HARIKUMAR Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) Unilateral cancellation of tender after confirmation of the bid in favour of the petitioner and accepting 50% of the due amount in terms of the tender conditions; that too, without issuing any notice or opportunity of hearing, for no sustainable reason, in quite an arbitrary manner and allegedly on malafides, is the subject matter of challenge in this writ petition.

(2.) The respondent Devaswom Board invited e-tender for various activities carried out in different Temples under the Devaswom for the year 2017-18 and intimation in this regard was published as per Ext. P1 dated 27.02017, in the 'Mathrubhoomi' daily dated 003.2017. As per Ext. P1 everybody was let known that details of the tender have already been published in the web site of the Devaswom, besides mentioning that interested parties could contact the Deputy Devaswom Commissioner and Assistant Devaswom Commissioner in this regard.

(3.) Pursuant to the said notification, the petitioner collected further particulars. Ext. P2 forms the tender conditions, which stipulate that the successful bidder had to execute an agreement in terms of the tender conditions; that 50% of the due amount had to be remitted on the date of opening/confirmation itself and that the balance 50% had to be satisfied as specified therein; besides stating that further details are available in the website of the Devaswom Board and also in the office of the Deputy Devaswom Commissioner and Assistant Devaswom Commissioner. Ext. P2 (a) forms compilation of the General conditions/Special conditions.