MATHOOR. S. KUMAR MANDIRAM Vs. THE PRINCIPAL SECRETARY,

JUDGEMENT

(1.) THE appellant claiming to be the liaison agent of Fortune Health Care Company has filed this writ appeal being aggrieved by the judgment dismissing the writ petition filed by him. His complaint before the learned Single Judge was that the tender document for which advertisement is issued by the third respondent was priced at exorbitant value and that there is no transparency in the procedure adopted. He took the stand that the advertised tender information was that none would be able to get at the relevant details except by spending an amount of Rs. 25000/ - towards the price of tender documents with applicable Value Added Tax, etc.

(2.) THE learned Single Judge held that on locus standi the petitioner has not demonstrated the sufficient stand and that the writ petition by him should necessarily fail. Beyond that, the learned Single Judge also took stock of the realities and came to the conclusion in exercise of his discretion that the pricing of the tender documents cannot be said to be disproportionate with the total value of the contract amount.

(3.) FOR the aforesaid reasons, this writ appeal fails and the same is liable to be dismissed.