G S NAIDU CONSTRUCTIONS REP BY ITS MANAGER R PURUSHOTHAMAN Vs. CHAIRMAN CHENNAI METROPOLITAN WATER SUPPLY AND SEWERAGE BOARD

JUDGEMENT

(1.) THE petitioner has approached this Court for issuance of a writ in the nature of Certiorari, to quash the allotment of work order in favour of respondent no.3 for operation and maintenance of sewerage treatment plant at Kodungaiyur Zone - I & II.

(2.) THE case of the petitioner is that in pursuance to the tender notice, the petitioner submitted his tender at 27.2% less than the price fixed by the respondents 1 & 2.

(3.) IN view of the specific stand taken in the counter affidavit, the respondent/ authority undertakes to comply with the requirements of Section 10(7) of the Tamil Nadu Transparency in Tenders Act, 1998, which reads as follows:-