TMC RAJA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been filed for issuance of Writ of Certiorarified Mandamus to quash impugned tender notification issued by the third respondent vide proceedings in Na.Ka.No.1610/2024/A2 dtd. 3/9/2024 and to direct the third respondent to conduct E-Tender as per Tamil Nadu Transparency in Tenders Act.

(2.) The petitioner is a registered contractor with the third respondent. The third respondent called for tender notification in Na.Ka.No.1610/2024/A2 dtd. 3/9/2024 under common finance fund for the period 2024 - 2025. The last date for submission of the tender is 12/9/2024 at 04.00 PM. The tender schedule will be issued after remittance of tender fee to the fifth respondent. The petitioner approached the fifth respondent to obtain the tender schedule by remitting the tender fee on 6/9/2024 and the fifth respondent orally informed the petitioner that there is a direction from the higher authority not to issue tender schedule to all the registered contractors and for the above works, contracts have been issued. The petitioner immediately approached the third respondent and he has also not considered the petitioner's request. Hence, the petitioner filed the present writ petition.

(3.) The main grievance of the writ petitioner is that only in order to support a few of the contractors, the petitioner is not being issued with the tender schedule to submit the tender within the time by the third respondent. It is further submitted that as per Rule 4(A) of the Tamil Nadu Transparency in Tenders Rules, 2000 all tenders should be on the e-portal, which has not been followed in this case. Hence, he prayed this Court to allow the writ petition.