(1.) This common order disposes four writ petitions filed by companies claiming to be engaged in the business of manufacturing footware of various kinds including velcro sandals. They also claim to have supplied shoes to Government Departments as well as private entities pan India.
(2.) The challenge in common is to an amendment made on 20/1/2022 to a notice inviting tender (NIT) dtd. 20/12/2021 in relation to a tender floated by the Tamil Nadu Textbook and Educational Services Corporation (Corporation)for supply and delivery of velcro sandals for school children in the State of Tamil Nadu on annual rate contract basis for academic year 2022-23.
(3.) W.P.Nos.2246 and 2250 of 2022 have been filed by Mahavir Polymers Pvt. Limited in relation to the amendment in eligibility criteria in two NIT relating to shoes and velcro sandals and W.P.Nos.2412& 2240 of 2022 by BNG Fashion Gears and Lehar Footwears in relation to NIT to velcro sandals alone.