P.S. BABU Vs. CONTROLLER OF ADMINISTRATION, KERALA STATE COUNCIL FOR SCIENCE, TECHNOLOGY AND ENVIRONMENT

JUDGEMENT

(1.) THE petitioner is engaged in the business of construction and decoration of exhibition pavilions, amusement parks etc. Quotation was invited for certain work by the respondent. According to the petitioner, the last date for submitting the quotation was on 03.12.2012. Ext.P1 is a copy of the advertisement published in a newspaper. It is stated in the writ petition that even after accessing the website, the last date is shown as 03.12.2012. It is stated in paragraph 3 of the writ petition that the petitioner on 03.12.2012 went to the office of the 1st respondent to submit the tender and then it was informed that the last date for issuance of tender was on 27.11.2012 and hence tender form was not issued to the petitioner. It is in these circumstances, the petitioner has filed this writ petition seeking for various directions. After getting instructions, a statement has been filed by the learned counsel appearing for the respondent. it is averred in paragraph 2 of the statement that the last date shown in the website was actually 27.11.2012 and the petitioner seems to have suppressed the above fact. Annexure R1 is true copy of the print out of the web page wherein it is shown that the last date for sale of tender forms is 27.11.2012. Therefore, it is submitted that the plea raised by the petitioner cannot be supported. It is also stated that the petitioner has not approached the respondent for issuance of tender forms. A reading of Annexure R1 will show the following under the heading

(2.) THEREFORE , the contention raised by the petitioner that the last date was on 03.12.2012 for issuance of tender forms cannot be accepted. Learned counsel for the petitioner submits that the petitioner has actually gone there for getting the tender notification but the averments regarding the same is that he approached the office of the respondent on 03.12.2012, which was only the last date for receipt of the tender.