Veera Vahana Udyog Pvt Ltd vs The Karnataka State Road Transport on 29 June, 2009

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Karnataka High Court

Veera Vahana Udyog Pvt Ltd vs The Karnataka State Road Transport on 29 June, 2009

Bench: N.K.Patil

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submittézi gf  ethers €39 act in
amerdanszé   tine Cansifétuficzn and fﬁe
_ra;§e cfsf §:si'«'.:V,*.»;é.'s:§bj§é %'2§:4a ;::m:;nter:aﬁe::e xsiaiéiéan 3%
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$331 ééwﬁ }é%'a:.é_  %ai:s:"'A"'- 5:5 the érgsiant case, he guizmiited

thsif the  ..mspevri€i'ént Cerperaticrn intentionally and

  c*§e_§.ii':'e:'f af:'m.ivjz'vﬁaﬁnot foiiewed the relevant rules as referred

abmfe and Aspite of the weft settled law iaid down by the

  and this Court in many cases, the statutary
A    are not adhering to the mandatory norms

  ..;3:5mcribed under the reievant Rules, Therefore, in iziew

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9% T3 113 1121311 C{)UR'I' or i~iAI{}*~3-A'I"AK..a: §'r EAN{lAL,{)R1i W.P.No.1 2331 01? 2009

ef the {aw Laid down by the Apex Court and me magjnar in

which the respendent Corperatitzn has prc:<2ée$i'j'e§:i~.v_<t<3

conclude the tender procaedings math in p:<§4qué£\i:¥f'§§2§i§gn'v» 

and commerc:¥a3 bids through  ';jr'uct.§r;3m,e3ﬁ :vcQﬁf£rés"y1'to  ' A'

the Ruies, the award gzaf   '~ t$1*:: '£?»iVifdVVL

respondent rejecting the bid"'v:§§Tf"petitior'¢w;§r"i¢s:'Vnr$f;_}v§;éét§fiable;V

Further, he reiied (if the Apex Ccurt 2'ept3r"ted_§r2 (1935)k3A;;R 1935 st: 117 in case of .-Q;;E!D€1S.1;fj?}ﬁ&r!5})y?::'V.f3£.*£3;¥APAﬁ!Y vs, smrs as gAaA¥};a}A%'ki;m&Vﬁfagies5:-yd (1994) 6 sec: 651, AIR $995 ;:;e¢m of m m CELLULAR vs. HHIQN étzigisrther refied an the Advance Law L-éséicgs-.-3 ».;3"~" E'd'i't'i'oVn 2004) am: submitted that, A 3 Nctification is issweci ﬁniy ta rectify s e¥--*-:'_orsv__.-6;:vLAiirhpaer*fe<:tions 9:' an akeady existing document xaiféd in Satin, 3 carrigenﬁum means carrmtien an error in A' 'AAV_Vf:3'z'§:§§ed work discevered after 1:323 wmrk has grime ia the " " - "press" it is 3 printing or typegraphicai ermr ﬁetacted after 'mg; §~§§(§H :12): Jm M: £4 AR :x2A*tiAs:,a +:A;«:<[;;oZ:§ei:iéiéi'\;aﬁiéA§&§'.'; £2é§:i"é§é5 Eiiéé fé-ncgiify the tamer in the i' EN BEE Eiiﬂii i;?i}3..3i{'§.' iii? 1i.»'3d{}'~L%'§':§}-i.A A'I'BA_N{3Ai,{)1~'.§£ 'vV.}~'.E~§c3,i 188} {BF 2€}{}'E3' I3 pubiication and carrectad separateiy an ac3d€:§:§ _;;§a_ §e_ Therefare, he submitted that, by V¥!"fi_.§_:é" !5'f---:_ :3:§_é' corrigendum, the entira nature foftiae $:ar3ie§f'_wvrj$:;::§:g:31e:ﬁ§t""

aanrzot be significantiy aitered Léarjhéﬁ._'ca'§§§:1é§ré'3L"«.a'i;<3aj cited anather juﬁgmeni of the"--;E$upréme £',_eTi3ri"§::f1"%:%1e*'t:2se" ' Q? PIARA 3:333 vs. gm ifﬁ: FijAI..§A§8:v.._re;§:0rtea? in 15.13% 2303 SC 2352 mymy to paragraph 15 éﬁd SUbf'{3§T'3f§§_ an issuing: the gecéhd :':'§;ff:"";*:%g§j.j§fc.§ rszirrigerséum er mare §§*;é"_"é?iV§v1mei§aa§ error. in the gage $75. Vir"1é:*%6,: is §ssued by madifyéng the _ﬁ1vinimL£ir:1V_ rérjuiféarziént under the Pre quaiificaiian V. .,g§ii $?§a:,..";+h;a%ngin§éfﬁé 'very basic eiigibiiity and the seam £3 1 ~--.i:%:§eV§m.§S§:§vb§s§['-am arbitrary. Therefare, he suicsmitiied that ihe"«;3rayé¢"-ééughf in tha writ petéfim mag? ha granted am : 'V'=.;'3r.:2r;:;0r*;a*2?:*:§..:i*::*; may be direcmd ta apart the mmmemiai bid iﬁé petitimrzar 9:' apprapréafg iiifeﬂﬁﬂﬁ may be éssued '£3 erder pagseé by th§$ §~s2s;;§-; {f{§LiR'%' €.:s;«' §~iﬁ:2~?i:'\--§_#+.'§3'3'=.!4;'..v% _.='--¥.='¥"..§*§.ﬁ;";«é€L.§.V-'KM3_f~§§A%3§:P'.NE'&£:;jE"}'%§§€i {}i57;é'%;ii{;sL.:

