SANKARANAND INFRA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The above writ petitions raise common issues and grounds and also filed by the same entity and hence, they are taken up together for common disposal as under.

(2.) The facts as stated in W.P.(MD)No.3865 of 2021 are stated hereunder for the disposal of both the writ petitions:

(3.) The learned Senior Counsel Mr.Isaac Mohanlal appearing for the petitioner firm would submit that the impugned tender notice contains irrational, unreasonable and onerous conditions with a view to exclude the participation of the contractors like the petitioner and to award the same to the chosen few by the respondent. He would particularly refer to tender condition No.2, which reads as follows: