B. MANOHARAN Vs. THE FOREST ENGINEER

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Additional Government Pleader appearing for the respondent.

(2.) ACCORDING to the petitioner, as a registered contractor with the office of the respondent, he had decided to take part in the tender process for the work covered in Serial No. 5 in Division -I, II, III and IV for Thar Road works by using plastic residues in Thumbalam in Mavilipatti Road, Trichy District. The last date for submission of the tender schedule form is 30.10.2014 at about 3.00 p.m. The sealed tenders would be opened on 30.10.2014 at about 3.30 p.m. by the respondent.

(3.) THE grievance of the petitioner is that the respondent is to open the tender schedule form on 30.10.2014 at about 3.30 p.m. and as such, he prays for issuance of direction by this Court in directing the respondent to conduct the tender process for laying Thar Road Works in Thumbalam to Mavilipatti Road by using plastic residues in Trichy District pertaining to Serial No. 5, Division -I to IV of the District Tender Bulletin, Trichy District dated 16.10.2014 by issuing tender schedule form to the petitioner and conduct the tender process in accordance with law.