UFLEX LIMITED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) When the Miscellaneous Petitions are listed for hearing, with the consent of the learned counsel on either side, the main Writ Petition itself is taken up for disposal.

(2.) This Writ Petition has been filed for issuance of a writ of certiorari, to call for the records of the second respondent of the Corrigendum issued in its Tender bearing No. 1/2011 for production and supply of Polyester Hologram Excise labels on Turnkey basis and quash the same as being arbitrary, irrational and against public interest and is violative of Article 14 of the Constitution of India and the provisions of Tamil Nadu Transparency in Tenders Act, 1998, in short, "the Act"and the Rules framed thereunder, in short, "the Rules" in so far as the changes mentioned in corrigendum with reference to three years experience each for conventional in Master Origination from 2D/3D and dot-matrix system separately.

(3.) Facts: