perusing the Petition and the affiidavil Med g: Support thereof and the earlier Orders of the High Court dated S810 2022 . 1112022 & 16.77. 2028s. made Aerein and upon hearing the arguments of SRE MAHESH RAJE Advocate for the Petitioner, learned Advocat fseneral for the Respondents. WEP Noo 34789 OF 2028 Between: 7. Ms. Sr Lakshmi Verk ateswa mnieronses, D.No.sGv2is, Near Viswabharathi Schaol, Koeyvur - Nagar, Anantapur Ren OY 8 Authorize rapresantative Miryals Ram Mohan So, MUAnaigneyuu, Aged 36 Years, Ryo. D.Nod4-149-49, Venkaleswars 7 Nagar. Sunadais, Vigyawada, Andhra Pradesh : .Patifioner AND: . 4. Andhra, Pradesh State Co-Dperative Marketi ng Federation Ltd, (AP, MARKFED) Rep by fs Managing Dinscfor ONG. 56-38-11, Phase 3, MAREFED, Layout Now 49, 84, APH Cclony Road, Jawahar Auto Nagar, vi jayawada, Andhra Pradesh 820007, é. Markup Private U Limited, (A <3 rey DS 'ee AP ees SFED) Reo by ds Managing [rector [.No. 58 Y: Layout No 49. a, APYC Colory Road iowanar Al Viayawads, Andhra Pradesh- ry oI Procurement Department ue EA CD vepartment Represented by is ise CHrentor Seorstariat Buildings, \ elagapudl, Amare 8 Guntur District. 4 The Slate of Andhra Fradesh, ANGIAl Secretary, Worrnen and Chid Welfare Department Sear ings, Veladapudi Vilage, Tuuur Mandal, Gurtur District. mespondanis Petition fied under ARE @ 228 af the Constitut tan of indie is Hed praying that in the ciroumstances stated | "he alfidavi Mec therawith, the High Court may be nisassd fo issue @ Win ar Order or direction more particulary ane in the nature of Wirt of Mandamus declaring the action of ine respondents in cancelling the "Request for Proposal for Selection of Mi llers/Proness sore for Su pely of Different Commodi Nes nae Rajra, Jower, Jagdery, Groundnut Chikki, Dry Dates, Ring Fiskes and Muli ira Atta) and Supply fo specified paints for MARKUP dated 17.09. nan are esti ing a Fagh Request for Proposal for Saiaction of Milers/Processars for ¥SR Sampoo mePashana and YSR Sampoorn aPoshena plus Kits (Rach Flour ic Flour, dewvar Flour. Jaggery, Groumdnid Chikki, Dry Dates, Jaggery, Rice F lakes and Multi Grain Atta} to Angarwadi Centers for Markuo vide Tender 1D SOI976 dated Wh 1G.202@S with changes In sligibdiy criteria as a rational, artulrary ane contrary fo the transparency principles enur ie Jn the General Financial Rules Guidell ines and Central Vigilance Commission Guidelines and set aside ne Same ard sequently direct fhe ox mains: fo issus new Request for Proposal (RFP) wih el gibi ity criteria as iad down In the RFP TP O8 2022. ie iO NOs 1 OF 2022: Petition fled under Section 157 CPO is filed praying that in the circurmiances slated in the affidavit filed in support of the pefition, the High Court may be pleased fo sfay of all further proceacdings of Request for Proposal for Selection of Milers/Processors for Supply of YSR SampooaraFoshana and YOR SampoonaPoashana olus Kits (Raqi.Flour, Bajra Flour, Jowar Flour, Jaggery, Groundnut Chikki, Dry Dates, Jaggery$ Rice Flakes & Multi Grain Atta} to Anganwadi Centers for Markup" issued by -reésandents vide Tander [2 S83978, dated $4.70 2022 and pasa, Panding d isposal of WIP 34788 of 2022, on the fle of the High Court 2 Ps ; The pelftion coming an for heal ing, aup0n perusing fhe Petition and the afidavil Hed i sugport therecf and the sarier Orders of the High Court dated 88.10.2028, 10.17.2082 & 16.14.2022 smade herain upon hearing the arguments of RAVITEJA PADIRE Advacate for ihe Petit oner and learned Advocate General for fhe Raespandans. os WL No: 34088 OF 2022 Setween: 1. Si Sal Ram Enterprises, Rep by. ts Proprietor Venkatesh Yallapu, So Ramakrishna Yallanu, Aged about.2 28 years, D.No 1-40-41, Sector 1, LIG-28, MYB Colony, Visakhapatnam. : | . Petitioner AND 4. The State of Andhra Pradesh, Rep. by ts Principal secretary. Women and Ie Ghic Welfare Department, 3 Bloc ok, er floor, Room No. 368, AP Secretaria Office, Vdagapudi. - 2. The Commissioner, Women and Ci WeHare, Andhra Pradesh. 