S SHANMUGASUNDARAM Vs. DISTRICT COLLECTOR O/O THE DISTRICT COLLECTOR CUDDALORE DISTRICT CUDDALORE SOUGH ARCOT DISTRICT

JUDGEMENT

(1.) MR. S. Venkatesh, learned Special Government Pleader takes notice for respondents.

(2.) THE petitioner prays for a writ or mandamus to direct the respondents to publish the tender in State News Magazine ( khepy bra;jp kly; ) and District News Magazine ( khtl;l bra;jp kly; ) in terms of the procedure of the Tamil Nadu Transparency in Tenders Act, 1998 (Tamil Nadu Act 43 of 1998) (hereinafter referred to as' ; the Act' ; )and follow the rules contemplated under the Tamil Nadu Transparency in Tenders rules, 2000 to carry out the temporary road work in the Cuddalore District as per the proceedings of the first respondent dated 12. 1. 2005 in R. O. C. No. A2/7525-1/04.