R.CHINNUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ALL these three writ petitions seek to quash the Government Order in G.O.(Ms)No.264, Social Welfare and Nutritious Meal Programme Department, dated 17.10.2012. All the petitioners are said to own Poultry Farms.

(2.) IN the impugned Government Order, the Government reintroduced the State Level Tender System for procurement of Eggs under Puratchi Thalaivar M.G.R. Nutritious Meal Programme and under Integrated Child Development Services Scheme.

(3.) THE Government Order contemplates procurement of "AGMARK" quality Eggs. The Government Order also has fixed the contract period for supply of Eggs as one year. The District Collectors concerned will be monitoring the supply and quality of Eggs and they will be assisted by the District Level Monitoring Committee and Block Level Committee. The composition of District Level Monitoring Committee and Block Level Committee are stated in the Government Order. The Government Order also contemplates that Rule 31 of the Tamil Nadu Transparency in Tenders Rules, 2000 shall be followed, as it may not be possible for a single tenderer to supply the entire quantity at the State level.