RALI ENGINEERING WORKS Vs. CHAIRMAN CUM MANAGING DIRECTOR, TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LIMITED

JUDGEMENT

(1.) This Writ Petition has been filed challenging the show cause notice, dtd. 5/1/2018 and the consequential final order, dtd. 2/8/2019 passed by the second respondent banning the petitioner from participating in the future tenders of TANGEDCO, TANTRANSCO and TNEB Limited for the next five years.

(2.) Brief facts leading to the filing of this Writ Petition:

(3.) The second respondent had floated a tender in the year 2014 and one M/s.BMW Steels Limited had satisfied the BQR conditions. M/s.BMW Steels Limited in the principal offer letter, dtd. 11/2/2014 addressed to the Tuticorin Thermal Power Station, has mentioned that they had authorised the petitioner to get order on their behalf and also authorised them for further negotiation and clarification with the respondents 1 and 2. Thereafter, Tuticorin Thermal Power Station issued a purchase order, dtd. 21/6/2014 in favour of the petitioner.