M VASUDEVAN Vs. CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS writ petition is filed to forbear the respondents from opening of the Finance Bid for Tender Notice No.4/2010-2011 dt.22/11/2010 viz. collection of Vehicle Parking Fees from Vehicle parked at Parking Space available in Double Level Basement in CMBT, Koyambedu Chennai-600 107 without any intimation to the petitioner.

(2.) THE second respondent floated a sealed tender cum auction notice for the purpose of granting licence for collection of Vehicle Parking Fees from Vehicle parked at Parking Space available in Double Level Basement in CMBT, Koyambedu Chennai-600 107. THE tender notification dated 22.11.2001 is based on two cover system. One is the technical bid and the other is the price bid. THE petitioner is one among the several persons, who participated in the tender and submitted documents along with application dated 10.12.2010. THE technical parameters was considered and according to the petitioner, the respondents did not communicate the evaluation result of the technical bid submitted by all the persons, who have bid for the tender.

(3.) THE plea canvassed by the petitioner's counsel is contrary to the provisions of the Tamil Nadu Transparency in tenders Act, 1998 (Tamil Nadu Act 43 of 1998) (herein after referred to as 'THE Act'). Section 10 of the Act provides the manner in which evaluation and acceptance of the tender should be done. THE provision of the Act also provides for maintaining utmost secrecy in the matter of awarding tenders. Clause 7 of Section 10 of the Act reads as follows:-