PHOENIX CONVEYOR BELT INDIA P LTD Vs. CHAIRMAN AND MANAGING DIRECTOR TAMILNADU GENERATION OF ENERGY AND DISTRIBUTION COMPANY LIMITED

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner, as well as the learned counsel appearing on behalf of the respondents.

(2.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Mandamus to direct the first respondent, to confirm the tender bid of the petitioner dated, 30.12.2011, and to award the tender, for supply of Steel Cord Conveyor Belts, for North Chennai Thermal Power Station, in favour of the petitioner.

(3.) IN the counter affidavit filed on behalf of the first respondent, it had been stated that the writ petition, filed by the petitioner, is not maintainable, either in law, or on facts. Since, the second respondent had all the necessary qualifications, as per the "BID QUALIFICATION REQUIREMENTS", and as it had quoted the lowest rate, the tender submitted by the second respondent had been accepted and the purchase order had also been issued, on 19.3.2012, even before passing of the interim order, by this Court, in M.P.No.2 of 2012, on 20.3.2012.