{N {IE}; iiiéﬁfu' i_j.{'_,'-iiifi' Si' 1-';j'~.}{?éA'i}*v.K;A iii" §3A2\£t{.EAL{,}i{}3 'v'£:".}'.I's'£i3.i E88} 0}? 2i}{}f'-) iii Gourt dated 11%' February 2{}{}§ passed in Writ_.._§3etit§en §\ic$.853 and '§G€33»~1C=84 C3? 2809 and sennec%'é£a~:.f§é?!:er$ ﬁieci by S§'§.S.K. Béxaskar and atﬁers, has ¥"ES&F\i6Cf iiberty is ﬁne-"'8D;AA_ 'fa x.'¥:'§."§éf A' Gaverﬁmeni seeking fer' igsué, 't;:f_ 3 iSi::ﬁifice'ti£3=:§"~v%3:§"s€iL iheraaﬁer reset": :0 e-;2ra'c£;}s3meni"'gr§_rt)a:és;é*_sr in fine aiternéiive is faiiové éije p?§:;é«a3;gf§pf&ssri5eﬁ under the Act and the Ruim fgf and Sarvéces Therrsfareg ﬁ§1'Q'3;'::::¥3;fQ'3é'.:i§.}?:eVV é§w§§!F:%téﬁV'by: the Carparéiian by i§s3L§ir2§--~-%§:ég§mf5i;§{gne--ﬁVz:.§rré§m:§'i;m is ifiegai, void ab érziﬁo and wiifhgui _a§;,e?';TiF':A:::r'2'*:':*,«:_ t:,~:'1 Egfaw. "f§*2éfef@re, the irrspzzgned mr;f:ge::§7i;..rx'2:"ss$;;;_ed'--.§$"éééhie ta ha qL;a2-:heé_ A.§i'e:' é'¢i:'*':'I:V;v*a, éearneé cmsﬁ-ssei appearing for arm? 2 - Cerpcratierz 3316 saﬁiar z::oL::'2$e£ é;)§)e3i:§n5gf¢j'..--f§r fhsrd re$par::i'ent at the Qutsef raiseﬁ 2 Aprei%:3r:v§r§2ry mbjmféeﬁ regarding niainiaénabiiiiy er? the writ =. petE§ic::n and submitted that petiticner' has no iczcfus gtaridé V -icta seek ihe réiéef as scyught as the pregeﬁt peiiiianh in mi we 5 H EGH {K}! ,u+:'2"zi as K Aa;x.z=;r'::.:< s: .#,.'§' };;x.éa:s;.;_sa :)::§:_;--: 1 Ezéxi %:.:s:~9iééiii';éi: «X 3 § "§).i.L' iiiiﬁii €jL3'{;i{"§'O3*1<;AR?=£A'£;%}<;A A1' Br";§'«'{.E}'aLUi{§i 'v'v".P_E'<§o.1 E83} 0 72%?

H" 35 substantéatéorz ofﬁme said submésgéan, they Qséﬁieﬁ cut that $evera% tender Nctiﬁzzatiens have been Deéember 2608 in regpeat of various §fe.m$3§j'*a;*id.[.::fhat, $225 tencier farms; were mt iss:;ac:3I__ ag§.a:i fmu':i3€" .ajti%ze'ri§vs;e:*?:*;ei:t was given. Bafztare §s3uir:g:"tE'_;_e ieﬁdvéf fasrmé,' ;¢::rg*:g§§:n§ u:fr§ > is the said tamfer rgéucing the quasaiéiy :32? Ehe bo:':5ié;<s;..z%%;'f §:§z:§~;2%§fr§>m 2:36 Numberg to ':60 Nummfs I ééiéééﬁﬁar sf evants.

fwrfher, *i'§1ééV_:x'i':V r:V>§§ff3;'zratién revéewgd the Pre :i€;z.f§*::*i:'::e:S§'$§uf1é'§i§'éi€}~30rm$ fer crsmsimciicn Q'? Ra3'aiv'§.-:zf;:;:$.,aV bus-38$ and fmrmuiated the eiégibiiity céﬁnéifﬁering the comfart Eavei of the étfa:;e§E.i'2:g;pubiiéé%§§'e-exisfing pie quaiiﬁcatien g:"é'£er§2, Qaiééjsivvjﬁiéiféié-gfénents and rzeeci ef the Eaiaat ieixhmiagées it;-44.su§fi' requiremerm 3:16 zine pm exiﬁtéag pre--- ..qu_.aii%§f::';*a:£§:7.:n and other terms; and ccrzditiozzg and net fer "'A._:e':£§*;":'«ina%§:3g the getitianer as aiieged by the peii'ti0r3er_ "'Fu§ﬂ°3ar, it is S£}if)m§'i'f$C§ ihat, ire ihé imgugrzeé tamer 2%; 'E'H}~I wan {?(JE,Ek"E'(§§~' ex: m<rm_:2'sT.a:<;.=x §a%i.:~«éa§_A;IL€:iiéé: "xi:.':»*_§s:;¥;f"2"':':éx§ e.}.i="ié'%é{$é,a. J £§=é 'i';'E§_:'.1§i€..E§£%I€_}L$i{'i"€_>E=' }£Ai<i.§\§A'§'Ai<;A AT BAf\€ij.5';L{.}l§§3 's3£'.§'.Z\§r3.I 288} U}? ,1'?

an inadvertent mévsﬁake car wmng is t::c:=:3't:3":§%ie:?§ &%%;'§'t?}fc3u'£ fuiiy kmwiﬁg the preeedure, aspeciaéiy", whr--§ﬁ"{:réi§€ib?2.eTi'%.V dues mt psssaas the bagic gfeqgjisitg'"éuaéiéfiéé-fiﬁgn .g;i participate in {ﬁe praceadéﬁgs 37:16 i.é§..e\%e:9'a~3. c':ti?;e:fV quaiified estabiishad ccm;§3_§i'§e_s ¥9a'2:'»..{a gértiééﬁééieﬁ and"

camparwies who did ra;:3§ ;3es&.Vr«§«'««.--".=§;é;"L_:§,?*s'é*-»rfgqﬁiéife-A quéiificatien havé hem E"Ej£%12?éaf3" '€3V%'#g§ ﬁgs ﬁat been pésked 336:, 4é§§g§seri=;'_AVV' _§§§9§~:°'_j'£%2§_ :j':*;ther hang: the repfesen%3%§?v§;§"~-- wfm 1333 very mu$h:v'V';5%ess;%§%§§ﬁv iﬁfcirrmecf ﬁﬁai the s.'3<:;:rs*ap:é':':y:r: 1&9??? p3¥"3:i(;'§§}3?§¥?§ if} ?§"'é& tamer pres':-:»aa?§:ﬁgé_ '"f'%'§a ';2et§€ée:§ar hag gaziicépaté:-ti in im ~..,i€$r§::€é:*:,["p;*i:*;-<:;g$$ véévéng ﬁg? iqncawiemfge cf we ﬁre AL*---zgsgaiifiuéiéﬁﬁ .§';?¥iEfiQ and after 3CC;€f3'§§ﬁ§ the $23313 and n§::=:.. it ::,'§§2;w§§i Q5 baak gm $3}: Eﬁaf ﬁie tamer $GI§C§§'§fEt.'3?";$ A .V :';::r;:=_$r:r§b"e :eI are Lsfzreagangbie and have is be {:%°aa:"§ged by _' i¢§V§€'é'raL§ ihe average as? ?§'§€2 fear years instead cf irzdivééua '"3éé§:'$, $§B{:& getétémer «» ifzamgrszaéray is: egtabiishae' arsiy iﬁ Z/--

