AMSH PRODUCT LINE PVT LIMITED Vs. SECRETARY MINISTRY OF ENVIRONMENT, ECOLOGY & FORESTS GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court assailing the order dated 05.11.2015 impugned at Annexure-N to the petition. Consequent thereto, the petitioner is seeking issue of mandamus to direct the respondents to issue contract to the petitioner in terms of the tender dated 30.03.2015 as at Annexure-B to the petition.

(2.) The respondents invited short term tender dated 30.03.2015 for procurement of 125 Noise/Sound Level Meter with Printers and 5 Calibrators through Government of Karnataka E-Procurement Platform.

(3.) The respondents have filed their objection statement. The reason as assigned in the order impugned is sought to be reiterated through the objection statement. Further, in justification of the same, the respondents have also referred to the manner in which the first two tenders had been cancelled and the third one had been floated.