V. SOUNDARARAJAN Vs. THE GENERAL MANAGER TASMAC LTD.

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Certiorarified Mandamus to quash the impugned order of the second respondent, dated 7.12.2011, and to consequently direct the second respondent to accept the bid of the petitioner. The main contention of the learned counsel appearing for the petitioner is that, in spite of the petitioner having the necessary experience and having fulfilled all the tender conditions, the application of the petitioner had been rejected. Instead, the third respondent had been given the contract for transporting Indian Made Foreign Liquor and Beer, from the depot situated at Pallavaram, to the various retails units of TASMAC.

(2.) THE learned counsel appearing for the respondents 1 and 2 had placed the original records relating to the present case before this Court and had submitted that the petitioner had not fulfilled all the necessary tender conditions. He had pointed out that the petitioner had not complied with the requirements, as prescribed in clauses 3, 4, 5 and 8 of the tender conditions.

(3.) THE learned counsel appearing for the petitioner has not been in a position to refute the said submissions made by the learned counsel appearing for the respondents 1 and 2.