S.S.SHINDE, J. - (1.) Heard.
(2.) These Petitions take exception to the orders dated 06.02.2016 and 02.02.2016 passed by the Collector, Jalgaon, bearing Case No. PLIKA -1/ KAVI/SR -4/2016, case No. PLIKA -1 / KAVI /SR -2/2016 and case Nos. PLIKA -1/KAVI/SR -3/2016 respectively, under Section 308 of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965 (for short 'the Act of 1965'), and further seeks directions to respondent no.3 to accept the suggestion for re -tender given by passing Resolution nos.7, 5 and 4 respectively, in the General Body Meeting of the Municipal Council, Raver, District Jalgaon, held on 17.12.2015.
(3.) The learned counsel appearing for the petitioners submits that the District Collector, in pursuance of the letter written by respondent no.2 dated 08.09.2015, issued an order to respondent no.2 Chief Officer, Municipal Council, Raver, thereby granting the permission for construction of work of public toilets at three places within the jurisdiction of Municipal Council, Raver, on certain conditions. As per the order passed by the District Collector, respondent no.2 issued a letter to the Editor of 'Dainik Divya Marathi' on 23.09.2015 for publication of tender notice in the news paper, and accordingly, the tender notice was published in the news paper Dainik Divya Marathi, and the tenders were invited for construction of the aforesaid work. In response to the tender notice, four persons have filed their quotations for the tender work to construct the work at serial no.1 which is mentioned in the tender notice and out of them, the quotations of respondent no.4 (in all three Petitions) was 1% less of the total estimated cost.;