STRUMECH ENGINEERS AND TOOL FAB Vs. CHAIRMAN AND MANAGING DIRECTOR, NEYVELI LIGNITE CORPORATION; CHAIRMAN/INDUSTRY FACILITATION COUNCIL, INDUSTRIES COMMISSIONER; DIRECTOR OF INDUSTRIES AND COMMERCE

JUDGEMENT

(1.) The Petitioner is a Small Scale Industry. The Petitioner was awarded a contract of laying pipe lines during January 1983, by the first Respondent Corporation.

(2.) The first Respondent invited tenders for laying pipe lines for a length of 4.5 kilometers between Mines II and Thermal Station II Lake. However, the contract was awarded to the Petitioner for 15% of the work.

(3.) Award of 15% work was put to challenge by the Petitioner by filing a Writ Petition in W.P. No. 11256 of 1983. The Petitioner sought for awarding entire contract to lay pipe lines for a length of 4.5 kilometers.