THAMARAIPOO THANNARVA Vs. DIST. COLLECTOR

JUDGEMENT

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

(2.) The petitioner challenges the tender notification dtd. 29/7/2022 issued by the third respondent calling for submission of bid for supply of manpower to carry out public health works in the third respondent panchayat. The petitioner is a self-help group. It has been registered as a society under the Tamil Nadu Societies Registration Act 1975. The petitioner undertook the work of collecting and disposing garbage and waste generated in the panchayat limits during the pandemic period. The petitioner had engaged around twenty persons and carried out the said work. The third respondent had passed an order dtd. 28/10/2021 extending the work permit for the subsequent financial year also. The petitioner had also enclosed copies of the appreciation letters issued by the third respondent. The petitioner is however aggrieved by the conditions set out in the impugned tender notification.

(3.) The learned counsel appearing for the writ petitioner reiterated all the contentions set out in the affidavit filed in support of the writ petition and called upon this Court to quash the impugned tender notification and direct the respondents to permit the petitioner to continue to collect and dispose garbage and waste generated in the third respondent panchayat.