I.GANAPATHY Vs. COMMISSIONER OF MUNICIPAL ADMINISTRATION

JUDGEMENT

(1.) Both the writ petitions have been filed by I.Ganapathy, questioning the tender notification No.21/2019-20 dated 08.01.2020 issued by the second respondent in W.P.(MD) No.1647 of 2020 namely, the Commissioner, Tirunelveli Corporation, Tirunelveli.

(2.) In W.P.(MD) No.1647 of 2020, the petitioner had sought a mandamus directing the second respondent to follow the procedures contemplated under the Tamilnadu Transparency in Tenders Act, 1998, with respect to the tender notification No.21/2019-20 dated 08.01.2020.

(3.) W.P.(MD) No.3436 of 2020 had been filed in the nature of certiorarified mandamus calling for the records of the order of the third respondent / the Commissioner of Tirunelveli Corporation, Tirunelveli, in ROC.No.21/2019-20 dated 03.02.2020 and set aside the same and directing the third respondent to permit the petitioner to participate in the tender notification No.21/2019-20 dated 08.01.2020.