3. Andhra Pradesh MARKUP PVT LTD, MARREFED, D.NO, 58-2-11, Phase 3, Layout No.4, 84, APHO Colony Road, Jawahar Aute Nagar, Viayawads, Rep. by its Managing Glrector.. 4. The General Manager Marketing, MA RERUP PYT LTD, ONO. o8-8- if, Phase . ASRKEPFED, Layout Nout 8 84, AR uC Goiany Road, Jawsher Auto Nagar, jayawada, » Respondents Petition fled under Article 226 of the Constitution of India praying that in the slrcumstances stated in the affidavit Med therewith, fhe High Court may be pleased fo issue a Writ or Order or direction mare pat ticularly one in the mature of Writ of Mandamus declaring ihe action of fha-respondents in cancelling the "Request et Proposal for Selec fon of Milars'Procesaors for Suppl y af Different Cammodiie Regi Raira, Jowar, Jaggery, GroundnufChiksi, Ory Dales, Rice Flakes and Mutt Grain Atle} and Supply to speciied PO! iis far MARKUP" dated TY .09. 2022 and issuing & frash "Request for Py oposal f for Selec ofion of Mulers/Processars for Supply of YSR SampoornaPoshana and us sR SarnpoomaPosha aria Kits (Ragi Flour, BajraPiour, Jowar Flour, Jaggery, Grau iadtut ChIKKL, Dry Dates, Jaagery. Rice Makes and Mult Grain Atta} fo Angeanwadi Centers for Maricup" vide Tender 559376 dated 14.10. 2082 wi ith changes in alig! DHRy criteria as Hleqal, uniust, sbi and amounting to colourable exercise of sower, contrary fo the waedne Principles and auffers from fauily decision makin Hy PFGORSS and in violation oF Art ile a8. ISON) and <? of the Constfution.ofindia and contrary to the transparency ninciplies enumerated in the General Financial Rules Guidelines and Cantral Vigilance Commission Guidelines and sat s site ine same and conseque ently direct the respondents tO (SU &- NEW Request Proposal (RFP) with aligibi ity criteria as laid down in the RFP 1709.3 22. ---- IA NO: 7 OF 2082: ee fled under Section - 184 io CPO. praying that in fhe ciroumetances stated in the affidavit fled in surpert of th ie patito the High Court may be pleasac fa stay ns ail further proged ngs of ihe im paged : tender APA oo iene HS0S2 MOM4-1, dated 14.10.2022 . pending disp: sa OPP 34885 of 022, on the fle of the High Cour. The pefifion coming on for REaTAQ, . Upon perusing the Petition and the affidavit fled in suppor thereof and. er Orders of the High Court dated 28 1G 2082, 1.112028 & IB. 1120e8 - made. "herein upon hearing the arguments of P BADMAVATH! Advocate for iho Petiioner, isarnad Advocate General far the Respondents. WLP No: S8696 OF 2022 Between: ; {. Ms. Sanwarle Sweets Private L Praganna@yapall fate Ananianur, Authorised = Repre ssaniiative SH Pacddasani Ramakrishna Reddy. ~ ed, Door No.7-208-1, Adarsh Nagar, Near iva Pradesh-O79001 Reo. by is addasaniMadhu Sudhan Re addy Sig. ae .. Pattioner AND 1. State of Andhra Pradesh, Rep. by its Prine ipal Secrstary Department of Agnoulure Markeling and Co-operation AP Secretariat, Velagapudi, Guntur Digtrint, 2. 'he Principal Secretary, Women Deve Siyoment and Child Welfare Deparimant Gavernment af Andhra Pradesh Jampani, Towe rs, Amaravathi Road, Guntur- hee ong 7 ee 3. Andhra Pradesh State Go- operative "Market at Federation Limied (AP MARKFED, 58-291, 4° and 8° Floar, AP MARKFED pulling APHG Galany, Jawahar Auto Nagar Vijayawada ~ S20 OOF Rep. by ts Managing Director, -- 4, The General Mai neger Andhra: Pr radesh Stale Co-operative Marketing Federation Limited {AP MARKFED) 58-214, 4" and 8° Flour, AP MARKFED building ABI IG Goavorry, sawabar Auto Nagar Viave wada ~ 820 OOF Markup Private