RAJESH BABU Vs. CHIEF GENERAL MANAGER TELECOM

JUDGEMENT

(1.) The petitioner is aggrieved by the rejection of his tender, for which Letters of Intent (LOI) were issued to him for awarding the contract of maintenance of landline and broadband connections in Kodungallur, Perinjanam and Cherpu Clusters in Thrissur Business Area of the Bharat Sanchar Nigam Limited (BSNL). By the decision under challenge, the petitioner has also been banned from participating in future tenders of the BSNL within the Thrissur Business Area for a period of three years from 9.4.2020.

(2.) The essential facts, necessary for adjudication of the dispute raised in the writ petition, are as follows;

(3.) Heard Sri.R.Reji, learned counsel for the petitioner and Sri.Mathews K.Philip, learned Standing Counsel for BSNL.