DHARSHAN AND CO. Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY consent of both parties, the main writ petition is taken up for final disposal.

(2.) THE writ petition has been filed seeking for a certiorarified mandamus, calling for the record of the 2nd respondent pertaining to the tender notification, in Tender Notice 2/2012-2013/DO, dated 19.06.2012 and amendment to the said tender notice, dated 23.07.2012 and quash the order, dated 07.09.2012 rejecting the petitioner's technical bid and directing the respondents 1 to 5 to open the financial bid of the petitioner.

(3.) IT is the further case of the petitioner that the 3rd respondent informed the petitioner that there is a pressure from the higher officials that the work should be allotted to one Mr.Vetrivel, who is the 6th respondent herein, and requested the petitioner to withdraw the tender. But the petitioner refused to withdraw the tender. Apart from the petitioner and the 6th respondent, one Mr.Ramu was another applicant. The respondents 1 to 5 have not opened the tender received on on-line on 08.08.2012 at 3.15 hours. The technical bid of the petitioner and one Vetrivel were opened at 3.03 p.m. on 08.09.2012 and that of one Ramu was opened at 3.04 p.m. and the technical bid of all the applicants were admitted and within 16 minutes, the respondents 1 to 5 have prepared a summary about the technical bid and rejected the technical bid of the petitioner and the same was also communicated to the petitioner through email at 3.23 p.m. on 08.09.2012.