MATHER AND PLATT (INDIA) LIMITED, FLUID ENGINEERING GROUP, CHENNAI REP BY ITS DEPUTY GENERAL MANAGER Vs. NEYVELI LIGNITE CORPORATION LIMITED, NEYVELI, REP BY ITS MANAGING DIRECTOR AND GENERAL MANAGER (CONTRACTS AND PURCHASE) NEYVELI LIGNITE CORPORATION LIMITED, NEYVELI

JUDGEMENT

(1.) The petitioner has filed the above writ petition seeking to issue a writ of mandamus to direct the respondents to consider their tender dated 06.09.2000, on merits.

(2.) The case of the petitioner is briefly stated hereunder:

(3.) Thereafter, the petitioner made a representation seeking for details regarding price bid opening so as to enable it to attend the same. The petitioner requested the respondents for a meeting, which was also declined. The petitioner had sent several reminders, for which there has been no response from the respondents. Reliably now the petitioner was informed that the respondents have opened the price bids on 18.08.2001. The petitioner also reliably understood that the respondents failed to consider the offer of petitioner's Company for extraneous reason rather than which is lawfully required. They intended to give the purchase order to a third party, hence the present writ petition.