W si HEGH aim: §}~?i'§'€}F :< ,.&i~3§'as.£a'§',=%§<:3x 215%'§rZ;1§%:{§A§;€}E§§"1£?.P_?;%€§friéééﬁ-'€}%e;§{'§£3':§ :22 m:;:. §i§L§ii z_:<_";m:';* <31? 1~'.;?1i3_?€A'§1%_K.,?§ Ali' ;3;:.:e<;A:,0::;: E?£.}'.?¢a3.§ 32:2; <31? -2:359 "i 9 1%,';

236386 and they sic: ﬁiifi have any exgnerienae far i%j7'ie::j3:e'3:* 2§€.§4~S5. T%*:eréfGre ieamed munsei far §@$p;"2 f§d'&§f$ aubmiﬁeﬁ that the prayer (3) scught ' 1;3:g§§i§Q'hé:

carmei: be suﬁained and is tiweréeegfsrg'-2..¥$ éi3"Ez§i:':;.' bé' {E-sngequeniiy, when 0n:::'€5ps§t§tiaﬁAaf" i§ r:¢ct ' ﬁ2f;..:%§_3:j g}i:igib§e *. and quaiified, questégm of prayers {b} and (amass ﬁat u V .

6. "$1: s5§§t:$t3:jg"§,§'é:ﬁé'::V}§;:i%i_eﬁ that petitécner cannet since they 'iiave beeﬁg'V'%:n§i§t§T-%.iV5.f;msE': their iecxhni-33% bid is eﬁpeniexﬁgiﬁ be given ta 11:99:': the ﬁnanciai §i::écf,* &&arn<é§.., ¢:3{:n$.ét 'égpearing fa: reapanﬁenis pieced «V§§é;%v§}s«2§V%ia;§ce judgmeﬁt cf ﬁwe Bivisier: Bench 3% I ::*;5§s;;;e:: V§.i'§€§ﬁe 3339 ofS§ii'£'Hf1?d¥a ceamm rm»;

:;;**§a ms Kasmaiaica mwsa cmpmg rgmur 3 = £_Ij3$%k,a5:e9 3?';-553$ reporze-av in :.;_.R. 2&3: Kari:3§33 $L¥E¥'Tt§ff$ﬁ that, this Cauﬁ: has hairs! that, the " ie:":d'erer's right is arzﬁy far a fag? ceszsiﬁerstian af big 1+; 5 H was :7: 2; 2342' E E}? ;<; A'E'A aw; Ag' §*«%€;%.5§ ;',.é::;z§é"':as f;é_T:«s;~§f'i"';":é':>§§'i" {E9}? ":"é.:£:§9 'i"iii_-'-- i§§§.:§_§§_}:_:'§_}§_}'__'_§L§_.§§'I i'-;.5&i{?€;3a'!'§'si<§:3'gg5\Li' B}ﬁ'§§;§sL€_}§{_§i 7 .§"'_'§'~§+;}.i1E§%§i_§g}3.'§€§€3$3 'I 'A 3% '§EE"§ﬁ§E"_ if they da mi ;:>a$3es$ tha raquiséie quaéiﬁgaiiﬁgé, the Saki %ende§'er:=. aaﬁnat be parmiiﬁaé 'East: <:i§¢§5§3'}é'««..i:lé.-=::f;';':$ and seek ééaiatému of eiigébéiity criteria sa. ':§::s v1'é§wff:'§::TV%a"v. then: ta sarne within the Zﬂﬁé v::;'§A"c:;;3:13':ef§§e:2é€"§é':;;VIz':," V'V'i'¥':'.$y? ' ~ 9:): have any gush right. ?ur't¥9:§r, '--.t%§&y '§'12¥.:&., iai£;'~§r:..%'§?';eV thréugh Qasggraph E? Q? :%§é=§L:;£:*i;{;rz':ef:*::-« fégéiffégfgafié ?§§§}V 2 $i.i'FREﬁr%'E' £ou§€3ri« m:sTz--:>g+%% $2 ;§§%s§§s case sf Eaignag §§:£:£sr::af§§§:3§V£;Ef§$' £3..§?§v§é;.[A\'.¢éns ifgsa-ffsm Lia'. 3:35 :::i§;e;:§" ééﬁ-"$:;£',:mii:&:*§ ':'§§2:a§:';--°va.<§%as;$:3 2 writ peiéiign is ﬂied the award 3% 3 ccnizract by 3 Aggbiic '§:;é§§§i::%§%§:"-.._:é:?'«"%§*:2 state: E536 Ccsuri mus? be satégfigé t%%a»%"ih:e§:'é'§3 game; aiernent mf ptﬁgiic infefegit «éﬁﬁaiﬁééié é}:'«;§:é€er':ainér2g sgsah 3 §a'$%'f§cr:_ i? the Gfisputé ég .»_§-:'.:_{$é§3;v iwa iersdferaers, 'She Sour? E"£"§?L§$3f be very @§';"§fu.§: fégéee if iiéera $3 any aiemergi Bf pubiéa inieragi "§:wj_g3ivééd in the Eiiigatéaﬁ and Lméesg the 1Cé!3{§§"? is ggiésféeé there ﬁg 3 $:.sb$ta§":i:§a§ amafamt :75? pubiic éntaresi ti}? éfze i¥"Q§"%Sé£i:f§€§£"'i is éféfﬁféé ésﬁsj maﬁa féée? iéée Saar? $§3;GU§§ met We '§':~;;»< Hiiééé sf<_>z::é;':'{;;~ 2»: A?" :%;;>.sx:::_;;2.2..{_;;«:.§aiagfzi-é%;}§ 312%: {.;~:€:zé§%:3§§ v':._'4:-'(V '-.- =' '5 " ,"'1f'S3k-g lI'.}1!11."'!' ' _ﬂ;_::;;Ag;<;;_;g_g~;:+2:;:2g: :3: :=\;z;::a::.2A*h« .sm.: l§.5§§w<.;AL{}1i§;~ :.~.mx.~1m§; '<,.-'3' A3854 71!';

LU irftervéne Lsrecier ﬁﬁécie 22$ in éigpuies between ﬁgfc rivai tgﬁéerers. "fherefare; they subméﬁed that p»;et§*£--§:@f'§1Vé:%.A'i$ mt efrﬁgitiergi ta: inxwke the extra aréénsry jurés;§:37iaf:%syf1f'L-§3ff f§fi_és'» court Léféﬁef Artizxies 226 and :2.2?;:~: gtzrxe '€>f Enciia. Reiianm was aiga '§;§3::e=€§'V_b§é'.f:§§é Eé:§r;ée{i~ é;c:;\£3:w 'sf£~:§VVL far reagacanciérsts an the sfiiér. paséeéi Héearsiesf Singie Judge 9? 33315 51' Sﬁaﬁéﬂ Teiesysiams gym? $Qf£_lf§ﬂ.?"!#§v£§£?§§E§*€f:V._2§§'§§!??b&f V3,. Siﬁfé 3? K.ar£:2a1::_1ffi§é:.1'V%:V:.:a;::j&--« Eépsgfeﬁ 5:: 2§§8 (5) K3r.;é.J.§2 3";'.Qg;{i§§;'L2§--:%§*§3% _§;§€$§V§9é;3§: 33. Er: a§c.:'ﬁV§f;§«e:3}:':»»_'::3.»L"€:§z'é SL£§i"!"E§':'3$§GE"'t am ﬁre reiianca by i'e§.:a§*fr2ed gergéag' aaur1se% agspesréng far ihird . 'v:e§':f$g."3c§§?3%,'$€§%§f§i;..V iararrzeﬁ csunsei appearing $3 Qarmrstiegi n§*é£%%:;§:i§:" %;3»;:§%§V'§%ze jzségmérzt in 3.3. & Cés:?:p3;3y"s cage {$:i:;i;;";§};V, Egg iaxazz rm ﬁsreugh pafagrapshs $4 its: '$3 Q? tha 2 Slaéﬁ; jgjdgmeﬁi am $i.§b%'3"3§f"'{3('§ EM?' #3 View $1' the \J:i€§§ ;$e:'§:§ed 322:; iazsj sfmvn by the Age)»: ilaasrt $23 She said §2_;dgrr:e:*':i:, " it $3 Qxéétsmaiézé that iéza Carpargéésn ES iﬁs '§'!~§;*i H Ii%§*§ s '1 2:. {:29 ii ma raw;m§< M' s»m.&>;:.;;z:,<;s;¢ S 'gas '?4?';»§z_§.E'4E"%§E;f§" i:::%':~' iée:::2:

:3; ﬁiii m:_;:; ai€.EL: '.2: 0:2' :a_:u%:;:A';';;'am. A {;#3;g;«;«:3;:x:,;¢>:\:_:: L%;.m:a.~.,; :33: {:15 2:339 .__ W ""' .-M.w,._w.,,. M 4}} bagt gijﬁge of ﬁg iﬁterest am? ﬁﬁééﬁ and it is aiwayg span ta it ta suiiabiy rﬁaﬁéfy er' change the eiigihéiityj::f§t'&§*§a"sa as it; best serve its purposes. Wheﬁevéaﬁay is intr:3d;;z::e<:i in the eiigébéiéiy c:r:fe§'§a*~4e§t%ég§_:'i;'%:§':;é:s{'i§:':g'j' same new cuemﬁétéms er Vres:,tréi:i_§n§V_ gr é§:g:geii*~*:$ir.' 'iigiéégg away with certain p§$v;m;§s'v--:%§'i:?:ces."s§::'§j:$?'V.%;i:f".r*:;§Ai§%§¥E"'%'S¥.:r% égéterests G3' sesrsa r::.:§§..._;'.s:' f<§Hi§iai'VVv':"easan the smngeis media in thé c.rif§é§:§é;v:%§$:nnct be iabaﬁed 33 ﬁiaia that peiiﬁﬁﬁéf has s1':ar.':jé"ée:T~:s%<:§,V;,;§§ urzneeegssary referenggs sgaésgéaztw! 'ﬁfe ' in the writ §éﬁi§an_ Wiiiécxgt §:%:;2§;a7~a::§sn§' the seesaw raapsnﬁant by mama, ézszigﬁ aiiegatéeﬁ and taking mch §§'€iL§ﬁ£'3§ Gamma? he ._ ;r~.::'§.,sV,:%za-:é%:";«2;;¢!5::;%_ therefare, they are iiahia ta be refecied at iiié ifzvfégﬁbié. :5-"z.2ﬁzi";e:1 gm ﬁrew my afterﬁian E5 ma Q?

" iémf jijégmanis reiied upper? 5:33; the §e3rneﬁ {:Q§}§'3§S§ fer thiiﬁ 'AA'-Efeépandent in fine ease czf .S'..S.& Campaizy {SL§f:3fa) and " mac the arﬁer cf the iearned Singfe Juﬁga dated 13"' r''''# :5: 'me a gm; {:1 ;: .:;e;2' < w K AR .a9s::=;:. K A M s%,_;u§-a 2;. ram»: .':é.zém' {f:%:'$.;i £13: 2%.: :34 "£331 £314,213. €_3i._3§§x'.'§" LE' §='iA§{E'~éA'£}'£i<Lr§, A1' BA}~ééjAL-i.}isiEi \a'§.¥l'~}i.':.i 188} OF 28$? '1"! .{«£« September 236:7 in Writ Petssicn Nc3.11§5'zl2£36?'T";é"r:-$ the judgmeﬁf cf the {'.:§vi$éc.rr: Bench 01' this :32;

Annexures R34 and P215 to time wrii pe€i$§a:$.;fjus1:hééhe.i§1 i$ hefcf after reiyihg upon the ﬂkpexl-~[';3?:3¥§E*i_.'€§éC5§$i5§'?'3._ i*§??fséi'€§ erdinafiiy, the Cauri six-3:;§::§. néai-.. 'i%rr;&rféféA~.j._'a.v§:grié dagisien cf the auihgrity i$_.¥.4.¥§'i':A's'*:_e1$;~,*:\;_V<g'.Aec:'i: :::*f«;§, p§§%c:y matter zmiess it is shev§ﬁ"*..V:%f2a§- the {wig ef déscriminatiojiﬁr,;:nr{:éé§é§%'%$§:§e«§ having regard is tha .C §;Jrt in the impugﬁeé ?siat%fv§ds?%iVc§r~;.: ifggj-1§;:..j,:4'_':€:?"so*a_ééfﬁnratisn is rm? gusféfiabée mar Sui: any gssczci graundg fa énifwtaén éiie. mt péﬁ'$::T0n. °§'"herefe::':;:e, She siubmiﬁeﬁ that Tupgfiimn ﬁg éiahie €313 be C}'§$?':'1iS$8d as mig-

'§"}':avz% heard ievarned cazgnsaei far peiéfiaﬁear arid "§E:$§'§"*zéé' csunseﬁ fer respanéerats far Considerabie Eengith %Eo+:m an 12*" June 2009 and also on 19"' June 2039.

{y as TH are: mam :i.7€}%. < )3: ac; A!-£NA'!'A§<1.$.. Ait' §g§€Nz;;AL:;«R;€"'§i§']3.E§iE§fTiT§'2§$§%"6§3§ii6£a EN ﬁléi iiZ{,31iC{}¥.3l~{'1'UE=' K.-'§l{NA'i'.A}§_:'§ AT B.»'§I'~£i{_1Ai.,Oi{}Z '~}sf}'.E'«§<3.i 188% GP 2%? 24 ciaased (ii')(b) af Pre-quaiifimiion criferia vide Annexug D having accepted and parficipateg' in the fencfér procaedings ? ' 10, Rwaintg ;, ii & in : The undisputeajffa¢tsF%:$ii::g% case are that, the respcndants; if 'éi1"c.§«2 C;a:ﬁc;r:at§c:éi ﬁgs ' issuad the Tender Nofiﬁcatign d}éte£§--..'é4m bearing No.K8T.iCGiME1T Aézinéﬁcure A, eaiﬁng fur teééérs F€egisterec:i estabiishmentsiﬁompaniies vwhp '"éré'~5..'i.iV\,.--~ {gguiar fine af fabri;ﬁ:3tiéﬁTAAé§._*v%fi§59§ie¢rs« .%::0d¥es fer csnsiruction as? 20$ ixiumbésﬁ czf V R'3j2has:3ss Bass Bedies. Qniy t"r;&'{ 'éaénié ad¥eﬁi$en1é:nt was given and the tenﬁér fcarmg ésstzedw At that stage, on 24%' $ebruary Viiiéfporaiéon thaught it fit ta reviseirefix the $i§§g§§b£i'i3;:y Vcréteréa taking inis cmsiéeraticzé the overaii A :g{lLi:--E3ai changes. Accerdingiy, it issued a carrégendum :»::fated 27% February EGQQ to Tander Nstéficatian daied 24%' Desember QGGS bearing ?xic3"%(STi{:§i¥\:1E:'"§'--8§i2S0»8-SQ :5; -'gm: z~:é<;;H {r:3:;s:':' :35 :< .m<a»s.«x.':'.A.m é%,%x':4.:ﬁss.:1:>z<.ié?T't;.}7;3T"é§L2;::§'§:<x:T :.§:~':i;{§i: Ea' iiiii iiiijii LT€J{j§{'§" 1.}? i<.3-.3{E'<A(£}5'xi'~;.A R1' BA?-éL};%L(}13_§E 'J? ,P.NG.1 ESE} 2&0? '25 reducing tha requirement ﬁf mnstruetien asf Uitra ?;§'eiTuxe Qajahamsa buses; fram 236 Nmmhers fa am 3352.23 re-ﬁxing tha ienﬁer pre quaiiﬁcatir.-Iifc;*itéfia_ ihaﬁ the tenderéfs muﬁt have the expégriezf-;z':e7 efTTp10rj$a$r'ur:f%iQn.;%2f minimum 5? 8(1) Euixury buseﬁfcr eécﬁ yeaTr:'¢i3mvn3§r:c;in§. :L» from 2604436, 2B{35-i3§, _an_»d ﬁacze cf the eariier conditisﬁ have bu§i't on 3 minimum cg; average basis guréng the 91' East' few years was .f'5«hiit:g1::f:,;vL=.:§éA:':}i*§V. " féspéctivaiy. vilcmsequentiy, thee a éie!%":«':::i3Vr V...'9,.<~:', staieé iﬁ the preceding parggrapii'x+3$a5. .'~re§¢hééuieﬁ and ténder fsrnw were V. '§$$s.s€é::'§T'*§z3 'me teﬁﬁéﬁém. The petitioner being Wei; aware .z;:f'_§'fie~fi'r:=;§t téjﬁziéer Netifssatimn as waii as the Qerrégarzﬁum §9;;i:;:;a_§e:r:%%__"i:'a;;-€'ez':dar ?*§€)i:§§§¥S2§B¥'! '"§"-8:13, havézig fag; knawmjiga nr::.f__ft§1e§*éame, '$3: amepting the terrns am esnéiticxng has °-ffiiieﬁi his appligatéan an the East ﬁay far reeeipt sf tamer "fcrrrns %.a on 303' Mar #5 209$ vide ﬁxnnexure R6,, 2% 5~:2<~;@~s ea >2 3§v?'§'£}E*' %:.A§«i?'*aEﬁx'!'.9a§<.A ,:§.2ms:§.:s.§.{}§a:~:'xi;.;»*.%«;é§ : é%é2é%"Z:s§4iéa§<éé: iii 'H iii Eiiijii Cigijﬁj' £35'? §<,' ;3;i~?,?siz'3{§:n"' A." 5x. Ari' }.}L|'is..;?'i€{:£."A5;.{_.(_)§i£- -§\-3-.=§.E}.?°§<.:¥.1 3331 Q}; 2{}{}':} - ,1 _ :25 gsraduéam' by Seamed ccunsei far Ccrparaiian aiaiﬁgjwiih cz%:2§eci:%mras $'iI3§&§"I'"1&¥":'£. Fur§"ser' it is mi in paﬁtioner itseéf has submitted its requisiti:7.r§, £§Pe-. QGGQ 'Vida Annexmne R3 s'ec:;ué.f:"3t§:1;g4TAAifi%:é:=;«T?pCi.§:r-pé;<-a%§_§5'r:,%i3 relax the coﬁditien at ciau:-.-:e..__f§ ('iii by ::;5n.,,¢;¢é§vi§:V;fi:§;g% average number 9% $6 ;3as_3 :efir2.gHfge:t_V_\;e'i?;'é2:;;%Vé,ivgnsﬁéad cf 86 pmszanger vehécieg 'ft:-rV:évefyvfy§:;«_if"ﬁffiégi-;«.,'.3GG4~G5 in 2%?- 08_ Furtfzeif,§£:t§t§asfséi* ?1éfs, C0{p§rai':{:=n to £ecan$:dc§:r":i§'fg:§V basis 5% few years camgéieiibti'f%:f:c%;.§7:i§::g"'é:§92e gzufrent year prsductéen he. QCQ8-={iQ_ izyj since 'petéﬁaner ~-- Crampany is sf;-:;--_;*£3jim§is"E';9:e:%i_ Vésréiy §'G?";'l 2ﬁC6-Gﬁ. it is significant ta mete Agfgai. ﬁaiﬁ reiaxaiém sf cenéifiaﬁ at rzkausa 1 {%i} (b) 5%' ._i§~i.g%.ic§:%%;i;;a,§vgs'é§:§%*r1 fa ?\§f)ii'f§€:a:it§{')§} gaughi far by petitierzer far ~pé?tic§-;§2ii'iég §n iéﬁiiéi" garamteaéirsgs was $19'? at aii " "{:0;f;$éd7e§eﬁ :26? reéaxeé rm? morziiféaﬁ mt' ganciééned by 'jI:i'°§éf mmgeierzt autharity ef fine Csrparéticzn but an the"