Limited, #58-2 2. Bie Phase 3° , Mar Kled Lay af no. 38/84 APACS Goipny Road, Jawahar Auto' 'Nagar Vilgyawad ~ B20 OOF Rep. by is Managing Director. an . Respondents Peition fled under Articia 3 228 of the Constitution of India praying that in ihe circumstannes slated in the aff cavit Bes | therewith, the Nigh Court may be pleased tO issue 3 Wr f or Grder or more in direction or Writ of Mandarnus declaring the action of the Respondents In isa: 0g the | impugned ed eligibility criterion staulating that "the bidder must 'have 8 an experience of miling/supriying all the products s specified i YSR SampoormaPoshan and Poshan Plus Kits for any of the two years (need not be coninuous) during the last five years period, ie, from 2077-18 to 2027-22 at leget in ane distfict or io 2500 Anganwadi Centers in the State of AP In the Request for Proposal (RFP) and the Corrigendum dated anne for the selection of milers/pracessors for supply of YSR. SAMPOGORNA POSHANA and yk SAME JORNA POSHANA + kits to Anganwead | Centers for the Respondent No.8 legal, arbitrary and viclative of Articles 14, 19(7g) and St of the Constitutl jan ¢ of india and consequently set aside the same and to permit the petitioner and eligible bidders to participate in the sald tender. . iA NG: 1 OF 2022: . Petifion fled under Section. 15t CPC mraying that in the circumstances slated in the affidavit fled in support of the petition, the Hi igh Court ray be ple FAGAC io stay aH proceedings pursuant to thes Jander 1D 583378 dated 14.70 2022 issucd by the Resp ondent No.5 OF in the allernative to direct tha Respondant No.8 ta perme ihe petitioner to participate in the bidding process without reference to ihe eligihity on teria Point No as stioulated in: the RFP for the Tender ID S&S378 dated B.TO 2022 and the corresponding corrige endum on the Ss said RFP dated < 27.10.2022 send Ing dignposal af WP 35006 of 2022, on fhe fe of the High Court. Tae ee tor coming on for hear ing, upon perusing the Petition and the affidavit filed in suport thereofsaad she saariier Orders of the High Court dated 28. 18.2022 & 10. i 236: 22 made hereln-upon hearing the argumenis of M/S INDY IS LAVY FIRM Advocates for the Peliioner ae learner' Advocate General for the Respondents and the Court mace the fatlewing: COMMON ORDER:
"Pursuant to the direction" dated W.71.2022, learned Government Meader attached to the office of Advocate General has filed Het of present bidders along with previous successful bidders in W.P. No. 37024 af 2022, Pursuant to the direction given on 16.44.2022, the petitioner also In WLP. No. S447 (2082 Hed additional reply. affidavit along with material papers shawing that previously the Government has submitted the proposals of supply of same commodities Le, food itemsid Judicial Preview Cormmitice. For Sing additional counter affidavit of the respondents, Ff any, list theses matters on 25.41.2022. Interim order dninied earlier ig extended NH then. To, NBR Sd/- U. SREEDEY! ASSISTANT REGISTRAR HTRUE COPY) "
For ASSISTANT REGISTRAR One SC to SRI MABESH RAGE. Advocate fMORUC] Two Cis fo GP FOR GAM. Migh Court of Andhra Pradesh. POUT] Two Cos To GpoFor Wornen Aad Child Welfare Meved lopment, High Court OF AB ei ;
One ce fa SRE, ry Advogate [OPUCT One OC to SR} MHA REE ; YS ty ang > Two Ces to GP for INFORMATION TEX One CO te SMTP RANMA' i One OC to SMT. GAYATHR REDDY Gne CO fo SRE MS INDUS 1 AWN § ONY Coursel [Oo ae 0) "
NS cate iO SH a STANDING COUNSEL | OPUC] M Advocate [OPUCI we CCs to GP FOR AGRICULTURE, High Court OF Andhra Pradash. QUT] re Spare capy HGH COURT CMR.) DATED: Sai 2022 NOTESLIST THESE MATTERS ON 25.77.20. COMMON ORDER WRIT PETITION NO: 24847, 34789, 34988 AND 35098 OF 2022 INTERIM ORDERGRANTED EARLIER 18 EXTENDED