OVERSEAS INFRASTRUCTURE ALLIANCE (INDIA) PROVATE LIMITED Vs. CHAIRMAN TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION LTD

JUDGEMENT

(1.) These writ petitions have been filed challenging the impugned order dtd. 24/11/2023 passed by the 2nd respondent.

(2.) The case of the petitioner is that the petitioner had participated in 6 tenders, in which the bids offered by the petitioner were rejected by the 2nd respondent by virtue of impugned order dtd. 24/11/2023 without assigning any reasons. When the petitioner sought for reasons, the 2nd respondent had provided a communication by virtue of letter dtd. 28/11/2023, wherein it has been stated as follows:

(3.) Mr.Srinath Sridevan, learned Senior counsel, appearing for the petitioner would submit that the petitioner is entitled for the information with regard to the reason for rejection of their tender bids in terms of Sec. 10(7) of the Tamil Nadu Transparency in Tenders Act, 1998 (hereinafter called as "the Act") read with Rule 27 of the Tamil Nadu Transparency in Tenders Rules, 2000 (hereinafter called as "the said Rules"). Hence, he requests this Court to allow these petitions.