N. NATTATHY Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard the learned Counsel on either side.

(2.) The Petitioner challenges the rejection of his Appeal filed under Sec. 11 of the Tamil Nadu Transparency in Tenders Act, 1998 by the First Respondent. This is the third round of litigation. The General Manager of Tamil Nadu Warehousing Corporation, Chennai-32 issued tender Notification, dtd. 8/7/2021 for appointment of Contractors to carry out Handling and Transportation of Food Grains, Fertilizers, Sugar, Cement and other notified commodities for a period of two years in respect of 31 warehouses of the corporation. Questioning the eligibility conditions prescribed therein, the Petitioner filed W.P. No.16435 of 2021 before the Principal Seat. Interim order was granted on 6/8/2021. When the matter was taken up on 24/3/2022, the tender inviting authority informed the Court that a fresh notification has been issued. In view of the said development, W.P. No.16435 of 2021 came to be dismissed as infructuous.

(3.) The Petitioner took part in the tender process. However, she was disqualified as ineligible. He filed W.P.(MD) No.8415 of 2022 challenging the conditions, which rendered her ineligible. This Court vide Order, dtd. 25/4/2022 granted Interim Order in her favour. The Writ Petition was disposed of on 28/10/2022 granting liberty to her to file an Appeal. Availing the said liberty, she filed an Appeal. By the impugned Order, it came to be rejected on 28/11/2022. On 1/12/2022, work order was issued in favour of the Fifth Respondent. Questioning the same, the present Writ Petition came to be filed.