S. KALYANI Vs. DISTRICT MANAGER

JUDGEMENT

(1.) BY consent, the writ petition itself is taken up for disposal at the admission stage.

(2.) HEARD Mr.A.Jenasenan, learned counsel for the petitioner and Mr.M.Muniyasami learned counsel for the respondent.

(3.) MR .A.Jenasenan, learned counsel for the petitioner would contend that under Section 9(4) of the Tamil nadu Transparency in Tenders Act, 1998, the Tender Inviting Authority shall supply the schedule of rates and tender documents in such manner and in such places as may be prescribed to every intending tenderer who has applied for such document and also Rule 16 of the Tamil Nadu Transparency in Tenders Rules, 2000 the Tender Inviting Authority shall make available the tender documents from the date of publication of the tender. Therefore, the notification is infirmed to the effect that till date the tender inviting authority has not upload or made available the tender documents to every tenderer including the petitioner.