NIRANJAN INDUSTRIES Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The Petitioner has approached this Court, with a prayer for issuance of a Writ, in the nature of Certiorari, to quash the order of the second Respondent dated 28.06.2007, with consequential relief of Mandamus, directing the Respondent Nos. 2 and 3, to refund the Earnest Money Deposit of Rs. 36,400/- (Rupees Thirty Six Thousand and Four Hundred only).

(2.) The Tamil Nadu Electricity Board floated a tender, for sale of Ferrous and Non Ferrous Scrap items, condemned Transformers etc., which were available at Central Stores/TEDC/Thanjavur, by a sealed Tender.

(3.) The Petitioner participated for Lot Nos. 3 and 4 of the tender, and quoted a sum of Rs. 46,52,000/- (Rupees Forty Six Lakhs and Fifty Two Thousand only) for Lot No. 3, and Rs. 7,28,000/- (Rupees Seven Lakhs Twenty Eight Thousand only) for Lot No. 4, and deposited 5% of the amount i.e., Rs. 2,70,000/- (Rupees Two Lakhs and Seventy Thousand only) towards earnest money.