AMMAN ASSOCIATES Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for a certiorarified mandamus to call for the records pertaining to the Notification issued by the third respondent in Tender Notice dated 24. 01. 2005, to quash condition Nos. 5 and 8 and to direct the respondents to scrutinize all the tenders including the petitioner without insisting on these two conditions.

(2.) THE dispute lies in a narrow compass, namely, as to whether the two conditions, which are prescribed in the impugned tender notification as condition Nos. 5 and 8, are valid or not? The said conditions are as follows:-

(3.) A perusal of the above conditions discloses that the applying tenderer should possess 40% quantity of similar nature of major items of works and the tenderer should also own the required machineries.