DURAI MANICKAM Vs. COMMISSIONER

JUDGEMENT

(1.) BY consent of parties, the writ petition itself is taken up for disposal.

(2.) THE petitioner seeks to challenge the proceedings of the respondent in Na. Ka. A7/2613/04 dated 1. 7. 2004, to quash the same and to direct the respondent to consider the petitioner's tender schedule for the work of repairing the western portion of the office of Sakkottai Panchayat Union.

(3.) BY the impugned proceedings, the respondent have called for re-tender for carrying out certain repair work in the Panchayat Union Office. According to the petitioner, when the tender was called for earlier, the petitioner submitted his tender and that as far as the Earnest Money Deposit was concerned, he furnished a demand draft instead of National Savings Certificate or Kisan Vikas Certificate. Since the said action of the petitioner was not in accordance with the tender conditions dated 16. 6. 2004 and no other contractor also submitted the Earnest Money Deposit in the prescribed format, the respondent was obliged to call for re-tender by the impugned proceedings dated 1. 7. 2004.