'ﬂfhﬁf' hand? paiiféaﬁer W2 reasﬁﬁabiy kept infczrmed ihai //WM §§§'§'§%ki H';{;;§: (7:,::;r<:*1'<:2«= ;<:m»«:?xsA'mKA Eu' 1e:§AL:~4%;;.A;;i§;{I§:'i,rgf P.?'K<'¢"'£.';.'i.'1'E§r§:':H€.'.K.3.r§'=" L2{>t..é9 'W1 EN "ifiﬂii liiiﬁii f.?{jJi_%i3.'i" Ci? i=;4?'%.i{?'~éEk'lZ£'~.i<L1'~'~.3§.'l¢13sAE\§{3Ai,£}R§i '¥'v".E*.E"é0,E 3831 O}? 26 y 2'?

mtétémer wag déaquaiiﬁad fmrn parﬁcipating in\h§é'j:.%;_hder praceedings, it is aiso significant is rmte théf?' ' has mat praduced an iota 0? dc;c;;;:';*:e:1t'.'i«:>'*..éé"§a§'i£$i1 *£§1§f," . the said candéiéon was miaxed iaifhxégr ii': iiie éivfif as (331 thé ﬂares af i3e9z'ing'[t§i'e..m33?:e":r} as }:efé_t_"r'e+a.' ébsvé; V except stating that ;§etitigVn=§f sub;j3Et£éé* ﬁgzpiicsticrn aicang with the March 2809 aiang with taking sheiiar under {hers 2009 inviting the pet§Eivt§§1éf"'t.t§:v5§§a%:{§':§§'pé§ffeV.:'_'§vﬁ meeting ta witness ihe :;;3Fg%'t'§ﬁ§ :_"ﬁ::§:::¥':%:rﬁerc:ia§ ﬁid. Petéfimner Caﬁﬁéf présume €§':3.f_' Tiiﬁsé céairxnﬁsiéarz érgagosecf has been relaxed .;.;V2'*;'§ras.%';2§' ':;*sfi2*;?a_3ts-rasxin' in writing and here; petétiener has in fact .b!z%»$t§ fhraugh Etg representsﬁve ﬂag? iﬁei?

g::§¥2%§a%$3i'vié éisquaiifged in the teehnicaé 'aid iiseif for rm:

*fu$f'§§i%r1 ?g" the eiigfibéiéty £';!"§?&¥'§8. "fherefafa, the SL%b?"'E'1§$$§3i"'3 iéze iearneéf cmsngeé far petiiieﬁer that, they were u Méur;or§::*.ed is krmm: that may were d§$£L';'L§3§§f§€t£'5 fram K/_#"__.

waszte iii 3: E§{°§' < 3; 3%: %A..s<a~2.a':'ms< A .A.*;';§A.3.sg2;éé§:'}R_.£$5.; §~;"..:"~é::.\..'§ 2'ée.'2'§~:}' {:9 §:§}ér rm; iiiijiji <_:m;,:;2_':' :_;;=' ;<;AiL\EA"§"n.'* 3; fa. 53;' i3A:'¢i.,§:'§L:}§{l§ 'J»-'.§'.E\§c».1 :33: :3? 20:}?

-"30 L0 f33¥'fi{3§§3f!E'$§ in the ierséer prasaeééngg aﬁiér it:2e§:'g g?['.:'§4i*a;_§"Ee=d is parficégaié E9 the apeﬁéng cf the cczrtzmarzzig-15%"§§§:;:.g;:;%§__ was éeeztzed reiaxaﬁzarz, zines mg? stsnﬁ"iz::~--.1§aVz:§"w~re-asang' "'§"he 33$' Sﬁéiziﬁi'; Submigsizm 331616 ;%E*;a' g§=:":u2*%5 i?a§€e§{'T?if3:y fearrseca' sgunsei far pet%tiaar:é,§*"t:.;an:*;s:~;s2 ':§;e.$u"::i3'iei§1eé...a:*:*:{:i is ' ééabse is be rejefzted a_;t.i§'§$ tij%Vrs,é§'.}v{fr?g::iC§«~..f::c3r that as per Annexure Riﬁ' u ceurisei far §"3*5;)Gi"tC§é¥'1f$_ 'i-- Va§';u? statement 'the a;3piic:a"EEof§"V?;{?3;:"s ezéiy far mt having? buﬁt we gut gigs far net furnishing agéaséméﬁfw e:xr§*eff$._f¢r. *?§%a*' years 2€§§4--05 aria' 2GQ§-G6, an::§_."?,::=§* #51: f§.:r'vn.i£:';hé§§g "§EQTS Risk ccveréga. ?'uriher ,:§s;""2':;':a§'*:£-::i"'A%%?£g:2e:)rf3¥':fH'é§9er3% in be rzaiééeei is that, 9% av? iihé Eiéﬁeﬁeﬁtatéve, ﬁr'. Jaéraj agpeamd befﬁré the Cﬁmm.§%f&z%§ﬁn 23"} March 2339 as per ﬁarmeacura R5 gétfﬁéﬁuééﬁ aémg with the abfeciéerzs at ink ;::»age.é8§ ' ""2§§iEie*%ein it is spmifieziiy sietea' tiwai, ?§"38 CME {P} infermeci V' ""335 Qéfifiﬂﬁﬁf fine? the pmwquaiiﬁcaiéan sorzéitians were §'H§-T Him; af<;>a,2ze';'s* my sa age fifi' §a...m;a;2a:,<3}{E za:_%~>.}asc§'i":"2é§<:j :2? "i§'€33€:~€; ﬁx: 3'; 1;: mm gZi;¥L£i~i_§' §;Ai£:}éA'§"Ai<.A A'i;BA§x2.1.faL{}R§E: v.:m~;;a.; :33; 021* ::i;c39 32 ﬁnaiized 3&3: thé Catéifacf Management Grams: Qvgfnfssiftee and the -said Committae has finaiized ta ::>bt9_i§'¥'*t§:ye§. sf prééiuctéan 53% buses; am: tumaver fer th*;:--»;3feQéf{§n«g f::§i3:* .. y&3¥'€'5 nsmeiy for the years ;2aZ'}{3E5§§T'.:S;

and 238?-O8' E-éerzcze, the ';:ss2i:t§€31f;«;es9"s::: b»id with the requirement seV:~..__:b~;:_ thhé V'i:vé'i'ﬁr'§siitee;"

scﬁsistérsg af expertg. in t§1g.«réAépe'f:iL§y'e fiéid... ..v*E§"§3eref0re, the petéfianer was wéii : ajw3§f_ef§,b;f '4i'iﬁ':';§ t3$i§%m:1 and fate an 23" March QQQQ itsr:~:~2£f., a-nci -. knei}§*if1g"'--.1f*.£'iiy weéh it has voiunfééféai. $anci éi* f9rm and havmg done so on its tawn, ii i_sf":%§V:':it":**:r;{§é%sr.:iipen far the petétécmar is state iihaiy the :€i2.r.§é_fa'i:§c§':§ GTf pre-qzjaiifiaatian saught far' E3}! géiﬁioééér K3533 deemed ta have been pérméﬁeé and 'Q9-igﬁiéﬁé Cerparatéan 331:? by rm ﬁreteh cf én%ég§n--a:fi$?:"' iha said submésgéan couid be appreciated. W?z;envV"'petitie:ier ééd mt pcassess the requisite ﬁagéc ::j:ij'a§E§ficaiian in ﬁarfésipate ir: the made? prosc:eedirsg$ at the 'V wfirgf Enstaﬁce, has further gcsﬁe ahead and parﬁcipated (/_,,,.«.

£2»: "21-gr: ms;=.ré«:'i j'i}¥£E%.'E'{}i~" ;<; .&i{?€ﬁ{'£'AiéA M H..é;2ss:éA':',::.::s:§<:Tis€.':é.':¥ié;{1"éé§x;' :_:.;«*§iié;§> 1:»: 11:35; ;:::;.:;; <;<.>u1z::* 1.2;: 2:A1z3:A';;:a;<.A A2' i3AZ*«é{§£s§,<_}§~?.iZ « .?;m_; 1331 Q3? gazes: " 3% and thereafter wfxen it maid net succeaci Bf get ﬁieniafit, ii is reérasing its gréavance quesiiening t¥1e..~*ss§%raé¢i§3:;=:::ix:§ 0f the ffifé requisite qmaiificaiion ';:::re$::zf§__i;;V#';-gﬁ .T.:::i3y V Corparatéarx. if is the tirreraqstixfe gﬁév fii=3ii::"%5és§éf-L:§f tender inviting authariiy tnv'é,ee.tha%-iiié:-3 gig? C{;V:=;2;,<~;,;t;_?_ra,:§*:'1ér~;§.3 :L» Em beg: iﬁ arder ta give 5csesi_ ;and'~V,evffer:ttve gerfﬁica ta 'me gubiéc. The ierms 3"ir:;i--eé--:3§§iéa3:i§s gféuncrmaiéy fixed by the perzmna }':a}éx§:';g r;§'5c"ﬁ e;§:§:;*;=;:fi::é'rsr:_:e V-én,f5':%*se respective ﬁeizi and §i}é€§§§ﬁ'hé_5'«'..Vfiiéﬁfﬁiifﬁif-:_ f;§3~§_i'j'3" 3§._V3__"3"!3i'§&¥" ﬁf right firm? its mmsjaefcéai"i§:::dV"§=é:as3 izzxfzze c§5&';:'e; <i since the teehﬁécaé 33:6 ﬁg §e§:-siﬁeﬁ aeczepiaazi. ﬁetiiécsner Gaﬁﬁﬁt ééctaire ie §3*:*:$ t.«:z'é%:é"~_T é}iﬁer' inviting Auihariiy 5%? an iﬁéée 'élihébs,/,"".hé*:§Ai ﬁﬁé' """ 'ténderegg have ta where ta tiéa I VV§;{§f§;V3'.;i§§{$'7§i3? v$f;¥i'33V'.:Qf ihe tender issuing autharéfy whisk are maée___"ief7§u:i: ?§3e%:' :"$q:uireme:§ts am in iarger puiéaiérs .. §:::er$f$§, The iérmg ma SG¥"§ﬁ§ﬁéﬁS manna? be éérarctad is §ie'%a%§§r--~maci& ti} siisufif Gem's ¥"Et;3iiji{é¥°£"2eh'£S. 5%: 'E'H'r'§ H%*i§%«é a1i<::2_ .s2=2;s'n2~' m:«za::ye*,a;;<A >35?' ;~:.:;x:*«:<;mé,{':sé«:2»i 12%.? :s;ic;[z Ema: :{).§«'"i2,§.§i"§9 5?: '§'££§;? Eiiéjii :',j€_,}U£{'§'€;?§=' §r;ﬁ£{§=éA'iL5'<.§§AA'§' Bf§}."'§{w;.i§L{} 7!" ''.1'''~é«3.i 1383: {£17 2%}? 32 wauié agspiy is the emrcése cf cemtrastuai pavzafs by Gravemmeni bodies in ardier to maven? 2r§§$;rj*af§?rs--.ﬁé$é."-«:2: faveurifism. There can be rm cmestian of i':2f§'i;*@;e;%%i2:éz%t..1o_fV' Ari-écie M if time Gavernmeﬁi frig-5: '{s"f:3etv fine f::2' the bag': C1uetai§c:2n_ Tim _ris:'h?§'V..t§§--..cheese'.vE:énriﬁf'v%i§eVV canséﬁerad is ha an arb§tr3:£"32.:V:.15c:wer_"'$'s.;;9*£ihér§ it is heid that the ienderers' %$.'VAé£"§i§f '*f%3§'~é"§«i;$'t eaéiéédafgstien czf his terzées" ané if §f?1;i3_§"T v4§€i:;"V.vI'1¥f33£' 'E3'if:§S;$!:."§"¥.§§lI-.1'; ihe reﬁuésite §:.;3iéfis3i§0ni 'saié ié3ria"a?eré§__s"'7cLst:'m0t be ﬂermiﬁed ﬁe ééeiajfé tTe fr1*:§§»Vat:é§. s;ae:i.§~§§' zﬁeiefién Q? the eiiaihiiitv criteria Sf} 3$ gta;3" ;err'2.§z:::5a 1".*:*§9;5:_=,»;:':'ij"«":i§ came wéihén ﬁte Zena sf :3ar*_asé;iera%§ém: A_ "":'§iey '«:§C: mt §1awe any Such right. . $7-??;_.§ri§:er, ii: §$ weéé sawed iaw thai, if 3 {:er=:-gm .f§é_§§§5§';$'§ifE?_$ §f'&"V.§:8¥'§ﬁe!' pmrceedérsgs and faéies ta get the w5'r§<£c:§%:f€25ci§ the ssiﬁ iszzcéerér canmf chgéienge fféé "%s:s3:iei §2&ti¢e sL§é)$equer:':§y, is"; ?§"'2E Ensign? case, petificner Apzartécipateﬁ in the tender" pmeaedings withaui fukfiiiéng "'%%':e basic eiigibiiéty requirement and after heéng 2a,: 'm s«-: §~2E£'.}}-2 {K 21%;' €...§f*' K Age ?»s;::_':*A:~: A 9315' :J;a.s~.;:.;;a Q .{.'rE{%~f £3 ":>T2*««m.§ §é.s:éé1"£§}a-' 223$: $6 ﬁiii iiikiii €.§{;f€;ii{'i' U39 i»';,Aj3.§'~é:'§i;~'*ai~"~.,:'~'-,_s'~"s.'§' B£§§'é*l_iP;LUE{i§ "s}'sf.§'.E'~:<:e.§ 2&8} 03* 203% 3:3 ursauczsessfui, 'ﬁ cannat turn afmmd and ciaim the different iﬁierpretatian that the pm requisite qtjsﬁjéﬁﬁatvion prescribed in the corrigenﬁum ta tha tamer_"i'i§t3i:§fit;}§é:i'k%--s§§;----~§é;;-_ 'asaﬁ, etzs. in fact; p$titéc'::nef'$ .;3a§£"t§¢ipé_§§6§i'" :h é 7§';:_§.?'iCf.é% prmesg is void ab iﬁiﬁﬁ gince ii}?-;2V €3:":;i*§ipaf§y_,%A§s_+; .:3a::i"e§{'§i»;_,_:VE'§:;§€: fa participeaié at the 'F%ri$.f"-.L.'L§ﬁ:$%3s§:§a'-. V;i2é r thé! esrrigendum in tendégNat:f'§é3'i§.£§nV; *-._ Kndyﬁingv fuﬁy weig paiétéoner hag x£$éur2§&er&:{'§_vtCi"§i:é§§vi§3t§d wheﬁ if has faiied in its" itijiz-'s :I':z':ﬁ% 'the petitianer to ques.ii"o ﬁ "":%€é_v cé§'{4§"Ier::t::.és,s §uf"":$themr¢ise mi' 3 parﬁcuiar ﬁanditian'iyhicbt'i$]sﬁdt*~:§is§?:;ibie far the peiiﬁoﬁef 3: which 33 net' --§:2Qss"é"ssV§e; ﬁ'w.v'by '-iii; petitianéri by takiﬁg §rreiev3r'2t . A~.«_"._i'§':e:'§§§§9e, imterfereme in ihé writ petition, A pubiic pmjecf i3 hat jusiifiabié as, tha $32119 v£éLi§ﬁ.. éﬁ'é€:i the Eiwtesiefigéary sad ﬁﬁe pubiic in geﬁersé 31/36 "i§*2.¢gré"%;¢éi% ha gerieus firzancéai irngaiicaiians in View cf

