SHANKAR CONDUCTORS (P) LTD. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri.K.P.Dandapani, the learned Counsel appearing for the appellants/writ petitioners. The Kerala State Electricity Board and their officers are represented by Sri.Raju Joseph, the learned Senior Counsel. The learned Senior Government Pleader Sri.Tek Chand appears for the State authorities.

(2.) The appellants are the writ petitioners and they challenge the judgment dated 21.6.2019 whereunder, the W.P.(C)2571 of 2019 was dismissed by the learned Single Judge. The two writ petitioners claimed preferential consideration under the Micro, Small and Medium Enterprises Act, 2006 (hereinafter referred to as "the MSME Act") and challenged the tender process initiated by the KSEB, for procurement of ACSR Wolf conductors (Ext.P11) and Galvanized Iron Earth Wire (Ext.P12), from eligible tenderes. The writ petitioners claimed that under the applicable purchase manual, procurement of these articles are to be made from their industries, under the MSME Act. However, their contention was not accepted by the learned Single Judge who dismissed the Writ Petition.

(3.) The relevant portion of the impugned judgment reads as follows: