J.ROBINSON Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned Special Government Pleader appearing for the respondents.

(2.) The petitioner is a registered contractor. He questions the impugned tender notification dated 23.06.2020 issued by the third respondent/panchayat. The purpose of the tender is to lay link road and to reinforce of an existing road. The two tenders have been valued at Rs.20,00,000/- and Rs.18,00,000/- respectively. The petitioner in particular questions Clause No.19 of the tender notification. According to the petitioner, Clause No.19 incorporates an unreasonable condition and that it should be struck down. He also points out that the tenders were to be opened on 07.07.2020 but the tender notification was issued only on 26.03.2020. The tender notification was not published in the district tender bulletin, even though the value is above Rs.10,00,000/-.

(3.) Thus according to the petitioner, the impugned tender notification is violative of the mandatary provisions set out in Tamil Nadu Transparency in Tenders Act and the Rules framed thereunder.