MAHESH VARMA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE challenge in this writ petition is to the pre qualification criteria attached to a technical tender invited by the Maharashtra State road Transport Corporation (MSRTC) mainly on the ground that the same is unfair, unreasonable and opposed to public policy.

(2.) BOTH the parties agree that the petition be heard and disposed of finally at the stage of admission itself. Accordingly, Rule is granted and made returnable forthwith and taken up for final hearing by consent of both the parties.

(3.) MSRTC is a statutory Corporation established to provide transport service in the entire State. For its transport service, MSRTC purchase buses / truck chases from Tata Motors Private Limited, Ashok leyland Private Limited and Volvo Company.