- (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 02.07.2008 passed by the High Court of Karnataka at Bangalore in Writ Appeal No. 1928 of 2007 whereby the High Court dismissed the appeal filed by the appellant-Company herein.
(3.) Brief facts: (a) On 04.08.2005, the Karnataka State Road Transport Corporation (KSRTC) - Respondent No.2 herein floated a Tender being No. G30-05 for supply of Tyres, Tubes and Flaps specifying certain pre-qualification criteria. (b) Challenging the said pre-qualification criteria, the appellant- Company, which is engaged in the manufacture and supply of tyres, tubes and flaps filed a Writ Petition being No. 20543 of 2005 before the High Court. After filing of the writ petition, the said criterion was withdrawn by the KSRTC. Thereafter, the KSRTC modified the pre-qualification criteria and issued a Tender being No. G-23-07 dated 05.07.2007 wherein, a new pre- qualification criterion was specified. (c) Being aggrieved by the said pre-qualification criteria, the appellant- Company preferred a Writ Petition being No. 11951 of 2007 before the High Court. By judgment dated 13.09.2007, the learned Single Judge of the High Court dismissed their writ petition. (d) Challenging the said judgment, the appellant filed a Writ Appeal being No. 1928 of 2007 before the Division Bench of the High Court. By impugned judgment dated 02.07.2008, the Division Bench of the High Court dismissed the same. (e) Being aggrieved by the said judgment, the appellant-Company has preferred this appeal by way of special leave before this Court.;