-Zeééaistscgn sf prices to féfﬁviéé just', reasaﬁabie and Qfficiarﬁ service fa the (:5 rs The said sondéticn is ax; "gm? HSGH {'7C)E3i~E'£ an» :4. .:ar~2_:~:Va.':'.::u<sA:: A'? s.-s,_.Tm*»:s;.;.;as,.:..<;2&;.«: i.k;'.§'..?\ée:\:_1§§*§§§} {hi im E2? )i'i'h';1 iiiijéi Ciéjtéiifi' {.335 %'LAi{3'~2'A'§}§§{.A E23 B_é1?~§i.§}'xL{}§{lZ ';£-".§'.?é::a.i E83} {.2}? 2§§§ 32% imposed with im aim and abject af' givirzg eﬁ'ici&ﬁ::i"T$:éfyice t9 the pasﬁseﬁgers 6% the Luxury Busj£%_f¥'=:.;..."'¥é7i*".j[j--: Carpasratisn. This aspect sf tbs jfrgaftéz"_.r'é*:'i:s's{§;§éV"'§:;i_r.rf:e?.'V rniﬁé segban time {hurts exeft:'i$e7_"'*t?°ae§r'~. _"es;:'§:':3t2é t§E:ﬁé§y §:...:r%$di::;t§0n as envissgeé i§i'1§';?J_" Aﬁéségs _2'2§"'z§ﬁ:3V~V22? sf"

the Cansfifuiéeﬁ of émgs» ffaigifgg E:-£i_.'th.é"f&%--ev3§r1t factars Eats C;£3§':SidQ¥"3'§{)¥3, 33$; ieg2£ aspects, i am cf the prayer sought for by petitiehéf'::.'c§}§i'ﬁt§uf: Aé;LIr5li;ai:i<§,§ad' nor 1 find any good grtaurjsitiiz-*;"a*.=';.&..: Elhtiujﬂgetitioner to entertain the writ Q-it petition ﬁled by petitinner is iiabmtq Vbeing devcid of merits.

far as the judgménts of ﬁve Apex fh.i$ 'Court refiad upon by the ieamed ﬁcunsel fof"'*;3et%ffiic5:':»2,¥r are corscernad, i am of the View that, them is iwcyseéétrsad apénican or quarrei or sesconci thought regarding 'iééreii settieci 3.-aw laid down in the said judgmenis but, Hjnfartunateiy, the facts and -circumstances 0f the said 1§»=4V'"a;;¥s"i~§ Hi(;'aéi'i§{2z'3}z';?up ;<'§";~i':x;.n;'a.'ﬂ»L¥;i€'é%; A9z'E%}i'}ié7c;;§z§.Léiié§§3;1néfi%E~éSfi3"é§§§i"L§}3'§§é3sji> IN Tiiii liiiili i30URT{)i="' i<LA1{;'\§A'I"Ai(AA'i' BAN(3;AL{)RE \E«'.P.I'»$'<3'I 1881 O1? 2369 35 cases are entirely diffsrent fmm the f;;c f§'._V_and circumstances of the case on bane. Therefc§fé;*«' 5-::-_;§":'dv judgments cannst be appiéed to {bye case"ef--:§jefifE§§ﬁsr {for . they are of any heip to the Zpetﬁijonjéré'$.ﬁ'A.'tﬁis:"

Therefare, the reiiance piézced bype:t§tiéi?3er«:._jcvar:ﬂ:ot be'? taker: intc: consideraﬁpn no;r.. éf1y_ "':*¢_!ie.1;'3sv.$eui§ght far by petitioﬁer couid be

35. HaV5f!Q..;";ircum$tames 01' the 52339., writ petition ﬂied by ;:>e*1."';t's 0m-'::s**v as devoid czf merits.

Accordéngy,%§:T;$jk$i;§;§;a;ése.~#:iLk%L % Sd/.. an 'M 1»: H ii." {+5 :1): :1 ;§<:'§' £_..:;~' K A !~'.?\é,»%.'§1A, K A M' ;L:§es§,§!a;:;;é;s'..::§-£24: iv f'rs>}L2e;§T ii 35¢)" :.3.§«'§L%{é9

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