M KUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE, the issues arising for consideration, and the facts and circumstances of all the Writ Petitions are similar in nature, a common order is passed.

(2.) THESE Writ Petitions have been filed praying for the issuance of Writs of Certiorarified Mandamus to call for the records pertaining to the notice issued in reference number E1/8197/2010, dated 01.11.2010, extending the time for the submission of tenders upto 3.00 p.m. on 04.11.2010, published in the daily news paper 'Dinakaran' on 02.11.2010, and to quash the same insofar as the petitioners are concerned and consequently, to direct the second respondent to open the tender box closed, at 3 p.m. on 01.11.2010, without considering any further tenders submitted on the basis of the extension of time.

(3.) THE main contention of the learned counsel appearing on behalf of the petitioners is that the impugned notice of the second respondent, dated 01.11.2010, extending the time for the submission of the tenders is contrary to Rules 18 and 21 of the Tamil Nadu Transparency in Tenders Rules,2000 and it is also in violation of Article 14 of the Constitution of India. It has been stated that the second respondent had extended the time for the submission of the tenders, without giving sufficient opportunity to the intending tenderers, contrary to the procedures established by law.