Smt. N. Mangala vs Government of Karnataka and Others

V. Suri Appa Rao, J.—This writ petition is filed under Articles 226 and 227 of the Constitution of India to issue a writ of mandamus directing the respondents to accept the bid offered by the petitioner vide Annexure-E dated 14.06.2011. Petitioner is a president of Shree Naradamuni Seva Samste which is a Service Organization registered under the provisions of the Karnataka Societies Registration Act, 1960. Respondent No. 4 had invited tender applications to supply 9 posts (Teaching and Non-Teaching posts) under Sarva Shikshana Abhyana Scheme for the academic year 2011-2012 to the K.G.B.V. Residential School, Telagi, Harapanahalli Taluk, Davanagere District. The petitioner offered for sending staff for Teaching and Non-Teaching posts as per Annexure-C for the above said period and complied all the conditions of Tender regarding supply of 9 posts (Teaching and Non-Teaching Staff). But respondent No. 4 granted Tender for respondent No. 5 on the ground that respondent No. 5 had bid for Rs. 46,500/- per Teacher and accepted to pay Professional Tax personally excluding the Salary payable which is least one and the petitioner''s organization offered total bid for an amount of Rs. 51,290/- which is maximum presented in the offer among other bidders. The petitioner therefore filed this petition to issue direction to respondent No. 4 to accept bid offered by the petitioner.

Respondent No. 4 invited tenders for supply of 9 posts (Teaching and Non-Teaching) for the academic year 2011-2012. Respondent No. 4 granted the tender submitted by respondent No. 5 for the academic year 2011-2012 and the period is expired. Therefore, question of accepting the bid offered by the petitioner does not arise. The writ petition is therefore dismissed as having become infructuous.