P RAMADAS Vs. OFFICER IN CHARGE MATERIALS MANAGEMENT

JUDGEMENT

(1.) HEARD Mrs.Radha Gopalan, learned counsel appearing for the petitioner and Mr.V.Ramachandran, learned Senior Counsel appearing for Mr.K.Shanmugakani, learned counsel for the respondent.

(2.) THE petitioner has come up with the present writ petition seeking a writ of mandamus forbearing the respondent from accepting any tender and enter into contract with any other tenderer without considering his tender also along with others pursuant to the Tender No.V16AC10009 for hiring Light Vehicle (Car Taxis and Jeep Taxis) in so far as Group 'A' and 'C' are concerned.

(3.) TO the above counter affidavit, a reply has been filed by the petitioner, wherein, it is stated as follows :