K BHASKARAN Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) THE petitioner aspires to submit tender for the work at item No.1 in Ext.P2 notification, of which, Ext.P1 is the advertisement. THE work is in relation to the festival season in Sabarimala. THE limited plea of the petitioner is that Ext.P1 tender notification having been published only on 28.9.2010, it would be practically impossible to submit the tenders with requisite Demand Draft and also by making available the tender balance on the 4th and 5th of October, 2010. It is pointed out that tomorrow, 30.9.2010, the banks would not have any transaction in view of the half year closing and therefore, there would be hardly two days' time for the competing tenderers to provide the banking instruments. We are not impressed. Ext.P1 was published on 28.9.2010, ie., yesterday. Today is a working day for the banks and day after tomorrow is also working day for the banks. This position notwithstanding, we direct the Travancore Devaswom Board to receive cash from any tenderer, if it becomes necessary, on such offer being made, in lieu of the DD in terms of the tender documents. We do not find any ground to issue any further relief in favour of the petitioner. THE writ petition ordered accordingly.