RAMAJAYAM CONSTRUCTIONS Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) On direction, Mr.S.Venaktesh, Additional Government Pleader, takes notice for the respondent.

(2.) The petitioner has approached this Court to issue a writ of Mandamus directing the respondent to issue tender forms in respect of work Nos.3 and 4 under tender notification No.08/2003-2004/K-902/D5/372 dated 3.12.2003 of the respondent to the petitioner.

(3.) It is the claim of the petitioner that he has made an application on 23.12.2003 praying for tender schedule in respect of work Nos.3 and 4 as per the tender notification dated 3.12.2003. It is also the claim of the petitioner that though today being the last date, till this time, he was not furnished with tender schedule.