P. MUTHANDI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The Writ Petition is filed seeking issuance of a Writ of Mandamus directing the fourth respondent to issue notice inviting tender to the Petitioner enabling him to participate in the tender process, by considering the Petitioner's representation, dtd. 26/8/2022.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The case of the Petitioner is that the Petitioner is a registered Civil Work Class-V Contractor under the fourth respondent right from the year 2006 and he is doing various works under the fourth respondent for many years and had completed all the works without any adverse remarks. The Petitioner has renewed his registration periodically and lastly, renewed on 11/5/2022, which is valid upto one year. Further a sum of Rs.409.27 lakhs is allotted by the State Government for repairing of damaged canals and to maintain the canals, Kanmois under the fourth respondent. However, the fourth respondent has allotted works to the contractors according to their own whims and fancies, without following the rules as mandated in the Tamil Nadu Transparency in Tenders Rules, 2000.The Petition mentioned five works are now carried out. The said works have been allotted without publishing tender notice inviting tender through newspapers as contemplated under the Tamil Nadu Transparency in Tenders Rules, 2000.The petitioner being a Class-V contrator, personally went to the office of the fourth respondent and seeks work contract and requested him to publish tender notification for the works allotted and to sent notice inviting tender to all the eligible contractors to participate in the tender process. In this regard, the Petititioner has sent a representation on 26/8/2022 to the fourth respondent. Since the same has not been considered, the Petitioner has filed the present Writ Petition.