GEE CANS Vs. TRANANCORE DEVESWOM BOARD

JUDGEMENT

(1.) The petitioner is a proprietary concern. Its proprietor is one S.M.Remesh. He seeks a direction to the respondents to award the contract for supply of composite cans pursuant to Exts.P1 and P2 in his favour also.

(2.) We have perused the decision of the Purchase Committee. The case of the petitioner is dealt with at Sl.No.2. Admittedly, the proprietary concern of Ramesh Babu has not done the work of supply during any of the previous years. Ramesh Babu appears to have been the Managing Partner of some partnership firm which had supplied composite cans during the previous years. The Board officials have assessed the supplies made by that firm as quite unsatisfactory.

(3.) Going by the tender conditions, the intending supplier has to provide P & L Accounts for three previous years. Indisputably, Sri.Ramesh Babu, as a proprietor, is unable to show any P & L Accounts for the previous year, evidently because he had no business, as a proprietor, for the last year, in the field in question. We do not, therefore, find it feasible to compel the Board to accept and act upon the tender submitted by him.