ABDUL RUSSAK Vs. ALAPPUZHA MUNICIPALITY

JUDGEMENT

(1.) The petitioner is one among the persons, who had quoted on the invitation of tenders by the first respondent, Municipality, for supply of certain electrical materials. None of the tenders were accepted.

(2.) Thereupon, the Municipality, in its wisdom, proceeded to invite quotations from certain manufacturing companies directly, with a view to get the best products at a negotiated price.

(3.) However, it is the admitted situation that even going by the Division Bench decision of this Court, W.A.No. 1574 of 2004, the Local Self-Government Institutions are bound to follow the Stores Purchase Manual prescribed by the State Government. In terms of the Stores Purchase Manual, tenders should be obtained by:(1) Advertisement (open tender), (2) Direct invitation to limited number of firms (limited tender) and (3) Invitation to one firm only (single tender or private purchase).