ABDUL RUSSAK Vs. CHERANALLOOR GRAMA PANCHAYAT

JUDGEMENT

(1.) Petitioner has a valid registration with the Stores Purchase Department of the Government of Kerala. This is evidenced by Ext.P1.

(2.) By Ext.P2, the first respondent invited quotations, including for supply of electrical goods. Sl. No. 9 in the said notice relates to supply of streetlighting equipments. The bidders were to quote the rate for supply of equipments required for rectifying faulty tube lights for one year.

(3.) The petitioner submitted his quotation pursuant to the said notice and his was the lowest quotation.